BOMMARAVENI KAVITHA Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) The grievance of the petitioner/party-in-person is that the Officer-in-Charge of the Kushaiguda Police Station, refused to record information under Sec. 154(1) Cr.P.C. pursuant to the complaint dtd. 27/2/2021 lodged by her.

(2.) In her complaint dtd. 27/2/2021, the petitioner stated that one Mr. Bhaskar (Detective Inspector) and Mr. Chandra Sekhar (Inspector of Police) of Kushaiguda Police Station have committed the offence of framing an incorrect record and document dtd. 18/5/2019 (remand report and charge sheet under Sec. 173(2) Cr.P.C. in Cr.No.326 of 2019) and that it caused grievous injury and grave prejudice to the accused in the said crime. It is stated that the offender/accused may be anyone but it is the bounden duty of the public servants to register the FIR on receipt of a complaint under Sec. 154(1) Cr.P.C. According to the petitioner, false accusation is made against Mr. Veereshwar/accused that he killed his mother (C.S. Radha Purnima). In fact, some debtor (may be lender) or stranger had killed C.S. Radha Punima, as she refused to repay money to persons who have lent her; that she wanted to repay the debts but to her misfortune, her terminal benefits were not disbursed and settled by her school management authorities of Defence Lab School, Kanchanbagh, Hyderabad, on the ground that WA.No.400 of 2009 filed by her is still pending before this Court. The school authorities served an official letter stating that her terminal benefits are withheld and will be settled only after the disposal of the writ appeal.

(3.) It was further stated that the Investigating Officer, Mr. Bhaskar, had deliberately contended and concluded in the remand report that C.S. Radha Purnima has drawn terminal benefits and the said money was lying in the way of cash as she preserved it in the safe of the Almirah in their living bedroom; Veereshwar demanded money and killed her brutally as she refused to give some of the amount. According to the petitioner, such contents in the remand report are blatant lies. The investigating Officer framed an incorrect record and called it as Remand Case Dairy. It is further stated that another false statement is made in the remand report that his mother, after the demise of his father, married one Subramanyam and for this reason too, Veereshwar had a dislike towards the said Subramanyam and he used to often pick up quarrel and in that course on 17/5/2019, killed his mother. The Investigating Officer without proper investigation and proper application of legal provisions, falsely concluded that Veereshwar murdered his mother, which is unfortunate and ridiculous.