KATANGOOR SRINIVASA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.3622 of 2020 is filed by the petitioner - Mr. Katangoor Srinivasa Reddy, Inspector of Police and Investigating Officer in Crime No.76 of 2015 (C.C. No.746 of 2015), to expunge the unsavoury comments made against him in the judgment dated 14.02.2020 in Criminal Appeal No.54 of 2019 by the learned Principal Sessions Judge, Khammam and consequently to set aside the relevant portion to the extent of directing the Commissioner of Police, Khammam to take appropriate action against him. Similarly, Criminal Petition No.3623 of 2020 is filed by the petitioner - Mrs. P.V.D. Lakshmi, Assistant Public Prosecutor, seeking to expunge the unsavoury comments made against her in the said and consequently to set aside the relevant portion to the extent of directing the Director of Prosecutions, Hyderabad to take appropriate action against her.

(2.) Heard Mr. N. Harinath, learned counsel for the petitioner in both the petitions and the learned Public Prosecutor appearing for the respondent - State.

(3.) Mr. N. Harinath, learned counsel for both the petitioners, would submit that the learned Sessions Judge while remanding the matter for retrial has made unsavoury comments against the petitioners. Pursuant thereto, the learned Sessions Judge directed the Commissioner of Police, Khammam and the Directorate of Prosecution, Hyderabad, to take appropriate action against the petitioners without affording an opportunity of being heard, which is not only against the principles of natural justice, but also against the principle laid down by the Hon'ble Supreme Court in Manish Dixit v. State of Rajasthan , 2001 1 SCC 596 and State of Madhya Pradesh v. Narmada Bachao Andolan , 2011 12 SCC 689.