EVURI SRILAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The grievance of the petitioner in this writ petition is that despite registration of F.I.R. based on the report lodged by her with the police, that police did not complete the investigation till now and did not file charge sheet. Therefore, she sought a direction to the police to complete the investigation and file the charge sheet.

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Home.

(3.) The main grievance of the petitioner in this writ petition is that on a report lodged by her with the police regarding commission of a cognizable offence, a case in Crime No.44 of 2020 by Karlapalem police was registered for the offences punishable under Sections 447, 427 and 323 of the Indian Penal Code, 1860. The said F.I.R. was registered long back on 16-03-2020. However, police did not complete the investigation till now and did not file charge sheet. Therefore, she sought direction to the police to complete the investigation and file the charge sheet.