VADDE SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking a mandamus to direct the 2nd respondent police for compliance of the provision of Sec. 41-A Cr.P.C. in the investigation of Crime No.383 of 2019 of Kukatpally Police Station, Ranga Reddy District, insofar as the petitioner is concerned, as illegal and arbitrary.

(2.) Sri Anguru Manohar, learned counsel for the petitioner, submitted that the petitioner has been repeatedly called to the police station, without following the due procedure of law. It is submitted that the petitioner is a witnesses to the said alleged sale deed and he has no knowledge about the sale deed, which is executed by his late mother. Though he is unconnected with the alleged allegations, he has been called to the police station and police are harassing him.

(3.) Sri S.Rama Mohan Rao, learned Assistant Government Pleader for Home, basing on the written instructions received from Inspector of Police, Kukatpally Police Station, submitted that in fact, police have issued a notice under Sec. 41-A Cr.P.C. on 6/7/2019 to the petitioner. Instead of cooperating and contesting the trial, the petitioner filed the present Writ Petition. After conducting full-fledged enquiry/investigation, charge sheet has been filed on 14/4/2022 and Calendar Case number is awaited. It is submitted that as the entire investigation is completed, question of calling the petitioner to the police station does not arise.