SRI JAGADISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Advocate to accept notice for respondents No. 1 to 3 and file memo of appearance in four weeks.

(2.) The petitioners are before this Court seeking issue of mandamus to direct the respondents not to interfere with the business activities of the petitioners and to violate their personal liberty. The petitioners also seek that appropriate direction be issued to the respondents to carryout their duties within the frame work of law and not to harass the petitioners.

(3.) The petitioners claim to be carrying on the business of Pawn Brokers having obtained the appropriate licence in that regard. The contention of the petitioners is that though they have been carrying on the business in accordance with law, the police authorities, more particularly the jurisdictional police have been interfering with the business of the petitioners in the guise that certain articles are to be recovered from the shop of the petitioners. In that view, the petitioners contend that even if the crime as registered in Cr.No.125/2017 with the Girinagar Police is kept in view, taking into consideration the value of the articles as mentioned therein, the nature of the action as taken by the respondents is not justified.