Telangana High Court
Smt. G. Ratnamala vs The State Of Telangana on 30 November, 2018
THE HON'BLE SRI JUSTICE A.V.SESHA SAI
WRIT PETITION No.43448 of 2018
ORDER:
Heard learned counsel for the petitioners and the learned Government Pleader for Home, apart from perusing the entire material available on record.
When the matter is taken up, written instructions, dated 29.11.2018, furnished by the Sub Inspector of Police, Kazipet Police Station, Warangal Commissionerate, are placed on record by the learned Government Pleader. The said instructions, to the extent of their relevance to the present Writ Petition, are as under:
"On a complaint of Smt.Radhika Madugula, w/o.Rajender Reddy, resident of Hanamkonda, Warangal Commissionerate, lodged with the police of Kazipet Police Station, a case in Cr.No.238/2018 U/s 447, 427, 506 r/w 34 IPC dated 13.11.2018 was registered against the petitioners herein as they trespassed into the land of the complainant situated in Sy.No.637, road No.4, Subedari, Warangal and collapsed the compound wall and abused in filthy language and also threatened her lodged with the dire consequences and taken up the investigation into the case.
All the petitioners herein are shown as accused in the FIR.
The FIR was registered on 13.11.2018. The investigation is at the initial stage. Necessary steps will be taken against the concerned accused who are the petitioners herein depending on the evidence adduced during the course of investigation into the case.
It is pertinent to submit that on coming to know the registration of the above FIR. to divert the attention of the investigating agency in not proceeding with the investigation in a fair and proper manner, the petitioners/accused rushed to this Hon'ble Court and filed the present writ petition with false and frivolous allegations.
I humbly submit that all the petitioners herein are reqired for the purpose of investigation into the case as they are shown as accused. Action will be taken against them by following the due procedure.2
It is respectfully submitted that except investigation into the case in a fair and proper manner, this respondent never interfered with the life and liberty of the petitioners herein as alleged".
By placing on record the above written instructions, Writ Petition is disposed of, with a direction to the respondent-police authorities to act strictly in accordance with law. There shall be no order as to costs.
Miscellaneous petitions, if any, pending in this Writ Petition, shall stand closed.
___________________ A.V. SESHA SAI, J 30th November, 2018 Tsy