K. VISHWANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) On hearing the learned counsel for the parties both on main appeals as well as on I.As filed by the appellants, main appeals as well as I.As are disposed of together.

(2.) These two intra-Court appeals are filed by the respective appellants questioning the orders dtd. 30/3/2022 passed in WP No.12787/2021 by the Single Judge of this Court "directing the respondent no.2, IG and DGP to entrust the investigation of case in Crime No.195/2020, 49/2021 and 51/2021 registered with Sarjapura Police Station and also to conduct further investigation in Crime No.103/2021 to the COD Police with further direction to respondent No.2 to appoint any Superintendent of Police to make an enquiry against respondent Nos.5 and 6 about the veracity of the complaint and registering the FIR in the name of Rudrappa in Crime No.103/2021 and also obtaining two different search warrants by keeping in mind about the opinion given by Mudra Associates and initiate proceedings against respondent nos.5 and 6 if they found guilty in forging the signature of respondent No.7 Rudrappa and take action at their end and report to this Court within six months from the date of receipt of copy of this order".

(3.) Writ Appeal No.532/2023 is filed by respondent nos.5 and 6 and Respondent nos.7 has filed WA No.668/2023 so arrayed in the said writ petition. For convenience, the parties to these appeals are referred as per their rank before the Writ Court.