Mrs. Netra Srikanth vs State Of Karnataka
2025 Latest Caselaw 8004 Kant

Karnataka High Court

Mrs. Netra Srikanth vs State Of Karnataka on 3 September, 2025

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                                                        NC: 2025:KHC:34556-DB
                                                         WPHC No. 55 of 2025


                      HC-KAR




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                             PRESENT

                             THE HON'BLE MRS. JUSTICE ANU SIVARAMAN

                                               AND

                               THE HON'BLE MR. JUSTICE RAJESH RAI K

                                       WPHC NO. 55 OF 2025

                      BETWEEN:

                            MRS. NETRA SRIKANTH,
                            AGED ABOUT 42 YEARS,
                            D/O. MR. KANNANKOTE SRIKANTH,
                            PERMANENTLY RESIDING AT: 2781,
                            ELMWOOD AVE,
                            ROCHESTER,
                            NEW YORK -14618.
                            PASSPORT NO: A10471794
                            EMAIL: [email protected]
                                                                ...PETITIONER
Digitally signed by
PANKAJA S             (BY SMT. HIRANMAYI RAJEEV, ADVOCATE FOR
Location: HIGH            SRI. GAURAV SINGH GAUR, ADVOCATE)
COURT OF
KARNATAKA
                      AND:

                      1.    STATE OF KARNATAKA
                            THROUGH HOME DEPARTMENT,
                            GOVERNMENT OF KARNATAKA,
                            2ND FLOOR,
                            VIDHANA SOUDHA,
                            BENGALURU- 560 001.
                            REP. BY SECRETARY
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                                            NC: 2025:KHC:34556-DB
                                             WPHC No. 55 of 2025


HC-KAR




2.   THE COMMISSIONER OF POLICE,
     BENGALURU CITY
     COMMISSIONER OF POLICE, 2,
     ALI ASKER RD,
     VASANTH NAGAR,
     BENGALURU,
     KARNATAKA 560 001.

3.   THE INSPECTOR OF POLICE,
     2H4V+6FR,
     VP DEENADAYALU NAIDU ROAD,
     JAYAMAHAL,
     BENGALURU,
     KARNATAKA 560 046.

4.   MR. RAGHAVA K. KALYANARAMAN,
     AGED ABOUT 43 YEARS,
     SON OF MR. KALYANARAMAN DURGADAS,
     PRESENTLY RESIDING AT NO. 64/1,
     1ST MAIN, JAYAMAHAL EXTENSION,
     BANGALORE 560 046.
     PASSPORT NO: 567653736

     EMAIL: [email protected]
     PHONE NO. +91 9740125028
                                                  ...RESPONDENTS

(BY SRI. B.A.BELLIYAPPA, SPP-I ALONG WITH
    SRI. THEJESH P, HCGP FOR R1-R3,
    SRI. AZHAR MEER, ADVOCATE FOR R4)

      THIS   WPHC     IS   FILED    UNDER    ARTICLE   226    OF

CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF

HABEAS       CORPUS        OR      ANY   OTHER      APPROPRIATE

WRIT/DIRECTION/ORDER(S) TO THE RESPONDENT NO.4, I.E.

THE FATHER HEREIN, TO FORTHWITH PRODUCE THE MINOR
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                                          NC: 2025:KHC:34556-DB
                                           WPHC No. 55 of 2025


HC-KAR




CHILD, NAMELY MASTER RUDRA RAGHAVA, THE ELDEST CHILD

OF THE PETITIONER, BEFORE THIS HON'BLE COURT.


      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:


CORAM:     HON'BLE MRS. JUSTICE ANU SIVARAMAN
           and
           HON'BLE MR. JUSTICE RAJESH RAI K

                       ORAL JUDGMENT

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

Heard the learned counsel for the writ petitioner.

2. Having considered the contentions advanced in this

writ petition and in view of the specific averments in the writ

petition, it is clear that the disputes between the parties i.e.,

the writ petitioner and respondent No.4 is with regard to

custody of a children, which has to be agitated in appropriate

proceedings before the Family Court.

3. In view of the pleadings on record in this case, we

are not satisfied that there is any element of illegal detention of

the minor child so as to invoke the jurisdiction of this Court

under Article 226 of the Constitution.

NC: 2025:KHC:34556-DB

HC-KAR

4. The writ petition fails and the same is accordingly

dismissed.

All the contentions of the parties are left open to be

agitated in the appropriate proceedings.

SD/-

(ANU SIVARAMAN) JUDGE

SD/-

(RAJESH RAI K) JUDGE

HKV