Telangana High Court
Mullangi Lakshmi vs The State Of Telangana on 14 September, 2018
THE HON'BLE SRI JUSTICE M.SEETHARAMA MURTI
WRIT PETITION No.32350 OF 2018
ORDER:
In this Writ Petition, under Article 226 of the Constitution of India, the only grievance of the petitioners is with regard to non-registration of a crime on the report/complaint, dated 13.05.2017, lodged by the petitioners with the Station House Officer, Paloncha Rural Police Station, Bhadradri-Kothagudem District/the 3rd respondent.
2. Learned counsel for the petitioners submits that a copy of the afore-stated report is personally handed over by the petitioners to the Station House Officer, Paloncha Rural Police Station, and that copies of the same were also sent by registered post to the Sub-Inspector of Police of the said Police Station as well as the Superintendent of Police; that on the petitioners personally approaching the police station, the police officer directed them to go to TVVP Community Health Centre, Paloncha, for treatment; that the petitioners went to the said Community Health Centre; that they were treated as out-patients by treating the case as a 'Medico Legal Case'; and, that despite lapse of more than one year, neither a crime was registered nor an FIR was issued and, therefore, the Writ Petition is filed.
3. Learned Government Pleader for Home, on written instructions, dated 10.09.2018, a copy of which is placed on record, would submit that the present Sub-Inspector of Police, who is the successor of the then Sub-Inspector of Police of the said Police Station, stated that the report, dated 13.05.2017, is one said to have been lodged one year four months ago; that the petitioners have not approached the police station to enquire about the said report; that they further failed to submit a copy of MSRM,J 2 W.P.No.32350 of 2018 the said report to the present incumbent, but, however, they filed the present Writ Petition.
3.1 Learned Government Pleader further submits on instructions that the petitioners are involved in three crimes.
4. Having regard to the submissions, the Writ Petition is disposed of reserving liberty to the petitioners to furnish a copy of the report, dated 13.05.2017, to the Station House Officer, Paloncha Rural Police Station/the 3rd respondent herein, within a week from the date of receipt of a copy of this order. It is made clear that, in the event, the petitioners furnish a copy of the said report to the said police officer, as stated supra, the said police officer shall act on that report in strict accordance with the procedure established by law and shall do the needful in the matter following the precedential guidance in Lalita Kumari v. Government of Uttar Pradesh1.
There shall be no order as to costs.
Miscellaneous Petitions, if any, pending in this Writ Petition shall stand closed.
____________________________ M.SEETHARAMA MURTI, J September 14, 2018 MD 1 (2014) 2 SCC 1