MOHAMMED JAMALUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed for issue of a Writ of Mandamus to declare the action of the 3rd respondent authority in not conducting the investigation and filing the Charge sheet / Final Report in pursuance of FIR No.149/2019 Dated 27.07.2019 registered for the offences under Sections 420, 465, 468 and 471 of IPC against 4th to 8th Respondents, as illegal, arbitrary, contrary to the provisions of the Cr.P.C. and consequently, direct the 3rd respondent to conduct the investigation and file the Charge Sheet / Final report against the 4th to 8th Respondents.

(2.) The present writ petition is taken up for hearing today, i.e. 19.08.2020, through Video Conferencing.

(3.) Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Home, appearing for respondents 1 to 3.