Karnataka High Court
Smt. Fahiemunnisa vs State Of Karnataka on 9 January, 2023
Bench: M.Nagaprasanna
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WP No. 235 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 235 OF 2023 (GM-POLICE)
BETWEEN:
1. SMT. FAHIEMUNNISA,
W/O S. MAHEBOOB,
AGED ABOUT 70 YEARS,
R/A NO.1, 3RD BLOCK,
MOSQUE ROAD,
TAYALURU - 563 136,
KOLAR DISTRICT.
Digitally signed by REPRESENTED BY HER GPA HOLDER
PADMAVATHI B K
Location: HIGH SMT. NASREEN BEGUM,
COURT OF AGED ABOUT 49 YEARS,
KARNATAKA
W/O SRI. SYED ABDUL MAJEED,
R/A NO. 3/198, 3RD BLOCK,
PARANDAHALLI, ROBERTSONPET,
K.G.F - 563 122.
...PETITIONER
(BY SMT.ANJANA A.V., ADVOCATE FOR
SMT. B.V.VIDYULATHA., ADVOCATE)
AND:
1. STATE OF KARNATAKA,
HOME DEPARTMENT,
POLICE SERVICES,
VIDHANA SOUDHA,
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WP No. 235 of 2023
BANGALORE - 560 001.
REPRESENTED BY ITS
ADDITIONAL CHIEF SECRETARY.
2. DIRECTOR GENERLA AND
INSPECTOR GENERAL OF POLICE,
STATE OF KARNATAKA,
NRUPATHUNGA ROAD,
BANGALORE - 560 001.
3. COMMISSIONER OF POLICE,
INFANTRY ROAD,
BANGALORE CITY,
BANGALORE - 560 001.
4. POLICE INSPECTOR,
BAGALUR POLICE STATION,
BANGALORE CITY - 562 149.
5. SRI. B. RAVI,
S/O SRI.BYREGOWDA,
AGED ABOUT 50 YEARS,
R/A MALLAMACHANAHALLI VILLAGE,
SHIDLAGHATTA TALUK,
KOLAR DISTRICT - 562 102.
...RESPONDENTS
(BY SRI.M.VINOD KUMAR, AGA FOR R1 TO R4)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENT POLICE AUTHORITIES TO FORTHWITH LODGE
FIRST FORMATION REPORT IN RESPECT OF THE OFFENCE
MADE OUT IN THE COMPLAINT DATED 05.11.2022 MADE BY
THE DAUGHTER (GPA HOLDER) OF THE PETITIONER AT
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WP No. 235 of 2023
ANNEXURE - C TO THE WP AND THEREAFTER TO PROCEED
WITH THE MATTER IN ACCORDANCE WITH LAW.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Heard Smt. Anjana A.V., learned counsel appearing for
the petitioner, Sri. M. Vinod Kumar, learned counsel appearing
for the respondents and have perused the material on record.
2. The petitioner is before this Court seeking for a
direction by issuance of a writ in the nature of mandamus
directing the respondents - police authorities to register the FIR
on the complaint made by the petitioner on 06.11.2022.
3. Learned AGA would submit that against the
petitioner, a crime comes to be registered initially in Crime
No.186/2022 and later after about 8 days, the present
complaint comes about. He would submit that appropriate
action would be taken in terms of the judgment of the Apex
WP No. 235 of 2023
Court in the case of LALITHA KUMARI V. GOVT. OF U.P.1.
The said submission is placed on record.
4. The action be taken in terms of the complaint so
registered within an outer limit of 2 weeks from the date of
receipt of a copy of this order.
With the aforesaid observations, the petition stands
disposed.
Sd/-
JUDGE
SJK
(2014) 2 SCC 1
