A. RAGHUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel Smt.Bhagyashree N.B. for the petitioner is present before the court physically. Whereas in this matter, learned Additional Advocate General for respondent Nos.1 to 3 is also present before the court physically.

(2.) Whereas learned AAG in this matter submitted a sealed cover said to be containing the statement of detenue recorded by the concerned JMFC under Sec. 164 of Cr.P.C. in crime No.10/2023 of Hadagali P.S. Vijayanagar District. The detenue is none other than the daughter of the petitioner namely, A.Raghunath S/o Late Narayana Rao. Therefore, registry is directed to forward the sealed cover to the concerned JMFC of Vijayanagar District to proceed further in this matter, in accordance with law. It is in the presence of the learned counsel for the petitioner namely, Smt.Bhagyashree N.B. who is present before the court physically, said observation is made.

(3.) In this matter, the petitioner namely A.Raghunath S/o Late Narayana Rao is also present before the court physically and he was identified by the learned counsel for the petitioner, who is present before the court physically. The detenue namely, Kumari Sahana is none other than the daughter of the petitioner and she being the minor and whereby her father who had approached this court by filing WPHC by make use of the Articles 226 and 227 of the Constitution of India relating to tracing of his daughter namely, Kumari Sahana