SUBHASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Advocate to accept notice for respondent Nos. 1 to 4. He is permitted to file memo of appearance in four weeks. The petitioner is before this Court seeking for issue of mandamus to direct respondent Nos. 1 and 2 to consider the representation dated 06.08.2013 to take action against respondent No. 3 -- Assistant Commissioner of Police/Byatarayanapura, Bangalore.

(2.) The case of the petitioner is that a theft had occurred in his jewellery shop on 07.10.2008. In that regard; the petitioner lodged a complaint with the jurisdictional Police. The grievance is that though the petitioner had co-operated in all respects in carrying out the investigation in that regard, the respondents have not only not proceeded in the matter in accordance with law, but the petitioner alleges that respondent No. 3 has been acting irresponsibly. In that view, the petitioner is stated to have made representations to respondent Nos. 1 and 2. Since the same has not received consideration, the petitioner is before this Court.

(3.) Having noticed the contentions put forth on behalf of the petitioner, I am of the opinion that it is pre-mature at this stage to conclude as to whether the grievance put forth by the petitioner is true and whether such allegations are substantiated? In any event, this is an aspect which would have to be looked into by respondent No. 2 while considering and disposing of the representation which has been made by the petitioner. Since there is no material on record to indicate that -respondent No. 2 has considered and disposed of the representation, a direction is issued to respondent No. 2 to look into the representation made by the petitioner and intimate the result of such consideration of the representation to the petitioner within a time frame.