RAJANI T Vs. SUPT OF POLICE NALGONDA

JUDGEMENT

(1.) This Writ Petition is filed on 25-11-1994 questioning the inaction on the part of the 1st respondent i.e., the Superintendent of Police, Nalgonda in not taking up the investigation in Crime No.90/93 under Section 354 of the Indian Penal Code on the file of Nakrekal Police Station.

(2.) The specific allegation of the petitioner was that the 1st respondent has not taken necessary steps to get the crime investigated only with a view to save B. Ramulu Naik, the then S.I. of Police, Nakrekal Police Station. This writ petition was admitted on 29-11-1994 and notice was ordered on the application wherein the petitioner sought for a direction to the respondents 1 and 2 to complete the investigation in the above crime.

(3.) The respondents having come to know of the filing of the Writ Petition, served a final notice on 17-12-1994 on the petitioner under Section 156 of Criminal Procedure Code stating that the case is a false one. Thereafter, the petitioner seemed to have filed a private complaint which was taken on file by the Court concerned and the same is pending trial in the Asst. Sessions Court, Nalgonda in S.C 65/93.