Telangana High Court
M. Jagan Mohan Reddy vs The State Of Ap on 2 May, 2018
THE HON'BLE SRI JUSTICE M. SEETHARAMA MURTI
WRIT PETITION No.14823 of 2018
ORDER:
In this Writ Petition, under Article 226 of the Constitution of India, the only grievance of the petitioner is in respect of inaction of the third respondent - Station House Officer, Bommanahalli Police Station, Anantapur District, in completing investigation into the case in Crime No.52 of 2017, and filing charge sheet/final report by following the due procedure established by law.
2. Heard learned counsel for the petitioner and learned Government Pleader for Home (A.P.) appearing for respondents 1 to 3. Perused the material record.
3. Learned Government Pleader for Home, on oral instructions, submits that after receipt of the report from the complainant, a G.D. entry has been made and consequently, a crime has been registered and that the petitioner is not cooperating with the Investigating Officer to investigate into the afore-stated crime.
4. Learned counsel for the petitioner, in reply, would submit that the petitioner is extending necessary cooperation and that if a direction is given to the third respondent to expedite the investigation and file the final report, either way, by following the procedure established by law, the ends of justice would be met.
5. Having regard to the facts and submissions, the Writ Petition is disposed of directing the third respondent to expedite the investigation into the afore-stated crime and file a final report, either way, in strict accordance with the procedure established by law. There shall be no order as to costs.
____________________________ M. SEETHARAMA MURTI, J Date: 02.05.2018 va