Karnataka High Court
Govind Raju S/O Late Ranga Nayaka vs The Sttate Of Karnataka on 5 January, 2010
Bench: K.Sreedhar Rao, Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA. AT f3ANGAlv;ORI§
DATED THIS THE Sm DAY OF .IAI\IIIAR§.«i..__2_Ii':I'_T§';~ "
PRESENT N; 'NNN N
THE HONBLE MR.
THE HONBLE IvIR.{I
W.P. [HC1 2009-,
BETWEEN;
Govinda Ra_ju V'
S/0 Late Ranga_Nayakav-- .
Aged about 52'y'€"8I-[S 1: _,
R/at No.51. f_l'"" C~:'c),S3, 1
N-Block. . ._ '
KuveI1IpurI:Igaf1_f
Mysore-:5.7OCJ'2_3 '1:;.._ E.
' « I PETITIONER
[BY SRI. =IvI.v. _\/'EDI}.41ACHALA. SRI SANATHOSH G BHAT &
= 2 " _SRI»P E.IiII_)AIgANDA. ADVOCATESJ
'~ '"I'}1e__S'ta:_t«e of KaIT1atéi'ké1
, Thzfough §I.S,S'['E|lt' PLIbII'C PI'OS€C'.U[()l'
'B'_'y UTE I_')fj\./'ELT"v£§1_-}.,_E'l T?0lI'c'e
. V _ . - RESIJ'oI\IL)EI\I'I\
(BY 'SR1 S I3H'AvAI\II SINGH S.P.P.J
'I;h'._l-E}: WPHC FILED UNDER ARTICLE 226 AND 227 OF
QTFIE"CONSTITUTION OF INDIA FILED BY THE ADVOCATE
"F_0R_ _'?I'HE I>ETITIOI\IER PRAYING To ISSUE WRIT OF
HALBEAS CORPUS, DIREC'I'II\IC. TI-IE RESPONDENT POLICE
Tof PRESENT THE PE'I'lTlONER'S SON DEEPAK 0.1..
~ BEFORE THIS HOI\I'BI..E COURT.
This petition is coming on tor orders this day.
SREEDHAR RAO, J., made the lotlovving:--
ORDER
Master Deepk~detenue is the son 0!' the pe_i;'ition.eer..,: _ detenue was studying in PUC. at Sadviclya._jPiLi;'«.:e0_Eiege'. ' Mysore. The cietenue is l]]iSSi1-1g since; petitioner filed a missing complzlint.Von'-{lie l,1€'I;€t.(laL\,7 b;el'ore Devaraj P.S. Mysore City. Thetipetitionerlustateszi that the police have not ctoiiciiicrted ei't'eeiiv:ei'-i:1;_1ves.:igati()nA; Pience. this petition is filed.
detemle was s't':'spende'civt._l'ro.n1- the college for misbehavior on the date of the ineideiit. The detenue did not go home. even afterfiate in '=the"eveni11g. The parents went and made the orilicipal of the college who on the same "a:'n]i.ssi1ig complaint before Devaraj P.S. Mysore eity.,_ .--The4j'..elnqL1iries l'i_irt.he1' reveal that the detenue had Wgone t"o.Taii*upathi and lvlantraiayam after leaving Mysore and ..lH1'OIfIlu,TiI'Ll[)a[hi he has sent prasadam by courier which is received by the petitioner on 30.i2.2009. The above facts reveal that there is no illegal detention or any kind of offence In that View it is committed against the detenue.
uiinecessary to keep the petiiicm pending. h()we.\ref'.---_ it IS directed that the police lo make dii OUI efi'01't.s .'1..()"~1>Vl'!Vzi€,".':'t"v,. {"ht- rnissing boy. The petition is ('iO&5t'C1.
.ifljEdg° Gps* _