Telangana High Court
Lambadi Shankar vs The State Of Telangana on 4 November, 2022
Author: B. Vijaysen Reddy
Bench: B.Vijaysen Reddy
THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY
WRIT PETITION No.40518 of 2022
ORDER:
This writ petition is filed seeking Writ of Mandamus declaring the action of respondent Nos. in interfering and threatening the petitioners to settle the civil dispute relating to land admeasuring Ac.0-20 guntas in Sy.No.62/A of Gundlapally village, Yadadri-Bhongir district as arbitrary and illegal.
2. The learned Assistant Government Pleader for Home has placed on record the written instructions dated 2.11.2022 of Sub-Inspector of Police, Yadagirigutta Police Station, Rachakonda Commissionerate, in which it is stated that basing on the complaint of 4th respondent, a case in Crime No.310 of 2022 was registered under Sections 447, 427, 506 read with 34 of IPC and 2nd petitioner is A1 and 3rd petitioner is A2 in the said crime. It is further stated that except conducting enquiry in the above crime, the respondent Police never interfered with the civil disputes of petitioner at any point of time.
3. Recording the same, the writ petition is closed, giving liberty to the petitioner to approach this Court at a later point of time if the Police interfere with the civil disputes or acting contrary to the statements made in the written instructions dated 2.11.2022. It is needless to mention that the Police are bound to follow the procedure laid down under Section 41-A of Cr.P.C. and the guidelines issued by the Hon'ble Supreme Court in ARNESH KUMAR vs. STATE OF BIHAR AND ANOTHER1. he miscellaneous applications, if any, shall stand closed. There shall be no order as to costs.
______________________ B. VIJAYSEN REDDY, J Date: 4.11.2022 DA 1 (2014) 8 SCC 273 THE HONOURABLE SRI JUSTICE B.VIJAYSEN REDDY WRIT PETITION No.40518 of 2022 4.11.2022 DA