LAKSHMI DEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel Sri. Jagadish Patil, appears for respondent Nos.5, 6 & 7.

(2.) Heard Sri. D.B.Karigar, learned counsel for the petitioner and Sri. V.S.Kalasurmath, learned HCGP for respondent Nos.1 to 4 and Sri. Jagadish Patil, learned counsel for respondent Nos.5 to 7.

(3.) The present petition is filed under Article 226 of the Constitution of India praying for writ of mandamus, directing the respondent-police to trace out the husband of the petitioner-Kumaraswamy L. and to produce before this Court.