SUSHEELAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A simple Writ Petition (Habeas Corpus) complicated by the cleverness of the police is what this case illustrates.

(2.) Smt. Susheelamma is the petitioner. She states in her petition that her husband Govindaraju and her sister's son Doraiswamy, both residing at No. 23, 9th Main Road, K. P. Agraharam, Bangalore-23, are law abiding and peaceful citizens of Bangalore City.

(3.) Govindaraju is a dealer in Kerosene. Doraiswamy assists Govindaraju in the said business.