DYAMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed seeking writ of habeas corpus in directing the police authorities namely respondents No.1 to 6 herein to search for and to produce body of the petitioner's son Manappa before this Court.

(2.) Admittedly the petitioners No.1 and 2 are the parents of said Manappa. This writ petition is filed subsequent to a complaint lodged with Superintendent of Police, Bagalkote District, where the first petitioner would state that he and his wife-second petitioner herein have two sons and two daughters. That their daughters are already married and their first son Manappa is married to one Sushmita alias Sumitra on 10.03.2016. That the marital relationship between their son Manappa and his wife Sushmita was not good and they were at loggerheads from the date of marriage. He would state in the complaint that on 05.04.2016, his daughter-in-law Sumitra ran away from the matrimonial house to her maternal house. Subsequently, she was brought back to her matrimonial house.

(3.) Thereafter it is alleged that she made an attempt to poison the food prepared for the petitioners and other members of the family, in this background it was stated that there was panchayat in the presence of elders of both families where Sushmita's father Parasappa Talagade is said to have demanded that the petitioners should pay Rs.10,00,000/- and also all the articles which was given at the time of marriage, if that is given, the daughter-in-law of petitioners herein would agree for dissolution of her marriage with petitioner's son Manappa.