MOLUGURI SRAVAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Assistant Government Pleader for Home.

(2.) This writ petition is filed alleging that even though cognizable crime reported by the petitioner was registered as crime No.288 of 2020 under various provisions of Indian Penal Code and also under the provisions Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act,1989 (for short the Act, 1989 ), but there is delay in conducting investigation.

(3.) According to learned counsel for petitioner, the Act, 1989 requires completion of investigation and filing of charge sheet within sixty days. But, so far, investigation is not taken-up.