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High CourtsDivision Bench(2023) 02 KAR CK 0031

Vijayakumar vs State Of Karnataka & Others

Karnataka High Court · Decided on 6 February 2023

HON’BLE JUDGES
Alok Aradhe, J · S Vishwajith Shetty, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition Habeas Corpus No. 13 Of 2023
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Judgment

6 paragraphs · 154 words

Alok Aradhe J

1.

This petition has been filed seeking a writ of habeas corpus for production of daughter of the petitioner.

2.

Smt.Rashmi M.R., learned counsel for the petitioner submits that the daughter of the petitioner is in the custody of respondent No.4.

3.

It is pertinent to mention here that against respondent No.4, a criminal case was registered and thereafter, vide judgment dated 12.11.2020, II Addl. District and Sessions Judge at Kolar has acquitted respondent No.4. It is also pertinent to mention here that in the aforesaid proceeding, the daughter of the petitioner namely detenue has made a statement that she has married respondent No.4.

4.

In view of aforesaid, we do not find any ground to entertain the petition.

Accordingly, the petition is disposed of with liberty to the petitioner to take recourse to such remedy as may be available to him in law with regard to his grievance, if any.