G S MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER in this petition is seeking for a direction to State Government and Inspector General of Police, Davanagere, to provide security to the life of the petitioner and to hold an enquiry with regard to illegal and false complaint. Petitioner has also sought for a direction to respondents 3 and 4 to investigate the corruption allegations as per annexures A to G. The said prayer however is not pressed as I see from the order dt/- 22-1-2001.

(2.) PETITIONER claiming to run a driving school at Davanagere complains about working of RTO in Davanagere. He states in the petition that he has made certain complaints in the matter of corruption in the office of the RTO. According to him the complaint/representation submited by him has resulted in officials of the RTO taking personal vendetta against the petitioner. Petitioner states that they lodged a false complaint against the petitioner. He further states that the officers prevented him from entering into RTO office Complex. Davanagere. He states that the petitioner is receiving threatening calls from goondas and other henchmen on behalf of the RTO officials. He states that it is in these circumstances he has sought for protection and in the absence of any positive response he has approached this Court for the said relief.

(3.) NOTICE was ordered, persuant to which the respondents have entered appearance through their counsel and have filed an affidavit.