Telangana High Court
Ramidi Krishna Reddy vs The State Of Telangana on 2 September, 2024
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.23979 of 2024
ORDER:
Aggrieved by inaction of respondent No.5 - Station House Officer, Police Station Keessra, pursuant to the complaint sent by the petitioner through Registered Post on 19.07.2024, the present writ petition is filed.
2. The case of the petitioner is that respondent No.5 has violated the guidelines issued by the Honourable Supreme Court in Lalitha Kumari v. Government of U.P 1. Respondent No.5 ought to have registered the First Information Report on the report of the petitioner dated 12.07.2024 lodged with respondent No.5 and subsequently sent through Registered Post on 19.07.2024.
3. As per written instructions of the learned Assistant Government Pleader for Home, the petitioner lodged a complaint with respondent No.5 on 25.06.2024, wherein he stated that one Nagaraj, Mohammad Shanwazuddin, Bathakalolu Venu, Duggireddy Vishal Reddy, Duggireddy Surya Prakash Reddy and their henchmen interfered with his property i.e., land admeasuring Acs.1-26 Guntas in Survey No.17/0 located at Narasampalli Village, Keesara Mandal, 1 AIR 2012 SC 1515 Medchal District. On such complaint, General Diary entry was made. During the course of enquiry, it was revealed that on complaint of one D. Vishal Reddy, a case in Crime No.133 of 2024 was registered under Sections 447, 427, 504 and 506 IPC. During investigation, the Investigating Officer obtained a report from the Revenue Divisional Officer, Keesara Division, wherein it is mentioned that the subject property was sold to different parties by Ramidi Narasamma and her legal heirs. Additionally, inquiries with neighbouring landlords revealed that the petitioner herein and Vishal Reddy are claiming possession of the disputed land. After completion of enquiry, parties were suggested to approach the competent civil court for redressal of their grievance and complaint of the petitioner was closed on 10.07.2024. It is stated that another complaint was lodged by D. Vishal Reddy and, basing on it, Crime No.527 of 2024 was registered under Sections 329, 324(5), 115 and 351(2) of BNS. Investigation is going on and appropriate report will be filed. A copy of the written instructions along with notice dated 10.07.2024 intimating closure of the complaint of the petitioner is served on the learned counsel for the petitioner.
4. In view of the above, no further orders are required to be passed and the writ petition is, accordingly, disposed of. The petitioner is given liberty to invoke appropriate legal remedy if aggrieved by the closure report. No order as to costs.
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed.
____________________ B. VIJAYSEN REDDY, J Date: 02.09.2024 vv