K.S.MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner-citizen who apparently is an accused under certain offences is complaining before the Writ Court as to the alleged manhandling by the police in certain instances & on certain days, and of the consequent curtailment to his freedom of movement constitutionally enshrined under Article 19(1)(d).

(2.) Learned counsel for the petitioner draws attention of this Court to the pleadings and the representation wherein he had raised certain grievances before the 4th respondent - Commissioner of Police for taking action against the alleged actions of police officials; the said grievances have not been looked into. He also adds that unless this Court intervenes in this matter, the representations of his client would remain in cold storage.

(3.) After service of notice, the official respondents being represented by the learned AGA have filed the statement of Objections dtd. 4/4/2022 controverting the petition averments. Learned AGA submits that as many as ten/10 criminal cases are pending against the petitioner for one or the other offence and that the petitioner is not a law abiding citizen. He also submits that the police have power and reasons to call the petitioner to the station for investigation into the plethora cases against him. That being the position, he seeks dismissal of the petition.