Telangana High Court
M/S. Vivera Tiles vs The State Of Telangana on 6 March, 2023
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.5571 OF 2023
ORDER :
This writ petition is filed aggrieved by inaction of the Station House Officer, Meerpet Police station, Meerpet-3rd respondent in not expediting the investigation in Crime No.51 of 2023 registered under Sections 448, 427, 506 r/w.Section 34 of Indian Penal Code (IPC). The said crime was registered on the complaint of petitioner where in it is stated that he has entered into a rental agreement with Thaduru Narsimha Reddy R/o.Nandi Hills, Meerpet in respect of a shop in Ground floor. On 04.01.2023 during morning hours at about 10.30 a.m., the 4th respondent along with some henchmen criminally trespassed into the premises and damaged the shutter, threatened the staff of the petitioner and abused him in filthy language and damaged the property.
2. Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home, and perused the material available on record.
3. Learned Assistant Government Pleader for Home, having received the written instructions, submitted that after registration of Crime No.51 of 2023, the police have examined the witnesses, recorded their detailed statements, notice under Section 41-A 2 BVR,J W.P.No.5571_2023 Cr.P.C., was issued to the 4th respondent and he was instructed to attend the concerned Magistrate Court, whenever he receives summons from the Court. He also submitted that the investigation is in progress for collection of evidence and after completion of investigation, final report will be filed before the VI Metropolitan Magistrate Court, L.B. Nagar, Ranga Reddy District.
4. Learned counsel for the petitioner submits that the accused persons have forcibly locked the tenanted premises occupied by the petitioner and taken away keys from him. Therefore, a direction be issued to the investigating officer to complete the investigation in a reasonable time.
5. In view of the above, the Writ Petition is disposed of directing the Station House Officer, Meerpet Police Station, Meerpet-3rd respondent to complete the investigation in Crime No.51 of 2023 within a period of eight (8) weeks from the date of receipt of copy of this order. No costs.
As a sequel thereto, miscellaneous petitions, if any, pending in this writ petition stand closed.
_________________________ B. VIJAYSEN REDDY, J 6th March, 2023 Rds