INDRAVVA BASAPPA KAMBLE Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition of habeas corpus is filed seeking production of Kum.Vaishnavi daughter of the petitioner-Smt. Indravva Basappa Kamble on the allegation that on 16.08.2021 she left the house to attend the College at Harogeri but she did not return. On the basis of complaint filed by the petitioner, i.e., Smt. Indravva Basappa Kamble, though the jurisdictional Police have registered the case in Crime No. 280/2021, they have not made any attempts to trace out the victim girl.

(2.) Today, the victim girl is produced before the Court by the Deputy Superintendent of Police, Athani sub division, Athani.

(3.) It is submitted that the victim girl as well as the accused have been traced by the Asta Police along with the jurisdictional Police. The accused has been arrested in the above crime number.