K R RAMACHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition for issue of a writ in the nature of habeas corpus is by the father in respect of his minor daughter Kumari Chaithanya, aged about 17 years, who was studying at Bagepalli Varadadri P.U.College, but who had gone missing since 06.04.2012.

(2.) PETITIONER, who had initially registered a missing complaint, later came to know that his daughter may be kept under illegal detention by the third respondent, though she is a minor and with the connivance and help of his sister, brother and other persons, was arranging for his marriage with the minor girl; that they are keeping the daughter of the petitioner under forcible custody and therefore, action should be taken against them etc.

(3.) MATTER was moved today morning by the learned State Public Prosecutor, for taking up the matter and for the production of the minor girl who, it appears, was traced at a house in Kondavari Palli, Chinnamandalam, Rayachuti Taluk, Cudapah District, Andhra Pradesh and the house belongs to a friend and acquaintance of the third respondent etc.