V SIVA LAKSHMI Vs. STATE OF TELANGANA
LAWS(APH)-2019-3-40
HIGH COURT OF ANDHRA PRADESH
Decided on March 08,2019

V Siva Lakshmi Appellant
VERSUS
State of Telangana Respondents


Referred Judgements :-

M.P. TEJ BABU VS. THE STATE OF TELANGANA AND ORS. [REFERRED TO]


JUDGEMENT

P Naveen Rao, J. - (1.)Heard learned counsel for petitioner, learned Government Pleader for Home for respondents 1, 3 to 5, learned Government Pleader for Revenue for 2nd respondent, and Sri B.Jithender learned counsel for respondents 6 and 7.
(2.)Petitioner claims to be the exclusive owner of Flat No.201, Sri Nilayam, Addagutta, Kukatpally Housing Board Colony, Kukatpally. Petitioner claims that she filed complaint on 31.10.2018 with the Station House Officer, Kukatpally Housing Board Police Station alleging that her son and daughter-in-law harassed her, threw her from her flat, indulged in criminal intimidation, and tried to kill her. She filed further complaint on 08.11.2018 levelling same allegations. She also complained that she was forcibly thrown out of her flat and requested the Police to give Police protection to put her back in possession and to book a criminal case against her son and daughter-in-law as requested earlier. Alleging that in spite of her complaints, no action is taken and that she was not put back in possession of her flat with Police protection, she lodged complaint with the Commissioner of Police, Cyberabad Metropolitan Police on 12.11.2018 requesting the Commissioner to direct the Station House Officer of Kukatpalli Housing Board Police Station to book a criminal case against her son and daughter-in-law, to punish them and to give Police protection to go back to her flat. On the same day, she also filed complaint with the District Collector to grant protection to life and property as per Chapter-V of the Maintenance and Welfare of parents and senior Citizens Act, 2007 (for short, 'Act, 2007').
(3.)In this Writ Petition, petitioner prays, 1) to declare the action of respondent-Police in not registering two separate crimes based on the complaints lodged by the petitioner on 31.10.2018 and 08.11.2018; and 2) to grant Police protection under the Act, 2007 to put her in possession of the flat.


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