KAVEDI GOUTHAMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed seeking a direction to the respondents to forthwith complete the investigation including arrest of the accused in Crime No. 393 of 2013 registered by the Police Station at Langer House, Hyderabad and take action against the accused in accordance with law, after declaring the inaction and abdication as illegal, unconstitutional and violative of Articles 14 and 21 of the Constitution of India.

(2.) The facts relevant for our inquiry, at present, are that the petitioner was the de facto-complainant in Crime No. 393 of 2013 on the file of Langer House Police Station, registered for the offences under Sections 376, 354-A, 354-B, 354-C, 354-D and 506 of the Indian Penal Code, which are cognizable and non-bailable offences. The crime was registered on 18.10.2013. Thereafter, at the instance of the police, the petitioner's statement in accordance with Section 164 of the Code of Criminal Procedure was also recorded by the VII Additional Chief Metropolitan Magistrate, City Criminal Courts, Nampally, Hyderabad, on 21.10.2013. In spite of the same, no tangible action has been taken so far in the matter. Hence, the present Writ Petition is filed.

(3.) It is, no doubt, true that the petitioner lodged a complaint with the police on 18.10.2013, at about 04.30 p.m. She has also named the accused therein. It is also true that the VII Additional Chief Metropolitan Magistrate has recorded the statement of the writ petitioner herein under Section 164 of the Code of Criminal Procedure in Criminal M.P.No. 3468 of 2013 in Crime No. 393 of 2013. The relevant portion of her statement reads as under: