ALLA RAMU Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India for the following relief:-

(2.) The precise case of the petitioner is that he is the father of Mr. Alla Aravind Babu, who missed from Hostel in NRI Medical Academy due to ragging done by some senior students. Therefore, the petitioner has lodged a complaint before the police, who failed to conduct the investigation. In consequence of this Court order, investigation was entrusted to 3rd respondent and filed a final report bringing to the notice of the Court due to time lapse they were unable to conduct investigation and accordingly they could not trace his son. The petitioner made a representation on 26/2/2016 and 15/6/2016 requesting to issue certificate to the petitioner, but the 3rd respondent had given a reply that the petitioner's petition was received on 17/6/2016 and that it has no power to register and investigate the case or petitioners without the instructions of the Head Office, which is against the order of this Court in W.P.No.8290 of 2006. Therefore, the petitioner has filed a Habeas Corpus Writ Petition No. 20338 of 2012, wherein, the 3rd respondent stated in its counter that investigation is completed and they were not in a position to trace out him, this Court was pleased to record the same and closed the writ petition on 27/7/2012. Therefore, this writ petition came to be filed to issue certificate that the whereabouts of his son, who missed from the Hostel Room No.217, NRI Medical College Hostel, China Kakani, Guntur District from 22/2/2006.

(3.) Mr. J.U.M.V.Prasad, learned counsel for the petitioner and Ms. Y.L.Sivakalapana Reddy, learned Standing Counsel for the respondents/ CBCID.