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High CourtsDivision Bench(2021) 11 KAR CK 0022

D Ranjan vs State Of Karnataka

Karnataka High Court · Decided on 29 November 2021

HON’BLE JUDGES
Alok Aradhe J · Anant Ramanath Hegde, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition H.C. No. 70 Of 2020
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Judgment

7 paragraphs · 167 words

Alok Aradhe, J

1.

Hemalatha D., learned counsel for the petitioner. Mr.V.S.Hegde, learned State Public Prosecutor-2 for the respondent Nos.1 and 2.

This petition has been filed seeking a writ of habeas corpus for production of Smt.Harshitha. The petitioner claims that Smt.Harshitha is his wife who has been detained illegally by respondent No.3.

2.

Learned State Public Prosecutor-2 for the respondent Nos.1 and 2 stated that Smt.Harshitha is present today.

3.

This Court interacted with Smt.Harshitha who disclosed that her date of birth is 26.11.1991 and she has obtained Bachelor of Engineering Degree. It is further stated by her the she is residing on her own volition with her father namely respondent No.3 and has not been detained against her wishes. The aforesaid submission is placed on record.

4.

In view of the aforesaid, nothing survives for adjudication in this petition. Liberty is granted to the petitioner to take recourse to such remedy as may be available to him in law.

Accordingly, the petition is disposed of.