JAMEEL AHMED HUSSAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioners seeking direction to 2nd respondent to complete the investigation into the matter and forthwith file charge sheet in Crime No.115 of 2002 on the file of Central Crime Station Police Station, Hyderabad.

(2.) Heard the learned counsel for the petitioners, the learned Additional Public Prosecutor representing the respondents-State and perused the record.

(3.) Having regard to the facts and circumstances of the case and on perusal of the material available on record, it is clear that though crime was registered in the year 2002 vide FIR No.115 of 2002 i.e. in spite of lapse of 17 years, no steps have been initiated for completing the investigation and filing the charge sheet depending upon the facts of the case.