D.M., TSRTC Vs. GOLLAMANDALA SUBBA RAJU ANO

JUDGEMENT

(1.) This Writ Petition is filed questioning the action of the 2nd respondent in forcing the petitioner to compromise the case with the accused in FIR No. 891 of 2021 dtd. 10/11/2021 on the file of Women Police Station, DD, Hyderabad, not taking the statements of the witnesses and further delaying in conducting investigation and filing charge sheet as arbitrary, unjust and violation of the Articles 14, 15, 19 and 21 of the Constitution of India.

(2.) Ms. Pratibha Bejjarram, learned counsel for the petitioner submits that the petitioner has given a complaint to the police and the same was registered as Crime No. 891 of 2021. It is stated that instead of conducting investigation into the alleged crime, the police are forcing the petitioner to compromise the matter with the unofficial respondents and they are not conducting proper investigation and not filing the charge sheet, hence, she has come up before this Court.

(3.) Sri S. Rammohan Rao, learned Assistant Government Pleader for Home, on instructions, submits that in the course of investigation, seven witnesses were examined and their detailed statements have been recorded. It is stated that the Investigating Officer made requisition on 16/4/2022 to the Station House Officer, Assistant Commissioner of Police and Joint Commissioner of Police with a request to accord permission for not charging Accused No.3 and the same is pending. It is stated that after obtaining the said permission, as expeditiously as possible, appropriate report will be filed before the competent Court. Further, it is stated that the respondents are not pressurizing the petitioner to compromise the matter.