Pushpalatha vs The State Of Karnataka
2023 Latest Caselaw 953 Kant

                                                  -1-
                                                             WP No. 920 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 16TH DAY OF JANUARY, 2023
                                               BEFORE
                             THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                             WRIT PETITION NO. 920 OF 2023 (GM-POLICE)


                      BETWEEN:
                      1.    PUSHPALATHA
                            W/O LATE P. MAHADEVAIAH
                            AGED ABOUT 54 YEARS,
                            RESIDING AT NO.1/1,
                            1ST CROSS, PENSIONERS BLOCK,
                            RAJENRANAGARA,
                            NARASIMHA MOHALLA,
                            MYSORE-570 007.

                      2.    SAKAMMA
                            W/O N. MADAIAH
                            AGED ABOUT 76 YEARS,
                            RESIDING AT NARAGYATHANAHALLI,
                            T. NARASIPURA TALUK,
                            MYSORE DISTRICT-571 120
                                                                 ...PETITIONERS
Digitally signed by   (BY SRI. KUMARA K.G., ADVOCATE)
PADMAVATHI B K
Location: HIGH
COURT OF
KARNATAKA             AND:
                      1.    THE STATE OF KARNATAKA
                            REP BY PRINCIPAL SECRETARY,
                            HOME DEPARTMENT,
                            VIDHAN SOUDHA,
                            BENGALURU-560 001.
                                -2-
                                             WP No. 920 of 2023




2.   THE POLICE COMMISSIONER
     MYSURU DISTRICT
     MYSURU-570 001.

3.   THE POLICE INSPECTOR
     NARASHIMHARAJA POLICE STATION,
     MYSURU DISTRICT
     MYSURU-570 005.
                                                ...RESPONDENTS
(BY SRI. VINOD KUMAR M., AGA)


      THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE INDIAN CONSTITUTION OF INDIA PRAYING
TO   DIRECT THE R3 TO CONSIDER THE COMPLAINT MADE BY
THE PETITIONERS VIDE DATED 17.12.2022 (ANNEXURE - C).

      THIS    PETITION,    COMING     ON    FOR    PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:


                             ORDER

Heard Sri. Kumara K.G., learned counsel appearing for

the petitioners, Sri. Vinod Kumar M., learned AGA appearing for

the respondents and have perused the material on record.

2. The petitioners are preferred seeking a direction by

issuance of a writ in the nature of mandamus directing

respondent No.3 to register an FIR on the complaint so made

by the petitioners on 17.12.2022.

WP No. 920 of 2023

3. The learned AGA appearing for the respondents

would submit that action would be taken in terms of the

judgment of Apex Court in case of Lalita Kumari Vs. -

Government of Uttar Pradesh and others reported in

(2014) 2 SCC 1.

4. The submission is placed on record.

5. The grievance of the petitioners shall be redressed

without brooking any delay.

Ordered accordingly.

Sd/-

JUDGE

JY