Sri N Appanna Reddy vs The State Of Karnataka on 21 November, 2016

[Cites 6, Cited by 5]

Karnataka High Court

Sri N Appanna Reddy vs The State Of Karnataka on 21 November, 2016

Bench: Ashok B. Hinchigeri

                              1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 21ST DAY OF NOVEMBER 2016

                            BEFORE

        THE HON'BLE MR. JUSTICE ASHOK B. HINCHIGERI

            W.P.NO.58446 OF 2016 [GM-POLICE]

BETWEEN

SRI N.APPANNA REDDY
AGED ABOUT 57 YEARS
S/O LATE A.NARAYANA REDDY
R/AT OLD NO.16, NEW NO.6
CHURCH STREET
NEW THIPPASANDRA
BENGALURU 560 075.                          ... PETITIONER

           (BY:SRI M.VIJAYA KRISHNA BHAT, ADVOCATE)

AND:

1.     THE STATE OF KARNATAKA
       REPRESENTED BY ITS SECRETARY
       DEPARTMENT OF HOME
       VIDHANA SOUDHA
       BENGALURU 560 001.

2.     THE SUPERINTENDENT OF POLICE
       BANGALORE RURAL DISTRICT
       CUNNINGHAM ROAD
       BANGALORE 560 001.

3.     THE SUB-INSPECTOR OF POLICE
       AVALAHALLI POLICE STATION
       BENGALURU 560 049.

4.     SRI A.SURYANARAYANA @ SURESHA
       AGED ABOUT 47 YEARS
       S/O ANJANAPPA
                                 2



      R/AT GORAVIGERE
      KANNAMANGALA POST
      BIDARAHALLI HOBLI
      BENGALURU 560 067.                     ... RESPONDENTS

       (BY:SMT.PRATHIMA HONNAPURA, HCGP FOR R1 TO R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE R2 & R3
TO REGISTER AN F.I.R. AGAINST THE R4 ON THE BASIS OF THE
COMPLAINT SUBMITTED AND PRODUCED AT ANNEXURE-B AND D AND
TAKE SUITABLE LEGAL ACTION IN THE MATTER AND ETC.

     THIS W.P. COMING ON FOR PRELIMINARY HEARING THIS DAY,
THE COURT MADE THE FOLLOWING:
                           ORDER

The petitioner is seeking a direction to the respondent Nos.2 and 3 to register the F.I.R. against the respondent No.4 on the basis of the complaints at Annexures-B and D.

2. Smt.Prathima Honnapura, the learned Government Pleader appearing for the respondent Nos.1 to 3 submits that F.I.R. is already registered against the respondent No.4 for the offences punishable under Sections 341, 504, 506 and 34 of IPC on 18.11.2016. She further submits that investigation is underway in Crime No.0354/2016.

3. This petition is disposed of recording the subsequent development of registering the F.I.R., but with a direction to the 3 Police to complete the investigation as expeditiously as possible and in accordance with law.

4. No order as to costs.

Sd/-

JUDGE VGR

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