REGENT COMPUTRONICS PVT. LTD.

Mahenderkar Amarnath Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

VINAY TYAGI V. IRSHAD ALI [REFERRED TO]
HAL BANS SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF UTTAR PRADESH VS. SURESH ALIAS CHHAVAN [REFERRED TO]
LALLU MANJHI VS. STATE OF JHARKHAND [REFERRED TO]
STATE OF M P VS. VISHWESHWAR KOL [REFERRED TO]
GOVINDARAJU ALIAS GOVINDA VS. STATE BY SRIRAMAPURAM P S [REFERRED TO]
M SARVANA @ K D SARAVANA VS. STATE OF KARNATAKA [REFERRED TO]
BHAGWAN TUKARAM DANGE VS. STATE OF MAHARASHTRA [REFERRED TO]
UMAKANT VS. STATE OF CHHATISGARH [REFERRED TO]
VIJAY PAL VS. STATE (GNCT) OF DELHI [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]
NEETU KUMAR NAGAICH VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of respondent Nos.2 and 3 in not conducting investigation in a fair and transparent manner by considering the dying declaration in Crime No.63 of 2016 pending on the file of Shankarampet (A) Police Station, Medak District as illegal, and for a consequential direction to respondent No.3 to investigate the said crime, arrest respondent Nos.4 to 7 and file charge sheet / final report against them.

(2.) Heard Mr. Palle Sriharinath, learned counsel for the petitioner, Mr. V. Ravi Kiran Rao, learned Senior Counsel, representing Mr. Sridhar Lonkala, learned counsel for respondent Nos.4 to 7 and learned Government Pleader for Home appearing on behalf of respondent Nos.1 to 3.

(3.) FACTS:

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MAHENDERKAR AMARNATH Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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