Telangana High Court
Shadan Shadan Sultana Nizami, vs The State Of Telangana, on 24 October, 2019
Author: T.Vinod Kumar
Bench: T.Vinod Kumar
THE HON'BLE SRI JUSTICE T.VINOD KUMAR
WRIT PETITION No.11560 of 2019
ORDER:
The present writ petition is filed questioning the action of the police authorities in not taking action on the complaint, dated 13.05.2019, made by the petitioner against the sixth respondent, and the action of the fifth respondent in not filing a charge sheet nor serving a notice under Section 41-A of Cr.P.C. in Crime No.13 of 2019 on the file of Amberpet Police Station.
Leaned Assistant Government Pleader for Home, on written instructions, would submit that based on the compliant made by the petitioner against the sixth respondent, a case in Crime No.271 of 2018 was registered, under sections 354, 354-D and 323 of I.P.C., on the file of the L.B.Nagar Police Station, on 03.03.2018, and the matter is in under investigation. In the instructions, it is stated that on the complaint made by the sixth respondent against the petitioner herein, a case in Crime No.13 of 2019 was registered, under Sections 420 and 506 of I.P.C and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, on the file of the Amberpet Police Station, on 12.01.2019.
Learned counsel for the petitioner would submit that there are no other cases pending against the petitioner as on today.
On the other hand, learned Assistant Government Pleader for Home would submit that as observed by this Court in Crl.P.No.1773 of 2019, the involvement of the petitioner could be there in other cases also.
Taking note of the above, the fifth respondent is hereby directed not to call the petitioner to the police station, except in connection with Crime No.13 of 2019. It is however made clear that if there are any other 2 cases pending against the petitioner, which are under investigation, the authorities are at liberty to call her for investigation.
The writ petition is accordingly disposed of. Pending miscellaneous petitions, if any, shall stand closed in the light of this final order. No order as to costs.
____________________ JUSTICE T.VINOD KUMAR Date:24.10.2019 GJ