NASEEM BEGUM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to declare the action of respondent No.2 - the Commissioner of Police, Hyderabad, in not taking any action on her complaints dtd. 20/2/2023 and 4/8/2023 which were forwarded by the Telangana State Legal Services Authority (for short 'TSLSA'), as being illegal, arbitrary and unconstitutional.

(2.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home, and perused the material available on record.

(3.) Learned counsel for the petitioner submitted that respondent No.3 is the sister-in-law of the petitioner. On the complaint dtd. 30/10/2003 lodged by respondent No.3 against the petitioner and her other siblings, Crime No.134 of 2003 was registered with Bhavani Nagar Police Station for the offences under Ss. 498A of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'the Act') and the same was closed as 'Lack of evidence'. It is submitted that the petitioner had to spend thousands of rupees for applying bail and for obtaining surety amounts. After closure of the said case, respondent No.3 filed another complaint on 1/3/2007 and pursuant to the same, Crime No.265 of 2006 was registered with South Zone (WPS) Police Station, Hyderabad for the offences under Ss. 498A IPC and Sec. 4 of the Act wherein charge sheet was filed in C.C. No.123 of 2017 on the file of learned XV Additional Chief Metropolitan Magistrate, Hyderabad. It is submitted that the petitioner filed Crl. P. No.10877 of 2018 under Sec. 482 Cr.P.C. for quashing the said charge sheet and the same was allowed by order dtd. 18/10/2022 holding that there is no material to proceed against the petitioner and other Accused persons therein.