THALASHETTI AVYAKTHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the inaction of the 3rd respondent in initiating investigation in Crime No.307 of 2019 of P.S. Keesara, Medchal District, as being illegal and arbitrary.

(2.) Heard learned Counsel for the petitioner and learned Assistant Government Pleader for Home.

(3.) Learned Assistant Government Pleader for Home, on written instructions dated 14.11.2019, submits that basing on the complaint of the petitioner, a case was registered in Crime No.307 of 2019 under Sections 406, 420, 506 read with 34 IPC of Keesara police station on 10.07.2019.