ABDUL HAMEED Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS writ petition is filed under Article 226 of the Constitution of India to issue a writ of mandamus declaring the inaction of the official respondents in investigating the Crime No.70 of 2009 of Mirchowk Police Station and action of the respondents 3 and 4 being favouring and colluded with the respondents 5 to 8 as illegal, arbitrary, mala fide, abuse of process of law and violation of fundamental rights guaranteed under the Constitution of India vide Articles 14, 16 and 21 and consequently direct the respondents 1 and 2 to supervise the investigation.

(2.) HEARD .

(3.) TH respondents, but so far no report is filed. Hence, he filed the present writ petition. 4. When a cognizable offence is reported to the Station House Officer, the Station House Officer has to register a case and conduct the investigation and file a report as contemplated under Section 173 of Cr.P.C. before the concerned Magistrate after conducting the investigation. Though the case is registered in the year 2009, till now the report has not been filed. Hence, a reasonable time can be granted to the 3rd respondent to complete the investigation and file a report, if not already filed, under Section 173 Cr.P.C.