NAZIMA KHAN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Petitioner lodged complaint with the Bhavani Nagar Police Station on 27.03.2020 alleging breaking open of locks of the property claimed to be owned by the petitioner, trying to entering into the possession which amounts to criminal trespass. Crime No.70 of 2020 was registered. Petitioner lodged a complaint with the Commissioner of Police, Hyderabad Commissionerate on 18.09.2020 alleging that even though crime was registered on 27.03.2020, there is no progress in the investigation. On the contrary, the persons against whom crime was reported continued to harass the petitioner, tried to interfere with the possession and enjoyment, and creating lot of nuisance to the petitioner.

(3.) In other words, the grievance of the petitioner is not completing the investigation into the crime reported by him and filing the final report.