DOTTY CHRISTABELL SANTHWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed seeking a writ of habeas corpus for production of Miss Sharrel Trinita Mark who is aged about 19 years.

(2.) The petitioner claims to be the grand mother of the Miss Sharrel Trinita Mark. It is stated in the petition that her grand daughter is missing. In response, learned High Court Government Pleader has invited the attention of this Court to averments made in the petition itself and has pointed out that pursuant to the complaint lodged by the petitioner, Crime No.125/2022 has been registered as the grand daughter of the petitioner was missing. It is further submitted that during the course of the investigation, the grand daughter of the petitioner was found in Tirupathi on 22/1/2023 and the petitioner has been apprised that her grand daughter has married one Bharath.

(3.) Therefore, it is submitted that closure report has been submitted by the police to the jurisdictional Court. The aforesaid submission is placed on record.