M. PRAKASH Vs. M. VINAYAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking a direction for appointment of any other Police Officer higher in rank, to investigate the crime registered in Crime No.153 of 2022, which arose out of a private complaint registered in P.C.R.No.7840 of 2022, pending before the 31st Additional Chief Metropolitan Magistrate, Bangalore City and further seeking a direction to the 2nd respondent to recover materials that have been stolen from his house.

(2.) Heard the petitioner in-person and Sri M.Vinod Kumar, learned Additional Government Advocate appearing for respondent No.2.

(3.) Facts adumbrated are as follows:-