Karnataka High Court
Smt.Sangeeta W/O Satish vs State Of Karnataka And Ors on 19 March, 2015
Author: Ravi Malimath
Bench: Ravi Malimath
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
ON THE 19TH DAY OF MARCH, 2015
BEFORE
THE HON'BLE MR. JUSTICE RAVI MALIMATH
Writ Petition No.201397/2015 (GM-RES)
BETWEEN:
Smt. Sangeeta
W/o Satish,
Aged 22 years,
Yakoob Maniyar Colony,
Near Head Post Office,
Gulbarga - 585 101.
... Petitioner
(By Sri Shivasharana Reddy, Advocate)
AND:
1. State of Karnataka
By Prl. Secretary,
Home,
Vidhana Soudha,
Bangalore - 560 001.
2. Deputy Commissioner and District
Magistrate,
Gulbarga.
2
3. Senior Superintendent
Central Prison,
Bijapur.
4. Senior Superintendent
Central Prison,
Gulbarga.
... Respondents
This Writ Petition is filed under Articles 226 and 227 of the
Constitution of India, praying to issue a writ, direction or order in
the nature of Habeas Corpus and quash the order bearing
No.REV/DCG/MAG/835/2013-14/1849 dated 26.5.2014
(Annexure ''A'' and ''B'') passed by respondent No.2 and all
consequential action including confirmation by the respondent
No.1 in order bearing No.HD 285 SST 2014 dated 28.06.2014
(Annexure ''F'') as illegal and void abinitio and consequently.
This petition coming on for orders this day, the Court made
the following:
ORDER
In view of the memo dated 18.3.2015, the petition is dismissed as not pressed.
Sd/-
JUDGE *MK