H. Venkatesham vs The State Of Telangana
2022 Latest Caselaw 5812 Tel

            THE HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                          WRIT PETITION No.41457 OF 2022

ORDER (ORAL):

The grievance of the petitioner in this writ petition is that police

have not served upon him a copy of closure report as directed by this

Court vide order dated 03.11.2022 in W.P.No.40471 of 2022, and the

same is contrary to the authoritative pronouncement of the Honourable

Supreme Court in Lalita Kumari vs. Government of U.P1

2. Heard the learned counsel for the petitioner and the learned

Assistant Government Pleader for Home.

3. The learned Assistant Government Pleader for Home submitted

that upon receipt of the order dated 03.11.2022 passed by this Court in

W.P.No.40471 of 2022, police have sent copy of closure report to the

petitioner. A copy of the said report is also attached to the written

instructions received by the learned Assistant Government Pleader. It

is further submitted by the learned Assistant Government Pleader that

delay, if any, may be condoned as it is not intentional. As per the

enquiry of the police, after GD entry was made pursuant to the

complaint lodged by the petitioner, it was revealed that a suit in

O.S.No.231 of 2005 on the file of the II Additional Junior Civil Judge,

2014 (2) SCC 1

Karimnagar, was filed by the petitioner and others against one

H. Komuraiah and others, and the same was dismissed vide judgment

dated 27.02.2017. Challenging the said judgment, the petitioner and

others filed A.S.Nos.47 of 2017 and 48 of 2017 before the II Additional

District Judge, Karimnagar. In such background, the complaint of the

petitioner was closed as "civil in nature" on 02.11.2022. Learned

Assistant Government Pleader further submitted that if the petitioner

again approaches the police with relevant documents, respondent No.3

will take necessary action as per law.

4. In view of the aforesaid submissions of the learned Assistant

Government Pleader, no further orders are required to be passed and

the writ petition is, accordingly, disposed of. If any additional

documents are furnished by the petitioner, the police shall take such

documents also into consideration and conduct enquiry/investigation as

expeditiously as possible in accordance with law.

As a sequel thereto, miscellaneous applications, if any, pending

shall stand closed.

____________________ B. VIJAYSEN REDDY, J Date: 14.11.2022 Vv