Smt Puttamma vs State Of Karnataka By
2024 Latest Caselaw 27667 Kant

Karnataka High Court

Smt Puttamma vs State Of Karnataka By on 19 November, 2024

                                                                -1-
                                                                       NC: 2024:KHC:46690-DB
                                                                       WPHC No. 105 of 2024




                                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                         DATED THIS THE 19TH DAY OF NOVEMBER, 2024

                                                           PRESENT
                                          THE HON'BLE MRS JUSTICE ANU SIVARAMAN
                                                             AND
                                            THE HON'BLE MR JUSTICE UMESH M ADIGA
                                       WRIT PETITION (HABEAS CORPUS) NO. 105 OF 2024
                                 BETWEEN:

                                 1.    SMT. PUTTAMMA,
                                       W/O KRISHNA @ KENCHENAHALLI KRISHNA,
                                       AGED ABOUT 55 YEARS,
                                       R/AT BYRAPATNA,
                                       NEAR RAILWAY GATE,
                                       MULUR HOBLI, CHANNAPATNA TALUK,
                                       RAMANAGARA DISTRICT-582 160.
                                                                               ...PETITIONER
                                 (BY SRI. N NANDAN, ADVOCATE)

                                 AND:

                                 1.    STATE OF KARNATAKA BY
                                       SUPERINTENDENT OF POLICE,
                                       RAMANAGARA DISTRICT-582 160.
                                 2.    SAHANA,
Digitally signed by KORLAHALLI
BHARATHIDEVIKRISHNACHARYA              SUB-INSPECTOR OF POLICE,
Location: HIGH COURT OF
KARNATAKA
                                       M.K. DODDI POLICE STATION,
                                       CHANNAPATNA RURAL,
                                       RAMANAGARA DISTRICT-582 160.
                                                                           ...RESPONDENTS

                                       IN THE MATTER OF
                                       SRI. KRISHNA @ KENCHENAHALLI KRISHNA,
                                       AGED ABOUT 65 YEARS,
                                       R/AT BYRAPATNA, NEAR RAILWAY GATE,
                                       MULUR HOBLI,CHANNAPATNA TALUK,
                                       RAMANAGARA DISTRICT-582 160.
                                                                                ...DETENUE
                                 (BY SRI. B.A BELLIAPPA, SPP ALONG WITH
                                     SRI. M.V. ANOOP KUMAR, HCGP FOR R1)
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                                      NC: 2024:KHC:46690-DB
                                     WPHC No. 105 of 2024




     THIS WP(HC) IS FILED UNDER ARTICLE 226 OF
CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
RESPONDENT POLICE TO PRODUCE THE DETENUE BEFORE
THIS HON'BLE COURT AND SEND HIM TO THE CUSTODY OF
THE PETITIONER.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:      HON'BLE MRS JUSTICE ANU SIVARAMAN
            and
            HON'BLE MR JUSTICE UMESH M ADIGA


                      ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE ANU SIVARAMAN)

This writ petition is filed seeking directions to the

respondents to produce the detenue before this Court and

to release him from the custody to the petitioner, who is

his wife.

2. Learned SPP appearing for the respondents has

obtained instructions and has placed a report on record

from the Sub-Inspector of Police, M.K. Doddi Police

Station, Channapatna Rural, Ramanagara District stating

that the husband of the petitioner is involved in a crime of

the said Police Station, bearing Crime No.52/2022 with

regard to house trespass committed on 28.05.2022. It is

NC: 2024:KHC:46690-DB

submitted that he was arrested on 13.11.2024 at around

11.00 a.m near Byrapatna and he was taken to custody by

ASI-Prasanna from M.K. Doddi Police Station. His arrest

was informed to his son Ravi. Further it is contended that

several other cases are pending against the accused.

3. The report filed by learned SPP is taken on

record.

4. Having considered the contentions raised and in

view of the report submitted by learned SPP, the writ

petition Habeas Corpus is closed, recording the said

report.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

AG