DILIP DESHMUKH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners in these petitions have sought for a direction to the respondents to get the case registered for the offences disclosed in Annexure-D complaint dated 10-12-2008 against the accused persons therein and get the case investigated by 4th respondent.

(2.) THE grievance of the petitioners as made out by learned counsel appearing for petitioners in these writ petitions is that, petitioners have submitted detailed complaint on 10th december 2008 against one Smt. Naga renuka w/o Ashok Kumar and others before the jurisdictional authority and the same was again submitted by way of reminder to the respondents 1 to 3 on 16-12-2008. The said complaint of the petitioners dated 10th December 2008 or dated 16th December 2008 has been neither considered nor any decision has been taken by the jurisdictional Station house officer - 5th respondent. Therefore, petitioners were constrained to redress their grievance before this Court, by way of presenting these writ petitions.

(3.) I have heard learned counsel appearing for petitioners and learned Government pleader appearing for respondents.