P.G. JAYARAM S/O P.V. GOINDAIAH NAIDU, SRI A.V. SRINNIVASA S/O LATE VENKATARAVARAPPA, SRI HARIKISHNA G.B. S/O LATE BALARAMA SETTY AND SRI ERAPPA REDDY H.C. S/O CHENNAPPA Vs. THE STATE OF KARNATAKA BY CHINTAMANI RURAL POLICE CHINTAMANI, CHICKBALL

JUDGEMENT

(1.) HEARD Sri Dinesh. K. Rao, learned counsel for the petitioner and Sri. Satish R. Giriji, learned HCGP for the state/ Respondent.

(2.) THIS petition is filed seeking a direction to the Chintamani Rural POLICE TO a report in CR. No. 62/2009 pending on the of Civil Judge (Junior Division), JMFC, Chintamani as prayed by them by in the requisition dated 23.12.2009.

(3.) HEARD learned counsel for the petitioner in respect of a direction dated 26.04.2010, The police have not filed any further investigation report under Section 173(8) of Cr.P.C inspite of lapse of one and half years. It is further submitted by the learned counsel for the petitioner that, there is no other report and the matter is simply dragged on with no result. Earlier police have filed "B" report. In view of the said position, the police are directed to file any further report on or before 31.12.2011 failing which the proceedings are directed to be quashed.