NAWAB MOHAMMED QUTUBUDDIN KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed against the docket order dtd. 2/12/2021, in C.C.No.13195 of 2021, on the file of III Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) The brief facts of the case are that the petitioner filed a complaint on 21/6/2021, before S.R.Nagar Police Station contending that respondents 2 to 4 i.e., accused have committed atrocities on his father and looted him and further pressurized a senior citizen to transfer immovable property in their favour. The complaint further disclose that the accused persons have been extorting the cash amounts from the father of the petitioner and on the intervening night of 15/16/6/2021, the respondent No.2 and her associates have attacked, assaulted the father of the petitioner and also damaged old furniture which are antiques and are costly items. Inspite of lodging the complaint, the Police have not taken any action.

(3.) It is the specific contention of the de facto complainant that a notice dtd. 24/9/2021 was issued by the Sub-Inspector of Police, S.R. Nagar Police Station, calling upon the petitioner to appear before him for inquiry. The petitioner's sister by name Laiqunnisa Begum has filed a complaint under Rule 4(1) of the Telangana Maintenance of Parents and Senior Citizens Rules, 2007 before the Tribunal and also filed a writ petition vide W.P.No.23897 of 2021 which was disposed of directing the respondent Nos.2 to 4 including the police authorities to take action on her complaint. Pursuant to the said order, she has filed a petition on 9/10/2021 before Station House Officer, S.R.Nagar P.S. which discloses the participation of accused for the offences punishable under Ss. 120B, 379, 386, 403, 406, 420, 423, 426, 427, 465, 468, 471 and 506 of IPC. But the Police have failed to take action for which she was constrained to file a private complaint before III Additional Chief Metropolitan Magistrate, Hyderabad praying to take cognizance of the said offences and to punish respondent Nos.2 to 4 or refer the complaint to the Police under Sec. 156(3) of Cr.P.C and further direct the Police to investigate and submit a charge sheet against the accused.