MOHAMMED KHADER ALI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The grievance of the petitioner is that the respondent No.4 has committed serious lapses in the investigation in Cr.No.205 of 2021 on the file of the II Town Police Station, Mahabubnagar, by making the eye witness (son of the petitioner) as accused in the said crime.

(3.) Petitioner stated that his son, Mohd Akram Ali, is a driver by occupation and working as driver at Shamshabad. His son went to perform Namaz at Masjid-e-Ayesha at Shamshabad and after namaz, the employer of his son met him in Masjid and informed that he has to go for a trip to Mahabubnagar in a car and that the party would call him. The party called his son at about 9 PM and left for Mahabubanagar. The party asked his son to arrange tea to all the guests, his son went to bring tea and after returning, his son found that the party was lifting some goods and asked his son to help the driver. After lapse of one month, a complaint was lodged on 20.10.2021. The respondent No.4 came to the house of the petitioner and informed him that his son is required in a theft case. It is further stated that as the respondent No.4 was continuously harassing them, they approached the Human Rights Commission by filing a petition stating that there are serious lapses on the investigation. The police have falsely implicated the son of the petitioner by showing him as an accused instead of showing him as an eye witness.