Telangana High Court
Shaik Nazeer Uddin Alias Nazeer vs The State Of Telangana And 3 Others on 30 December, 2022
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.45854 OF 2022
ORDER:(ORAL) This writ petition is filed aggrieved by the action of respondent Nos.2 and 3 in not acting upon the complaint of the petitioner dated 18.12.2022 against respondent No.4 and her associates.
2. Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Home, and perused the material available on record.
3. In the written instructions dated 26.12.2022 issued by the Sub- Inspector of Police, Narsingi Police Station, Cyberabad, it is stated that the pursuant to complaint of the petitioner, GD entry was made and enquiry was conducted. The petition/complaint of the petitioner was closed as 'civil in nature' and the same was intimated to the petitioner through notice dated 23.12.2022. A copy of the written instructions along with said notice is served on the learned counsel for the petitioner.
4. In view of the above, the writ petition is closed as no orders are required to be passed. The petitioner is given liberty to avail appropriate remedy if aggrieved by the closure report. 2
As a sequel thereto, miscellaneous applications, if any, pending in the writ petition stand closed. No order as to costs.
____________________ B. VIJAYSEN REDDY, J 30.12.2022 vv