P. RAJASHEKAR Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Grievance in the Writ Petition is that respondents - police are not tracing out the petitioner's stolen twowheeler bearing Registration No. AP 29 AP 6719 and they failed to consider his representation dated 20.02.2017 issued to Inspector of Police, Narayanaguda, with a copy marked to Deputy Commissioner of Police, East Zone, to trace out his bike.

(3.) Learned Assistant Government Pleader, on instructions, submits that recently, bike of petitioner was traced out and the same was deposited by Station House Officer, P.S. Narayanaguda - Respondent No.3 with IX Additional Chief Metropolitan Magistrate, Nampally in Crime No. 230 of 2015 registered for the offences under Sections 379 and 411 IPC.