PRAMOD K.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This intra-Court appeal is filed by the appellant challenging the order dtd. 15/7/2021 passed by the learned Single Judge in W.P. No. 14594/2020, whereby the writ petition filed by the appellant herein, has been disposed of, being devoid of merits.

(2.) The appellant claiming to be son of late K.S. Satish Kumar had filed the writ petition assailing the endorsement dtd. 10/9/2019 issued by the respondent No. 3 (Annexure-G) inter alia seeking for a direction to refer the case of death of K.S. Satish Kumar to respondent No. 2 and to direct the respondent No. 4 to investigate in the matter. The arguments of the learned counsel advanced on behalf of the appellant inasmuch as the improper investigation relating to the complaint filed by the appellant has been negatived by the writ Court. Learned Single Judge observing that the writ petition pleadings do not reveal any ground which would warrant granting of relief sought in the prayer, disposed of the matter. Hence, this writ appeal.

(3.) Learned counsel appearing for the appellant submitted that the learned Single Judge failed to appreciate the specific allegation made against the brother of the appellant, Pavan Satish Kumar inasmuch as the unnatural death of his father, Sri. K.S. Satish Kumar on 4/5/2018 vis-a-vis improper investigation made by the respondents. The acts of aggression and intentional criminal negligence on the part of Pavan Satish Kumar certainly warrants investigation to be done by CBI in the absence of proper investigation made by the respondents. Learned Single Judge ought to have entertained the writ petition and referred the matter to CBI for investigation. Thus, seeks to set aside the order of the learned Single Judge and refer the matter for re-investigation by the respondent No. 2 or to refer the matter to the respondent No. 4 - CBI.