N SHIVAKUMAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) In these writ petitions, the petitioners, who are the husband and wife respectively, had initially sought for a relief of writ of mandamus directing respondent No.9 i.e., Central Bureau of Investigation, to conduct investigation in Crime No.204/2014 and Crime No.206/2014, of Girinagar Police Station and also a direction to respondent No.7, the Secretary of the Department of Home, Law and Justice, State of Karnataka, Bengaluru, for conducting departmental proceedings regarding the alleged involvement of acts of misconduct during the process of investigation in the above said crimes.

(2.) The present respondent No.6 B.L.Vijaykumar Reddy, is the complainant in Crime No.204/2014. The summary of the said complaint is that the present petitioners, who are known persons to the said complainant, on the pretext of selling the land measuring 22 guntas in Survey No.33/2, situated at Avalahalli, Bengaluru, to him, made him to believe the said land as belong to them, when in fact, the land was belonging to the Bengaluru Development Authority (henceforth for brevity referred to as 'BDA') and collected a sum of Rs. 1,21,00,000/- from him with an intention to cheat him.

(3.) The investigation in the said case is said to have been completed and charge sheet is said to have been filed by the jurisdictional police against the present petitioners and the said case is now said to be pending for trial in the Court of learned XXIV Addl.Chief Metropolitan Magistrate, Bengaluru, in C.C.No.1271/2016.