Telangana High Court
Sandeep Kumar Gupta vs Union Of India And 9 Others on 22 June, 2023
HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
WRIT PETITION No.4878 of 2023
O R D E R:
This writ petition is filed seeking the following relief:
"......to issue an appropriate Writ order or direction more particularly one in the nature of a writ of Mandamus declaring the inaction on the part of the Respondent Nos. 2 to 8 in initiating action against respondent Nos. 9 and 10 as illegal arbitrary and mala fide offending Articles 14 and 276 of the Constitution of India apart from being in gross violation of principles of natural justice consequently direct the respondents Nos. 2 to 8 to initiate appropriate action including to register a crime against the respondent Nos. 9 and 10 by considering the compliant dated 27/01/2022 submitted by the Petitioner herein......"
2. The petitioner is an advocate by profession and resident of State of Shahdol, Madhya Pradesh. During the month of November, 2021 to January, 2022, he visited Hyderabad and purchased gold and silver ornaments from Rohit Jewellers, situated at H.No.7-2-770 to 756, Flat No.06, 1st floor, Panna Complex, Pot Market, Secunderabad. Respondent Nos. 9 and 10, who are doing business of gold ornaments, have not issued GST bills and receipts on the ornaments purchased by the petitioner. Questioning the said action, the petitioner lodged a complaint on 27.01.2022 before the respondents-Police to take appropriate action against respondent Nos.9 and 10.
3. The grievance of the petitioner is that the respondents-Police are not registering any crime on the complaint, dated 27.01.2022 submitted by him.
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4. Learned counsel for the petitioner fairly submits that during the pendency of the writ petition, the respondents-Police have registered a case in Crime No. 61 of 2023 on 15.03.2023 for the offences under Sections 420 and 406 r/w 34 of the Indian Penal Code and no further orders are necessary to be passed.
5. In view of the said submissions by the learned counsel for the petitioner, this writ petition is closed, as no further orders are required to be passed. However, the respondents-Police are directed to proceed with the investigation in the above said crime, strictly in accordance with law. No order as to costs.
As a sequel, the miscellaneous petitions pending, if any, shall stand closed.
____________________________________ JUSTICE C.V.BHASKAR REDDY Date: 22‐06‐2023 sus