B. SAILESH SAXENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri P.S.P.Suresh Kumar, learned counsel representing Mr. Abu Akram, learned counsel for the petitioner, Sri N. Rajeshwar Rao, learned Assistant Solicitor General appearing on behalf of respondent Nos.1 and 2, Sri K. Surender, learned Special Public Prosecutor for CBI appearing on behalf of respondent No.3 and learned Government Pleader for Home appearing on behalf of respondent Nos.4, 5, 6 and 7.

(2.) The petitioner herein filed the present writ petition seeking following reliefs:

(3.) On 10/4/2019 at about 7 pm the petitioner herein along with his brother-in-law i.e. Bhupender Rathod went to More Supermarket, Shanti Nagar, Hyderabad for the purpose of purchase of vegetables. When they were coming out of said super market, they were attacked with deadly weapons by one R. Srinivas and others and they injured the petitioner on his throat, palm and right arm and severe injury has been inflicted on his throat and they injured the brother-in-law of the petitioner at his elbow, stomach and leg and they threw acid. When the brother-in-law of the petitioner tried to save him and two police men were standing nearby. While injuring the petitioner and his brother-in-law, R. Srinivas shouted that even if he kills the petitioner, he will be saved by K.N. Vijay Kumar, ACP and his boss and they fled in white colour, Range Rover S.U.V. On the basis of the complaint lodged by brother-in-law of the petitioner on 10/4/2019, police Nampally have registered a case in crime No.103 of 2019 against R. Srinivas and others for the offence under Sec. 307 read with Sec. 34 IPC. According to petitioner, despite registration of crime on 10/4/2019 police had not completed the investigation so far. CONTENTIONS OF THE PETITIONER: