Smt Netravathi R V vs The State Of Karnataka
2026 Latest Caselaw 56 Kant

Karnataka High Court

Smt Netravathi R V vs The State Of Karnataka on 6 January, 2026

                                              -1-
                                                          NC: 2026:KHC:370-DB
                                                      WPHC No. 131 of 2025


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                            DATED THIS THE 6TH DAY OF JANUARY, 2026
                                           PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                             AND
                         THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                        WRIT PETITION HABEAS CORPUS NO. 131 OF 2025


                   BETWEEN:

                   SMT. NETHRAVATHI R. V.
                   WIFE OF SIDDARAJU. N.
                   AGED ABOUT 34 YEARS
                   R/AT NO 405,VINAYAKANAGARA (KAREKALLU)
                   BAGALAGUNTE,
                   NAGASANDRA POST,
                   BENGALURU 560 073.
                                                                ...PETITIONER
                   (BY SRI. LAKSHMISHAIAH S., ADVOCATE)

Digitally signed   AND:
by BANGALORE
ANJANAPPA
KRISHNA            1.    THE STATE OF KARNATAKA
KUMAR
Location: High           REP. BY THE SECRETARY
Court of                 HOME DEPARTMENT
Karnataka
                         VIDHANA SOUDHA
                         BENGALURU - 560 001.

                   2.    THE COMMISSIONER OF POLICE
                         INFANTRY ROAD
                         BENGALURU- 560 001.

                   3.    STATION HOUSE OFFICER
                         BAGALAGUNTE POLICE STATION
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                                       NC: 2026:KHC:370-DB
                                     WPHC No. 131 of 2025


HC-KAR



   BENGALURU- 560073.
                                      ...RESPONDENTS


   DEEKSHA S.
   AGED ABOUT 16 YEARS,
   R/AT NO.405,
   VINAYAKANAGARA (KAREKALLU)
   BAGALAGUNTE,
   NAGASANDRA POST,
   BENGALURU - 560 073.
                                               ...DETENUE
(BY SRI. B.A.BELLIAPPA, SPP-I WITH
    SRI. THEJESH P., HCGP)


     THIS WP(HC) IS FILED UNDER ARTICLE 226 AND 227 OF

THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT OF

HABEAS CORPUS AGAINST THE RESPONDENTS TO TRACE AND

PRODUCE THE DETENUE (PETITIONER'S MINOR DAUGHTER

DEEKSHA.S) BEFORE THIS COURT AND HANDOVER HER 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 VIJAYKUMAR A. PATIL
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                                           NC: 2026:KHC:370-DB
                                         WPHC No. 131 of 2025


HC-KAR



                      ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL)

This petition is filed by the petitioner- mother alleging

that her daughter is missing from 24.11.2025.

2. The records indicate that a written complaint was

lodged with the jurisdictional police. Based on such complaint,

the Bagalagunte police have registered a crime in Crime

No.467/2025. This Court issued notice on the respondent-

State.

3. The learned State Public Prosecutor appearing for

the respondent-State submits that the missing person is found

and has been secured and produced before the Court. We had

interacted with the missing person, who is a minor. She states

that she stayed at Guwahati, State of Assam, from 24.11.2025

till the police contacted her and brought her to the Court. She

states that she is a minor and is willing to join the petitioner-

mother and the father. Her statement is placed on record.

4. We also interacted with the mother and the father

of the minor daughter, who are present before the Court today.

NC: 2026:KHC:370-DB

HC-KAR

They also express that they will provide proper education to her

and they would take the minor daughter along with them.

5. In view of production of the missing person and the

daughter of the petitioner expressing her willingness to join the

petitioner- mother and the father, we are of the view that no

further order is required to be passed. However, closure of this

proceeding will not come in the way of any other proceedings

initiated by the police. Same shall be taken to its logical

conclusion.

6. In view of the above, the writ petition is disposed

of.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE

PN List No.: 2 Sl No.: 1