N HANUMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WE find day by day writ jurisdiction, particularly, for issue of writ of habeas corpus is being misused, abused and the jurisdiction is brought to ridicule by persons coming up before the court with all sorts of missing complaints making allegations against some known persons or unknown persons that they may be responsible for missing of the petitioners' kith and kin or relatives or friends or even an acquaintance and on such premise directions are sought to be issued to the State, its investigating agencies through the Police to trace the missing person and produce them before the court to secure the person's liberty.

(2.) THE present writ petition is by father and Uncle on the premise that the first petitioner � father's son by name Keshava Gowda, aged about 32 years has been kidnapped by respondents 5 and 6 on 14.08.2012 at around 10.30 pm from the house of one Dusyanth � relative of the petitioners, where it appears the said Keshava Gowda, son of first petitioner was convalescing after being discharged from the hospital where he had undergone treatment for having consumed large quantities of sedative sleeping tablets and therefore his life was in peril.

(3.) IT is also the averment in the writ petition that the first petitioner had lodged a complaint on 15.08.2012 at Kempegowda Nagar Police Station, Bangalore City and in this background, writ petition was presented before this court on 17.08.2012.