B. JHANSI LAKSHMI Vs. K.SRINIVASA RAO

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the respondent. Perused the material available on record.

(2.) Learned counsel for the petitioner submits that the petitioner filed Writ Petition No.36217 of 2016 seeking direction to the 2nd respondent therein to complete the investigation and file a charge sheet in Crime No.577 of 2015 on the file of the Krishnalanka Police Station, Vijayawada, Krishna District.

(3.) The grievance raised by the petitioner in that writ petition is that the police are not investigating into the crime registered against the respondent Nos.4 and 5 therein, who used to harass the petitioner. This Court disposed of the said writ petition by its order, dated 26.10.2016 directing the 2nd respondent to complete the investigation and file a final report, in accordance with law, as early as possible.