VENKATESWARLU VURIMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the inaction of the respondents more particularly the respondent Nos.2 and 3 in investigating the case in FIR No.1115 of 2017 on the file of 3rd respondent and filing a final report/charge sheet therein, as being illegal, arbitrary and unconstitutional.

(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 10.12.2019, submits that initially, a case was registered under FIR No.1115 of 2017 of P.S. KPHB, which was subsequently transferred to the 3rd respondent on 11.07.2018.