Telangana High Court
Ch. Srinivasa Rao vs The State Of Telangana on 27 December, 2018
HON'BLE SRI JUSTICE A.V.SESHA SAI
W.P.No.44381 of 2018
ORDER:-
When the matter is taken up, the written instructions furnished by the Sub-Inspector of Police, Paloncha Town Police Station, dated 11.12.2018, are placed on record by the learned Government Pleader. The said instructions read as under:-
"At the outset, it is respectfully submitted that on receipt of communication about the filing of the present Writ Petition by the petitioner herein, this respondent has thoroughly verified the records of this respondent Police Station including the Station General Diary as to whether any complaint alleged to have been submitted by the petitioner herein, dated 30.10.2018 was received or not. The records revealed that till date, the petitioner did not approach this respondent Police Station nor submitted any complaint, dated 30.10.2018 and hence no action was taken.
This respondent Police of Paloncha Town Police Station received legal notice, dated 02.11.2018, sent by the petitioner through his Advocate wherein he requested to stop the illegal and highhanded action towards his client.
I humbly submit that in due obedience to the filing of the Writ Petition by the petitioner, this respondent has contacted the petitioner over phone No.8008692393 requesting him to approach this respondent with any fresh complaint or similar complaint to enable to take action. The petitioner informed that he was in hospital and taking treatment and further informed after discharge from hospital he will approach this respondent Police 2 Station. A void record of the petitioner herein was recorded in the cell phone.
It is humbly submitted that this respondent is ready and willing to initiate action if the petitioner approaches this respondent Police with any fresh complaint or with the similar complaint dated 30.10.2018.
In the absence of receipt of any complaint from the petitioner herein, this respondent is unable to initiate any action.
It is also pertinent to submit that this respondent is also taking steps for obtaining a fresh complaint from the petitioner herein."
Accordingly, the Writ Petition is disposed of, by placing on record the said instructions furnished by the Sub-Inspector of Police, Paloncha Town Police Station, dated 11.12.2018, with a liberty to the petitioner herein to lodge a fresh complaint or copy of the complaint said to have been submitted earlier, for taking necessary action.
Miscellaneous petitions pending, if any, shall stand disposed of. There shall be no order as to costs.
______________ A.V.Sesha Sai, J Date: 27.12.2018 smr