LAWS(KAR)-2021-11-104

D RANJAN Vs. STATE OF KARNATAKA

Decided On November 29, 2021
D Ranjan Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Hemalatha D., learned counsel for the petitioner. Mr.V.S.Hegde, learned State Public Prosecutor-2 for the respondent Nos.1 and 2.

(2.) Learned State Public Prosecutor-2 for the respondent Nos.1 and 2 stated that Smt.Harshitha is present today.

(3.) This Court interacted with Smt.Harshitha who disclosed that her date of birth is 26/11/1991 and she has obtained Bachelor of Engineering Degree. It is further stated by her the she is residing on her own volition with her father namely respondent No.3 and has not been detained against her wishes. The aforesaid submission is placed on record.