SRI. S. JAYARAMA UDUPA Vs. SUB

JUDGEMENT

(1.) By way of this intra-Court appeal, the petitioner-appellant seeks to question the order dated 05.09.2017 as passed by the learned Single Judge of this Court in Writ Petition No.59452 of 2016.

(2.) In the writ petition aforesaid, the petitioner-appellant sought directions against the Sub-Inspector of Police, Sagar Town Police Station, Sagar, Shivamogga District, to consider his complaint and to register the FIR. The petition was taken up for consideration and was dismissed by the learned Single Judge of this Court by a short order that reads, in its entirety, as under:

(3.) In this appeal, on 09.02.2018, a Co-ordinate Bench of this Court required the learned Additional Government Advocate to state the action taken by the jurisdictional Station House Officer on the two complaints lodged by the appellant on 16.04.2015 and on 22.04.2016 against one Narayana bin Narasappa.