Ponnala Agaiah vs The State Of Telangana
2021 Latest Caselaw 313 Tel

     THE HONOURABLE SRI JUSTICE K. LAKSHMAN

             WRIT PETITION No. 2045 of 2021

ORDER:

With the consent of the learned counsel for the

petitioner and the learned Assistant Government Pleader for

Home, this Writ Petition is disposed of.

The grievance of the petitioner herein is that he has life

threat from respondents 4 to 6. According to him, he has

submitted a representation dt.25.10.2018 and 20.03.2020 to

the respondent police officials and despite receiving and

acknowledging the said representations, the police are not

acting upon and not providing protection to him.

Sri T.Rajanikanth Reddy, learned counsel for the

petitioner would submit that the wife of the petitioner was

killed and therefore, he has lodged a complaint with the

police. After investigation, the police have filed charge sheet

and the same was ended in conviction. He would further

submit that the petitioner has filed a suit in O.S.No.12 of

2009 against the unofficial respondents and the same was

decreed on 21.10.2013. There is no appeal preferred against

the said suit. E.P.No.289 of 2016 is also filed for execution of

the said decree and judgment. By referring the same, learned

counsel for the petitioner would contend that despite

submitting copies of the same, the police officials are not

acting upon and not providing police protection.

A perusal of the record would reveal that the said

complaints were lodged on 25.10.2018 and 20.03.2020.

Almost one year was elapsed even from the latest complaint

dt.20.03.2020.

In view of the same, this Writ Petition is disposed of,

granting liberty to the petitioner to make a fresh

representation to the 2nd and 3rd respondents by duly

enclosing copies of all the documents including copy of the

judgment in criminal case and also copy of the decree and

judgment in O.S.No.12 of 2009 within a period of one week

from today. On receipt of such representation, respondents 2

and 3 are directed to consider the same and pass appropriate

orders in accordance with law within a period of three weeks

thereafter and the 2nd and 3rd respondents are further

directed to furnish a copy of the same to the petitioner.

Miscellaneous petitions, if any, pending in this Writ

Petition, shall stand closed in the light of this final order.

__________________ K. LAKSHMAN, J 05.02.2021 pgs