SRI Y S MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Court, at the earlier instance had directed the learned Government Advocate to accept notice for the respondents and secure instructions in the matter.

(2.) The learned Government Advocate has filed a memo enclosing the documents thereto. In addition to the correspondences, the follow up sheets maintained in by Sri Krishnarajendra Hospital, Mysuru is produced to indicate that the lady in respect of whom the petitioner is making a grievance namely, Smt. Savithramma is being treated therein, as she is suffering from certain psychiatric problem.

(3.) If that be the position, at this juncture, though this Court is not required to go into the details of the grievance as put forth by the petitioner, considering the fact that the representations are made by the petitioner alleging unnecessary harassment by the said Smt. Savithramma, though she has nothing to do with the petitioner, these are aspects which are to be looked into while considering the representations and thereafter appropriate action is necessary to be taken.