LATHA W/O. SUNIL TIWARI RAJPUT BY CASTE Vs. STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY HOME, LAW AND ORDER AND THE INSPECTOR OF POLICE

JUDGEMENT

(1.) ALLEGING illegal detention of husband Sunil Tiwari, Smt. Latha, the petitioner has filed this Habeas Corpus Writ Petition. According to her, on 25.7.2008, her husband left the house saying that he is going to P.F. Office and thereafter, has not returned back. After making enquiry with friends and relatives, she had lodged a complaint on 12.3.2008 with the jurisdictional Police and they have registered a missing complaint case. Since, he has not been traced out, she filed the present habeas corpus writ petition. Petitioner suspected that her sister -in -law by name Smt. Sunitha Bai and Maternal Uncle Lakshmana Singh, having hand in the sudden disappearance of her husband.

(2.) AFTER filing of the writ petition, notice was ordered. Smt. Geetha Menon, teamed Government advocate took notice for respondents 1 and 2 and today the alleged detenue Sri. Sunil Tiwari is produced before us.

(3.) ON the other hand, the petitioner complains that he has suddenly left the house and there is no body to look after herself and the child.