BATTU SOMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed questioning the action of the respondent No.4 in not investigating into the Crime No.162 of 2019 registered on 24-08-2019 as illegal and arbitrary.

(2.) Heard the learned counsel for the petitioner as well as learned Assistant Government Pleader for Home appearing for the respondents-police authorities.

(3.) The learned Assistant Government Pleader for Home, on written instructions dt.27-01-2020, would submit that after the case is registered in Crime No.162 of 2019 on 24-08-2019, the respondents-police authorities have issued notice to the accused therein under Section 41 (A) Cr.P.C. on 27-08-2019. Further, during the course of investigation, L.Ws.1 to 13 were examined and their statements were recorded. He would further submit that a letter has been addressed to the Executive Magistrate, Tahsildar, Nakrekal on 27-08-2019 with a request to conduct survey of the subject land and submit report. The learned Assistant Government Pleader would also submit that the 4th respondent would once again renew the request made to Executive Magistrate, Tahsildar, to expedite the furnishing of report as sought for and after obtaining the said report, a case will be finalized within a period of four weeks.