BUJABALI KARJAGI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This petition seeks a Writ of Habeas Corpus alleging that the petitioner and one Smt. Bhagyashree are a wedded couple and that the said lady was missing. The respondent-Police had brought before us the missing lady on 23/5/2002. On the said day, following order was passed:-

(2.) On the next date of hearing, i.e. on 25/5/2022, we had held the proceedings in the Chamber and the following order was passed:

(3.) Again, this matter came up before us this day. Petitioner, Smt. Bhagyashree and her parents are present. One Mr.Bahubali S/o Siddappa Karjagi (brother of petitioner) and another Mr.Paramu S/o Bhimappa Karjagi (cousin of the petitioner) are also present before this Court. When we asked, Smt. Bhagyashree states that she wants to join the company of petitioner. This she repeatedly said in the presence of her parents.