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Judgment
This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief:
"...to issue a writ, order or direction more particularly one in the nature of writ of mandamus declaring the in action of Respondent No.5 in not pursuing with FIR NO.47 of 2017 on the file of P S Mancherial, Mancherial Dist and protecting the life and property of the petitioner as illegal arbitrary, un constitutional and violation of Article 14 and 21 of the Constitution of India and thereby direand the Respondent no.1 to take appropriate action against the Respondent No.5 for the dereliction of duty and to pass such other order or orders as deem to fit and proper..."
Heard Mr.A.L.Raju, learned counsel for the petitioner and Mr.R.Laxmikanth Reddy, learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 4.
Learned counsel for the petitioner submitted that the present writ petition has been filed challenging the inaction of respondent No. 5 in pursuing Crime No. 47 of 2017 and seeking appropriate directions in that regard.
Learned Assistant Government Pleader for Home submitted that the said crime was duly investigated, and a final report was filed on 10.10.2017 before the Court of the II Additional Judicial Magistrate of First Class, Mancherial, classifying the case as 'false.' It was therefore contended that the grievance raised by the petitioner does not survive for consideration.
I have perused the material available on record.
Having regard to the relief sought by the petitioner and the developments placed on record by the learned Assistant Government Pleader for Home, it is evident that the respondent police authorities have, in fact, acted upon the crime and submitted the appropriate proceedings before the competent Court. In this view of the matter, the contention of the petitioner that the respondent police failed to act on the crime is found to be without merit. Accordingly, this writ petition is dismissed as having become infructuous.
In the result, this writ petition is dismissed as infructuous. There shall be no order as to costs. Miscellaneous Petitions, pending if any, shall stand closed.