PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition was filed on 27/5/2021 broadly alleging that petitioner's daughter Miss.Swathi, an engineering graduate has been unlawfully detained in an undisclosed location and that he has reasons to doubt the complicity of the 2 nd respondent Special Investigating Team and also an advocate whose identity we are not deliberately revealing, lest the revelation should prejudice his reputation.

(2.) After service of notice, the 1st respondent- State has entered appearance through the learned Government Advocate and the 2nd respondent-SIT is represented by its Special Counsel Sri. Kiran Jawali, accompanied by Sri. P.Prasanna Kumar, both being the Senior Members of the Bar; learned advocates appearing for the respondents vehemently resist the writ petition contending that unsubstantiated allegations are made against their clients and that there is absolutely no justification whatsoever for the same. Learned Special Counsel, Sri Jawali submits that the SIT personnel visited residence of the so called 'detenue' on 29/5/2021 and their interaction with her prima facie shows that she has been residing in the said place on her volition and that she chooses to be incommunicado qua her parents, for her own discrete reasons.

(3.) It is brought to the notice of the Court that this case has drawn the attention of the Media and the Public and that there has been a PIL pending before the Principal Bench at Bengaluru; regard being had to the petition averments and the statement of the 'detenue' recorded by the SIT personnel, a copy whereof was furnished to the record, we in the morning made the following order: