S. UPENDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed with the following prayer;

(2.) Learned counsel for the petitioner Mr. R. Bhaskar submits that basing on a complaint given by the petitioner, the respondent police have registered a case in Cr.No.410 of 2021 on the file of Amberpet Police Station, Hyderabad, for the offences under Ss. 420, 468, 499, 500 IPC and under Sec. 156(3) Cr.P.C., and thereafter, there is no progress in the investigation and hence, the petitioner has come up before this Court.

(3.) Learned Assistant Government Pleader for Home, on instructions, submits that basing on the complaint given by the petitioner, the respondent police have registered the aforesaid crime on 26/10/2021 against respondent No.6 and during the course of investigation, they have issued notice under Ss. 91/160 Cr.P.C., to the petitioner on 13/6/2022 requesting him to produce the relevant documents, but he did not provide the same and then, the Investigating Officer has issued a notice under Sec. 91 Cr.P.C., to the accused on 25/6/2022. He further submits that as per the investigation conducted and evidence collected, the dispute is purely civil in nature and there were family disputes between the petitioner and respondent No.6, and after completion of the investigation, the Investigating Officer, after obtaining permission from the Assistant Commissioner of Police, Malakpet Division, has closed the crime as 'lack of evidence'. He further submits that after serving notice to the petitioner/complainant, the respondent police have filed a final report before the IV Additional Chief Metropolitan Magistrate, Nampally at Hyderabad on 8/9/2022.