SHAKUNTALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Advocate accepts notice for respondents.

(2.) The present Writ of Habeas Corpus is filed by mother of the alleged detenues Sri.Manjunath S/o Nagesh Raikar and Sri. Ramachandra S/o Nagesh Raikar, to produce them before the Court and set them at liberty from the custody of respondents No.3 and 4.

(3.) Today, learned Government Advocate files a memo dtd. 11/7/2023 along with copy of FIR and other documents and submits that the detenues are taken to custody on 8/7/2023 and produced them before the jurisdictional Magistrate on 8/7/2023 and on the same day, they were remanded to judicial custody for 14 days.