D.A.SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners call in question an order dtd. 21/2/2022, passed by the 29th ACMM, Mayo Hall, Bengaluru, in PCR.No.51691/2020, registered for the offences punishable under Ss. 120B, 302, 201, 421, 464, 467, 468, 471, 474, r/w. 34 of the IPC, whereby, directing re-investigation into the matter at the hands of a different authority than who had investigated the matter, pursuant to a direction by this Court for constitution of a Special Investigation Bureau for such investigation.

(2.) Heard Sri Mahesh S., learned counsel for the petitioners and Smt. K.P.Yashodha, learned High Court Government Pleader for respondent No.1.

(3.) Petitioners are accused and what is challenged is a direction issued by the learned Magistrate for further investigation by rejection of 'B' report. The issue in the case at hand is further investigation. The petitioners accused have no role to play or right to claim that they should be heard in the matter. The law in this regard is too well settled by plethora of judgments rendered by the Apex Court and followed by this Court in Crl.P.No.1675/2021 date 25/5/2022, wherein this Court considering the very submissions has held as follows: