KARANAM LAKSHMIPATHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Narendra Prasad, learned Government Pleader ac-cepts notice for respondent 1.

(2.) The petitioner's daughter met with an unnatural death. The case of the petitioner is that his daughter one Madhuri, a law graduate also enrolled as an Advocate at Andhra Pradesh Bar Council. She was mar-ried to the 4th respondent and she was re-siding with the 4th respondent and his fam-ily members. During their wedlock, two

(3.) Sri Mahesh, learned Counsel for the petitioner submits that the investigation was sloppy, inasmuch as certain materials were not considered. He further submits that this is a fit case where the investiga-tion is required to be entrusted to C.B.I.