BHASKAR RAO NIMBALKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner in this writ petition seeks a direction by issuance of writ in the nature of mandamus to call for the records in Crime No.177 of 2016 and direct reinvestigation into the matter at the hands of either Central Bureau of Investigation or Criminal Investigation Department.

(2.) Brief facts leading to the filing of the present petition, as borne out from the pleadings, are as follows:-

(3.) Heard Sri Venkatesh P.Dalwai, learned counsel for the petitioner and Smt. B.G. Namitha Mahesh, learned Additional Government Advocate for the respondents.