Sri.B.R Kalashilpi vs State Of Karnataka
2025 Latest Caselaw 10028 Kant

Karnataka High Court

Sri.B.R Kalashilpi vs State Of Karnataka on 10 November, 2025

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                                                      NC: 2025:KHC:45358-DB
                                                      WPHC No. 120 of 2025


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 10TH DAY OF NOVEMBER, 2025
                                           PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                         THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                        WRIT PETITION HABEAS CORPUS NO.120 OF 2025


                   BETWEEN:

                   SRI. B.R. KALASHILPI
                   S/O LATE SHREE KALADARSHI
                   AGED ABOUT 64 YEARS
                   RESIDING AT NO.242
                   1ST MAIN ROAD,
                   AMBEDKAR NAGAR
                   RAMAMURTHY NAGAR
                   BANGALORE NORTH,
                   BANGALORE-560 016.
                                                              ...PETITIONER
                   (BY SRI. NARENDRA BABU B.K., ADVOCATE)
Digitally signed
by                 AND:
CHANNEGOWDA
PREMA
Location: High     1.    STATE OF KARNATAKA
Court of
Karnataka                REPRESENTED BY THE
                         PRINCIPAL SECRETARY TO GOVERNMENT
                         HOME DEPARTMENT
                         VIDHANA SOUDHA
                         BANGALORE-560 001.

                   2.    THE COMMISSIONER OF POLICE BANGALORE CITY
                         INFANTRY ROAD
                         BANGALORE-560 001.
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                                     NC: 2025:KHC:45358-DB
                                     WPHC No. 120 of 2025


HC-KAR




3.   INSPECTOR OF POLICE
     K R PURAM POLICE STATION
     WHITEFIELD SUB DIVISION
     BANGALORE-560 036.
                                           ...RESPONDENTS
(BY SRI. B.A.BELLIAPPA, SPP-I WITH
     SRI. THEJESH P., HCGP)


      THIS WP(HC) IS FILED UNDER ARTICLES 226 AND 227

OF CONSTITUTION OF INDIA, PRAYING TO ISSUE WRIT OF

HABEAS CORPUS DIRECT THE RESPONDENTS TO PRODUCE

THE PETITIONER'S SISTER KUM MANGALA BEFORE THE COURT

AND TO RELEASE HER BY GIVING HER CUSTODY TO THE

PETITIONER IMMEDIATELY.



      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 VIJAYKUMAR A. PATIL
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                                          NC: 2025:KHC:45358-DB
                                          WPHC No. 120 of 2025


HC-KAR




                       ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

This Writ Petition (Habeas Corpus) is filed seeking to

issue writ of Habeas Corpus direct the respondents to

produce the petitioner's sister Kum Mangala before the

Court and to release her by giving her custody to the

petitioner immediately.

2. We have heard the learned counsel appearing

for the petitioner.

3. The pleadings in the writ petition itself reveals

that the petitioner has lodged a police complaint before

the third respondent on 07.03.2025, which is registered as

Crime No.179/2025 of the K.R.Puram Police Station.

4. In the above view of the matter, we are of the

opinion that it is for the petitioner to pursue the said crime

and this Writ Petition(Habeas Corpus) is not the proper

remedy available to him. Reserving liberty to the

NC: 2025:KHC:45358-DB

HC-KAR

petitioner to pursue the said crime, the writ petition

(Habeas Corpus) is disposed of.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE

RAK