LAWS(TLNG)-2021-12-72

P.V.NAGAMANI Vs. STATE OF TELANGANA

Decided On December 15, 2021
P.V.Nagamani Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) The present public interest litigation has been registered on account of letter dated 26.05.2020 written by Ms. P.V.Nagamani, Advocate, in respect of death of Mr. Sheelam Rangaiah, S/o. Yellaiah in the Manthani Police Station.

(2.) This Court by order dated 27.05.2020 has directed Mr. Anjani Kumar, IPS, Commissioner of Police, Hyderabad, to carryout investigation with regard to the alleged incident, which has taken place in Police Station, Manthani, on 26.05.2020.

(3.) Sri Anjani Kumar, IPS, Commissioner of Police, Hyderabad, has carried out a thorough investigation and a report has been submitted on 17.06.2020. The conclusions along with commissions and omissions committed by Manthani Police and suggestions are reproduced as under: