SMT M. ANASUYA Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner states that her son viz. Dr. Santosh Kumar, who was a doctor, died under suspicious circumstances at Yashoda Hospital while undergoing treatment. On the complaint made by respondent No.6, wife of the deceased, respondent No.5 (Station House Officer, Market Police Station, Mahankali Division, Hyderabad) registered FIR No.3 of 2017 for the offence under Section 174 Cr.P.C. Thereafter, case diary was transferred to respondent No.4 (PS Suryapet-I Town Police Station) on 18.01.2017. Petitioner, however, suspects involvement of respondent No.6 (wife of the deceased) for the death of the deceased. Writ Petition is filed alleging inaction of respondent No.4 in proceeding with investigation despite complaint dated 23.01.2017 against respondent No.6. The petitioner, however, contends that she is not provided updated information in FIR No.3 of 2017.

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader for Home (TS).

(3.) The prayer of the writ petitioner looks very innocuous and, in normal circumstances, this Court would have directed the learned Government Pleader to get instructions with regard to the status of investigation, however, sitting in admission Court, and disposing of the case, this Court observed that a large number of cases of this nature are coming up before this Court, in effect, what this Court is required to do is, seek instructions from the learned Government Pleader who, inturn, would report the status of investigation and making it as part of the record, the writ petitions are being disposed of. In other words, though a writ of mandamus is prayed effectively, what this Court is required to do is get the information from the respondent - authorities and pass on to the petitioner by way of an order. In as much as the petitioner has a very effective alternative remedy, it is open to her to avail the remedy under the Act and seek necessary information from the respondent - authorities which she seeks to obtain through the medium of Court. When an effective alternative remedy is available, this Court shall not normally exercise jurisdiction under Article 226 of the Constitution of India.