RASAMALLA DIVYARANI DIVYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Ravi Kumar Vadlakonda, learned counsel appearing for the petitioner and Sri G. Mallesham, learned Assistant Government Pleader representing learned Additional Advocate General. Perused the record.

(2.) This Writ Petition is filed to issue Writ of Habeas Corpus to direct the respondents to produce Mr.Rasamalla Ravi Kumar, S/o.Lingaiah before this Court, who is victim in F.I.R.No.127 of 2021 dtd. 27/6/2021 pending on the file of respondent No.4.

(3.) Petitioner herein lodged a complaint with respondent No.4 on 27/6/2021 stating that her brother was murdered by his wife and others. On receipt of the said complaint, Police, Luxettipet Police Station have registered a case in Crime No.127 of 2021 for the offences punishable under Ss. 302 and 201 r/w.34 of IPC. On completion of investigation, they have laid charge sheet against Smt.Rasamalla Shailaja, wife of deceased, Mr.Medi Gangaraju and Mr.Kodi Sai Kumar for the aforesaid offences. The same was taken on file vide S.C.No.201 of 2022.