NANDINI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for issue of a writ of habeas corpus to produce her husband before this Court. The case of the petitioner is that her husband is missing. It is not her case that her husband has been illegally detained by the police or by any private individual. In view of this, no writ of habeas corpus can be issued in this case. In this context, it is relevant to refer to the law laid down by a Division Bench of this Court in Sudharani vs. The State of Kar. through Home Secretary and Others, (2016) ILR(Kar) 731; paras 4 and 5 read as follows:

(2.) It is stated by learned Additional Government Advocate appearing for the respondents that on the basis of the complaint lodged by the petitioner on 07.01.2018, the jurisdictional police have registered a case in Crime No.10/2018 and have sent FIR to the jurisdictional Magistrate. Accordingly, the jurisdictional Police namely, Chandra Layout Police is directed to investigate the matter and to take appropriate action in accordance with law.