GIRMALLA A PATIL Vs. SHIVAJIRAO RUPANAR

JUDGEMENT

(1.) RULE. By consent of both the parties heard forthwith.

(2.) THE petitioner has came forward with the prayer seeking direction to expedite the investigation into the case registered as C. R. No. 85 of 1995 of Jath Police Station, District Sangali without any delay and direct the respondent Nos. 1 and 2 to take proper action, if the respondent Nos. 1 and 2 has not carried out investigation in the said C. R. No. 85 of 1995 satisfactorily.

(3.) THE grievance of the petitioner seems to be that his premises were burgled out and all the materials kept therein has been stolen away by the culprits. He has lodged complaint with Jath Police Station who registered the same as C. R. No. 85 of 1995. However, since the investigation was being delayed and not carried out properly, according to the petitioner, he has came forward with this writ petition for the relief above referred.