SRIDEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present habeas corpus writ petition is filed by Smt. Sridevi, who is mother of the detenue - Miss. Manasa praying to direct the respondent - Police to produce Miss. Manasa before the Court.

(2.) It is the case of the petitioner that she was residing at Madanayakanahalli along with her husband and children and her 1st daughter - Miss Manasa (detenue) was studying in 1st PUC in B.G.S. College. On the afternoon of 9/10/2021, her daughter went to a nearby shop for purchasing household things, but unfortunately she did not turn up to the house. The petitioner enquired about her daughter with relatives and friends, but all went in vain. Thereafter, she came to know that one boy by name Ramesh has taken her daughter with him. The petitioner lodged a complaint before the jurisdictional Police on 11/10/2021. The Police authorities have not taken the investigation seriously and all the pleas of the petitioner to expedite the investigation have fallen on deaf ears. Therefore, the present writ petition (HC) is filed for the relief sought for.

(3.) When the matter came up before this Court on 13/6/2022, Dr. K. Vamshi Krishna, Superintendent of Police, Bengaluru Rural District was present before the Court. On his request, the matter was adjourned for production of detenue.