Dyamanna vs The Inspector Of Police
2026 Latest Caselaw 3503 Kant

Karnataka High Court

Dyamanna vs The Inspector Of Police on 5 May, 2026

                                                  -1-
                                                           NC: 2026:KHC-K:3829-DB
                                                        WPHC No. 200008 of 2026


                      HC-KAR



                                   IN THE HIGH COURT OF KARNATAKA

                                          KALABURAGI BENCH

                                 DATED THIS THE 5TH DAY OF MAY, 2026

                                               PRESENT
                                 THE HON'BLE MR. JUSTICE E.S.INDIRESH
                                                  AND
                                  THE HON'BLE MR. JUSTICE T.M.NADAF
                         WRIT PETITION HABEAS CORPUS NO. 200008 OF 2026
                      BETWEEN:

                          DYAMANNA
                          S/O YAMANAPPA KAPANOOR,
                          AGE ABOUT 45 YEARS, OCC: AGRICULTURE,
                          R/O: YENNIWADA GERI, TQ: HUNASAGI,
                          DIST : YADGIR - 585 215.
                                                                     ...PETITIONER

                      (BY SRI DEEPAK VISHNU BARAD, ADVOCATE)

                      AND:

                          THE INSPECTOR OF POLICE,
                          NARAYANAPURA POLICE STATION,
                          POST : HUNASIGI CIRCLE,
Digitally signed by
VARSHA N
RASALKAR
                          TQ : HUNASAGI, DIST: YADGIR - 585 215.
Location: HIGH
COURT OF
                          (REPRESENTED BY S.P.P. HIGH COURT)
KARNATAKA
                                                                    ...RESPONDENT

                      (BY SRI VEERANAGOUDA M.BIRADAR, AGA)

                            THIS WRIT PETITION HABEAS CORPUS IS FILED UNDER
                      ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING
                      TO ISSUE A WRIT IN THE NATURE OF HABEAS CORPUS THEREBY
                      DIRECTING THE RESPONDENT POLICE TO TRACE OUT AND TO
                      PRODUCE BEFORE THIS COURT THE PETITIONER'S DAUGHTER WHO
                      IS MISSING SINCE 01.04.2026 IN THE INTEREST OF JUSTICE AND
                      EQUITY AND ETC.

                           THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
                      WAS MADE THEREIN AS UNDER:
                              -2-
                                        NC: 2026:KHC-K:3829-DB
                                     WPHC No. 200008 of 2026


HC-KAR




CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH
       and
       HON'BLE MR. JUSTICE T.M.NADAF

                        ORAL ORDER

(PER: HON'BLE MR. JUSTICE E.S.INDIRESH)

This petition is filed by Dyamanna, father of alleged

detenue - Tejashwini aged about 19 years and stated that

his daughter is studying in first semester of Bachelor of

Arts at Government Degree College, Jewargi. It is also

stated that, the daughter of the petitioner - Tejashwini is

missing from 01.04.2026. Accordingly, the petitioner

lodged a complaint as per Annexure-B. In furtherance of

the same, the respondent herein has registered FIR in

Crime No.21/2026 for the offence punishable under the

provisions of Bharatiya Nyaya Sanhita, 2023 (BNS, 2023)

as per Annexure-A.

2. Since the daughter of the petitioner is missing

from 01.04.2026 and as the complaint was lodged before

the respondent, the Investigating Officer has conducted

investigation and has filed the status report before this

NC: 2026:KHC-K:3829-DB

HC-KAR

Court on 30.04.2026. Thereafter, on credible information

the respondent came to know that the alleged detenue -

Tejashwini was residing with one Davalappa, resident of

Jewargi, at Bengaluru and thereafter the detenue was

secured. The respondent has presented the detenue

before this Court along with WPC No.85. On enquiry, the

alleged detenue - Tejashwini stated that, on her own

volition, she left the paternal home and residing with one

Davalappa. It is also stated by the detenue that, she is

not ready to go along with her parents and she wants to

go with the aforementioned Davalappa. The statement is

accordingly recorded and in this regard paragraph No.7 of

the affidavit filed by one Ayyappa, working as Police Sub-

Inspector, Narayanpura Police Station, Narayanpura,

Hunasgi taluk, Yadagiri district is taken on record.

3. Therefore, we are of the opinion that the petition

does not survive for consideration in view of the judgment

of this Court in the case of Usharani vs. The

NC: 2026:KHC-K:3829-DB

HC-KAR

Commissioner of Police, Bengaluru and others reported in

ILR 2014 KAR 3312.

Accordingly, the petition is dismissed.

Sd/-

(E.S.INDIRESH) JUDGE

Sd/-

(T.M.NADAF) JUDGE

SWK List No.: 1 Sl No.: 1