Andhra Pradesh High Court - Amravati
Unknown vs Constitution Of India on 9 January, 2024
HON'BLE DR.JUSTICE K.MANMADHA RAO
Writ Petition No.19399 of 2015
ORDER :
This Writ Petition is filed, under Article 226 of the Constitution of India, seeking the following relief:
"....declaring the inaction of the respondents in not taking any action against the real culprits as illegal, improper, arbitrary and against principles of natural justice besides being violative of Article 14, 19, 21, 22 of Constitution of India consequently i) Direct the 3rd Respondent to conduct fair investigation the matter and file charge sheet in connection with Crime No.164 of 2015, on the file of IV Town P.S., Kurnool, and also Crime No.34 of 2015 on the file of Kurnool Railway P.S., Kurnool, to unearth the real facts and to file cases against the real culprits, ii) Direct the 4th respondent to conduct re-postmortem on the deceased persons i.e., Venu Naik and P.Manikyamma, iii) Direct the respondents 13 and 14 to take appropriate action against the management of Balaji Yashoda Nursing Home, Kurnool and the respondents 9 and 10 herein, iv) To extend the benefits to the kith and kin of deceased P.Manikyamma, under the provisions of Nirbhaya and Abhaya Acts, and pass such other order or orders......."
2. None appeared for the petitioner. Learned Assistant Government Pleader for Home representing the respondents 1 to 5 and Mr.I.Venkata Prasad, learned counsel for the unofficial respondents 8 to 10, are present.
3. Learned Assistant Government Pleader for Home furnished a copy of written instructions of Sub-Inspector of 2 Police, Kurnool Railway Police Station and Inspector or Police of Kurnool IV Town Police Station.
4. As per the instructions submitted by the learned Assistant Government Pleader for Home with regard to railway police and regular police in Crime No.164 of 2015, which was registered under Section 174 Cr.P.C. (death cause not known), dated 11.05.2015 and Crime No.34 of 2015, which was registered under Section 174 of Cr.P.C. (suicidal death due to fallen under running train (Tr.No.77696 Demo Passenger), dated 11.05.2015. Both cases were examined by the police officials and in both cases, action dropped by the respective police with regard to aforesaid crimes
5. So, in view of the same, nothing survives in this writ petition for further adjudication.
6. Accordingly, the Writ petition is closed. No order as to costs.
As a sequel, interlocutory applications, if any pending, shall stands closed.
_____________________________ DR. K. MANMADHA RAO, J.
Date : 09.01.2024 ARR 3 HON'BLE DR.JUSTICE K.MANMADHA RAO Writ Petition No.19399 of 2015 Date: 09.01.2024 ARR