USHARANI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This petition is filed by the wife for issue of a writ of habeas corpus directing the police authorities to produce her husband-Muniraju before this Court in person.

(2.) The averments in the writ petition in brief, are as under:-

(3.) After service of notice, the police investigated the matter. The third respondent-Sri.Rajesh, Police Inspector of Mico Layout Police Station, Bangalore has filed an affidavit. He submits that the petitioner herein lodged a complaint stating that her husband Sri Muniraju was missing from 21.03.2014 and the said complaint was filed on 23.03.2014 and accordingly, the Station House Officer registered FIR in Crime No.190/2014 of Mico Layout Police Station. Immediately thereafter, information with regard to the details of the husband of the petitioner was taken and accordingly, the details were sent to all the Police Stations in the State of Karnataka. Thereafter, lookout notice was taken and the information was sent through E-Mail to all the Police Stations. The petitioner has stated that the said Muniraju is having mobile No.7411956899 and the said mobile is switched off and he sought for the call details with regard to the aforesaid phone number and the said mobile is switched off since 22.03.2014. The last location found in the mobile was near bus stand, Kodihalli Village, Parigi Mandal, Ananthpur District, State of Andhra Pradesh. Thereafter, he sent A.S.I. Ramaiah to visit the Parigi Police Station and the said A.S.I. along with the officials of the Police Station, Parigi made thorough search in and around the Parigi Police Station and were not able to find any clue about the missing person.