MANAPPURAM FINANCE LTD. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Challenge in the writ petition is to the police notice dtd. 15/7/2023, a copy whereof is at Annexure-F. The same reads as under:

(2.) Learned counsel for the petitioner seeks to falter the said notice contending that the same has been issued mindlessly and that in similar matters, this court has already granted reprieve to his client i.e., vide W.P.No.10754/2023 between MANAPPURAM ASSET FINANCIAL LIMITED VS. STATE AND OTHERS, disposed off on 6/6/2023, a copy of the judgment avails at Annexure-C.

(3.) Learned AGA appearing for the respondents vehemently opposes the petition contending that the Writ Court cannot interfere with the ongoing investigation since investigation belongs to the domain of the investigating officer vide LALITA KUMARI vs. GOVERNMENT OF UTTAR PRADESH (2014) 2 SCC 1. Having so argued, he now submits that if the petitioner produces the articles in question for the verification of the police, the purpose of the notice would be served and on such production, the police will verify the same and return them to the petitioner. With this proposal, counsel for the petitioner is also in all fairness agreeable.