SHIVAKUMAR L.R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice on behalf of respondents is accepted by Mr V S Hegde, learned SPP-II on behalf of respondents 1 to 3.

(2.) Sri Ravi Shankar K, learned counsel for the petitioner. Sri S V Hegde, SPP along with Sri Thejesh P, HCGP for respondents 1 to 3.

(3.) This petition has been filed seeking writ of Habeas Corpus for production of Kumari Spandashree S, daughter of the petitioner.