KIRAN TIRUMALASETTI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed declaring the action of the respondents in filing charge sheet in FIR No.110 of 2014 on the file of P.G Ghantasala, Krishna District, without conducting proper investigation more particularly without collecting/ mentioning the call data of the accused arrayed therein and in not conducted investigation a fair and transparent manner right from the stage of registering the crime as illegal and arbitrary. Consequently to direct the respondents No.3 to 6 to conduct further investigation in FIR No.110 of 2014 dtd. 22/7/2014 on the file of Ghantasala police station, Krishna District.

(2.) The facts of the case are that the father of the petitioner was brutally murdered by one Venkata Nageswara Rao @ Raja and others on 22/6/2014 at 14.00 hrs. In the year 1992, the junior paternal uncle of the said Venkata Nageswara Rao was murdered by Lingineni Nageswara Rao. It is further stated that, on 22/6/2014 the police registered a case in FIR No.110 of 2014 under Sec. 302 IPC on the complaint given by the mother of the petitioner. After obtaining the certified copies and after analyzing all the aspects, the petitioner was able to sense that the investigation is not being done in proper respective as the basic version of the complainant was not mentioned by the police in the complaint. Even in the seizure report, the police did not seize the phone of the accused and not conducted the investigation in the technical way viz., gathering the cell phone call data, tracing the calls made prior to the committing of the offence, tracing the repeated cell numbers and examining them, etc., Accordingly, on 17/8/2014, the petitioner made a detailed representation to the respondent No.2 requesting to look into the matter. But till date there is no response. Hence the present writ petition.

(3.) Heard Sri K.S. Murthy, learned Senior Counsel represent M/s Pillix Law Firm, learned counsel for the petitioner; learned Assistant Government Pleader for Home and Sri K. Venkat Reddy, learned counsel appearing for the respondents.