DAMALYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A little positive, binding legal pressure definitely makes our police to work and even produce good results.

(2.) That is, what has happened in this writ petition for issue of a writ of habeas corpus by a father in respect of his daughter by name Honnamma, who had been complained of having been kidnapped/abducted on 28.11.2009 around 10 P.M. in the night while the father along with his wife, daughter and other relatives, who had gone for shopping in connection with purchases required to be made for the purpose of the marriage of the very girl scheduled to be held on 3/11/2009 and while they were returning after their shoping and were near Karihalla in the vicinity of Beerankal Tanda, Shahapur Taluk, Gulbarga District were way-laid by the 4th respondent, who along with his friends/relatives, had accosted them and had come there in a Cruiser van, assaulted the party and fled away with the girl Honnamma by using physical force and preventing the girl from either shouting or screaming or even making any attempt to escape their forcible taking away of the girl.

(3.) It is in respect of this incident, the petitioner had lodged a complaint with the Wadigera Police, on the next day at about 10 A.M., and it appears that on the basis of this information, Crime No. 126/2009 has been registered at the Station in respect of the offences alleged against the accused persons named in the FIR for punishment under Sections 147,323,341,504,506 and 366 of IPC read with Section 149 of IPC.