VENKATAMMA W/O LATE V. RAMU (EX-SERVICEMEN) Vs. THE STATE OF KARNATAKA REP BY ITS SECRETARY HOME DEPARTMENT VIDHANA SOUDHA BANGALORE AND OTHERS

JUDGEMENT

(1.) PETITIONER has sought for a direction to the respondents to conduct further investigation in crime No. 3/2912 of M.K. Doddi Police Station, Channapatna Taluk, Ramanagara District and to submit the charge sheet afresh. According to the petitioner, the investigation is not properly conducted in Crime No. 3/2012 registered in M.K. Doddi Police Station, Channapatna Taluk.

(2.) THE records reveal that the petitioner has lodged the First Information on 4.1.2012 making certain allegations. The main allegation is that Komari Gowda and his relatives namely Manu @ Meharish, Ravi, Shambhu Gowda, etc., trespassed into the house of the petitioner and have stolen certain articles as found in the First Information. It is further alleged that the portion of the farm house of the petitioner -complainant is burnt. The said complaint was registered in Crime No. 3/2012 of M.K. Doddi Police Station, Channapatna Taluk for the offences punishable under Section 427, 435, 380 r/w. Section 34 of IPC. The police after investigation, laid the charge sheet as per Annexure -D, dated 16.2.2012 for the offences punishable under Section 427, 435, 380 r/w. Section 34 of IPC. The charge sheet is filed against nine accused. The statements of 9 witnesses were recorded. Certain articles were seized.