MALLIKARJUN Vs. INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) THE petitioner has sought the mandamus to the respondent Nos. 1 and 2 to consider the petitioner's representation, dated 05.03.2010 (Annexure-D).

(2.) SRI T.M.Nadaf, the learned counsel for the petitioner submits that the petitioner and the respondent No.3 are the spouses and that in their wedlock a girl child, namely, Ritu is born. He submits that the third respondent has not returned to the matrimonial home. He submits that the third respondent has lodged a false complaint against the petitioner. He submits that the detailed representation, dated 05.03.2010 is already submitted to the respondent Nos. 1 and 2 but they are not ready to act on the same. He submits that the petitioner apprehends grave danger to his life.

(3.) HE also submits that in the complaint filed by the third respondent, the charge-sheet is already filed.