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Telangana High Court

Gandla Prabhakar Bottu Prabahkar vs The State Of Telangana on 27 November, 2020

Author: P.Naveen Rao

Bench: P.Naveen Rao

           HONOURABLE SRI JUSTICE P.NAVEEN RAO

              WRIT PETITION No.21002 of 2020

                       Date: 27.11.2020

Between:
Gandla Prabhakar @ Bottu Prabhakar S/o.Yellaiah,
Aged about 56 years, occ: Business,
Flat No.304, Priyanka Apartments,
Behind ICICI Bank, West Maredpally,
Secunderabad-500 025.
                                              .....Petitioner

     And

The State of Telangana,
Rep.by its Principal Secretary,
Home Department, Secretariat Buildings,
Hyderabad and others.
                                                .....Respondents




The Court made the following:
                                        -2-



                HONOURABLE SRI JUSTICE P.NAVEEN RAO

                       WRIT PETITION No.21002 of 2020
ORDER :

Heard learned counsel for petitioner and learned Assistant Government Pleader for Home.

2. On 04.11.2020 petitioner lodged a complaint alleging that supporters of Member of Legislative Assembly, Secunderabad Cantonment Assembly Constituency brutally attacked him and caused grievous injuries. On the basis of said complaint, crime No.167 of 2020 was registered on 08.11.2020. Police are investigating into the said crime. At this stage, present writ petition is filed praying to direct the respondent-police to alter provisions of law and to arrest the culprits. In other words, petitioner is not satisfied in the manner in which investigation is taken-up by the police pursuant to registration of crime. If petitioner has grievance against invoking improper provisions of law, not conducting investigation properly and not taking appropriate action against alleged culprits, he has to avail appropriate remedy as provided by the Code of Criminal Procedure. [Govind Raju Sami v. State of Telangana and others1; M.Subramaniam and another v. S.Janaki and another2].

3. Granting said liberty, this writ petition is dismissed. Pending miscellaneous petitions, if any, shall stand closed.

___________________ P.NAVEEN RAO, J 27th November, 2020 Nvl 1 2019(3) ALT 139 2 2020 SCC online S.C.341 -3- HONOURABLE SRI JUSTICE P.NAVEEN RAO WRIT PETITION No.21002 of 2020 -4- Date: 27.11.2020 Nvl