Sri. Jayaram. R vs State Of Karnataka
2023 Latest Caselaw 656 Kant

                                                  -1-
                                                             WP No. 228 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 10TH DAY OF JANUARY, 2023

                                               BEFORE
                             THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                             WRIT PETITION NO. 228 OF 2023 (GM-POLICE)
                      BETWEEN:

                      1.    SRI. JAYARAM. R
                            AGED ABOUT 70 YEARS
                            S/O SRI. K.V. RANGA SHETTY
                            R/A NO. 70, AGB LAYOUT
                            1ST STAGE, WEST OF CHORD ROAD,
                            MAHALAKSHMI PURAM
                            BENGALURU 560 086



                                                                     ...PETITIONER

                      (BY SMT. B. V. VIDYULATHA.,ADVOCATE)

                      AND:

                      1.    STATE OF KARNATAKA
                            HOME DEPARTMENT
Digitally signed by         POLICE SERVICES
PADMAVATHI B K
Location: HIGH              VIDHANA SOUDHA
COURT OF                    BANGALORE 560 001
KARNATAKA
                            REP. BY ITS ADDITIONAL CHIEF SECRETARY

                      2.    DIRECTOR GENERAL AND
                            INSPECTOR GENERAL OF POLICE
                            STATE OF KARNATAKA
                            NRUPATHUNGA ROAD,
                                 -2-
                                             WP No. 228 of 2023




     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)

      THIS   WP   IS   FILED    UNDER   ARTICLE    226   OF   THE
CONSTITUTION      OF    INDIA     PRAYING    TO    DIRECT     THE
RESPONDENT POLICE AUTHORITIES TO FORTHWITH LODGE
FIRST INFORMATION REPORT IN RESPECT OF THE OFFENCE
MADE OUT IN THE COMPLAINT DATED 05.11.2022 MADE BY
THE PETITIONER AT ANNEXURE- C TO WP AND THEREAFTER
TO PROCEED WITH THE MATTER IN ACCORDANCE WITH LAW
AND ETC.

      THIS   PETITION,    COMING        ON   FOR    PRELIMINARY

HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
                                -3-
                                              WP No. 228 of 2023




                             ORDER

Heard Smt. B.V. Vidyulatha, 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 05.11.2022.

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 7 days, the present

complaint comes about. He would submit that appropriate

action would be taken in terms of the judgment of the Apex

Court in the case of LALITHA KUMARI V. GOVT. OF U.P.1.

The said submission is placed on record.

(2014) 2 SCC 1

WP No. 228 of 2023

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