JEWELERS ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Additional Government Advocate.

(2.) The instant petition was initially preferred as a Public Interest Litigation. The matter on being listed before the Bench of the Hon ble Chief Justice and Companion Judge, after perusing the petition, has been pleased to observe as under:-

(3.) Pursuant to the said order of the PIL Bench, the matter is listed before this Court. The petitioners claim to be three Associations primarily representing the interest of Gems and Jewelry shop owners and the sum and substance of their case is that, in cases of theft and robbery involving the loss of gold, silver and other valuable and precious metals and stones, the Police Officers, more particularly, the Investigating Officers under the first respondent indulge in harassing and meting out unwarranted torture and it is also complained that there are several cases where the Investigating Officers of having in fact seized higher quantity of the precious mettle than that is stated in the complaint. That there have been several such instances and efforts by the petitioners to have them remedied has not paid dividends or rather limited dividends.