Smt. Vijayamma vs The Circle Inspector
2023 Latest Caselaw 2439 Kant

                                                 -1-
                                                         WP No. 10158 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 18TH DAY OF MAY, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                         WRIT PETITION NO. 10158 OF 2023 (GM-POLICE)
                   BETWEEN:

                   SMT. VIJAYAMMA,
                   W/O. SHIVARAMAIAH,
                   AGED ABOUT 38 YEARS,
                   R/AT KOPPALU VILLAGE,
                   UTTARI POST,
                   UTTARI DURGA HOBLI,
                   KUNIGAL TALUK,
                   BENGALURU - 572 130.

                                                                 ...PETITIONER
                   (BY SRI. B N SHIVANNA, ADVOCATE)

                   AND:
Digitally signed
by BELUR
RANGADHAMA         1.    THE CIRCLE INSPECTOR,
NANDINI
                         KUNIGAL TALUK,
Location: HIGH
COURT OF                 KUNIGAL -572 130.
KARNATAKA

                   2.    THE DEPUTY SUPERINTENDENT OF POLICE,
                         KUNIGAL TALUK,
                         KUNIGAL-572 130.

                   3.    THE SUPERINTENDENT OF POLICE,
                         TUMKUR DISTRICT,
                         TUMKUR -572 103.

                                                              ...RESPONDENTS
                                        -2-
                                                      WP No. 10158 of 2023




(BY SRI. SHIVANANDA D S., AGA)

     THIS WP IS FILED UNDER SECTION 226 AND 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECTING THE R-2 OR
3 TO OBEY THE LAY DOWN BY THE SUPREME COURT
REPORTED IN 2014 -1 OF SC -C -1 LALITHA KUMARI V/S
STATE IN U P AND ETC.

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


                                    ORDER

The writ petition is filed seeking direction to the

respondents that the respondents should obey the judgment of

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

Government of Uttar Pradesh and others1. The petition is

filed on the premise that no action is taken pursuant to

compliant at Annexure - A.

The learned Government Advocate submits that pursuant

to the complaint at Annexure A, FIR is registered on

17.05.2023 by the jurisdictional Police in Crime No.153/2022

for the offences punishable under Sections 323, 324, 354, 504,

506 of the Indian Penal Code, 1860. The learned Government

(2014) 2 SCC 1

WP No. 10158 of 2023

Advocate also submits that a copy of the FIR will be furnished

to the petitioner.

Under these circumstances, no further order is required.

Accordingly, writ petition is disposed of.

Sd/-

JUDGE

JY CT: AVB