MURALI KUMAR V. S/O VENKATESHAPPA Vs. STATE OF KARNATAKA REP BY PRINCIPAL SECRETARY HOME DEPARTMENT VIDHANA SOUDHA BANGALORE 560 00, THE SUPERINTENDENT OF POLICE KOLAR DISTRICT KOLAR, THE STATION HOUSE OFFICER MAASTI POLICE STATION MALUR TALUK,

JUDGEMENT

(1.) PETITION seeking for issue of a writ of habeas corpus by a husband, in respect of his wife by name Smt Asha, is a sequel to the order dated 17 -8 -2011 passed by this court in WP(HC) No 139 of 2011, which is a writ petition that had been filed for a like purpose by the father of the lady, Smt Asha at that time and the present petitioner having been arrayed as third respondent in that petition!

(2.) THIS court has passed the following order on 17 -8 -2011: The detenue on being produced by the Jurisdictional Police had submitted that she had married third respondent and she has conceived. We had sent the detenue to State Reception Centre and also sought for medical report. The Jurisdictional police have submitted the medical report

(3.) THEREFORE , without expressing any opinion about the relationship of 3rd respondent and the detenue. we direct the jurisdictional police officer to hand -over the detenue to her mother.