Telangana High Court
Madakam Venkateswara Rao, vs State Of Andhra Pradesh, on 13 November, 2018
HON'BLE SRI JUSTICE A.V.SESHA SAI
W.P.No.34150 of 2018
ORDER:-
When the matter is taken up, the written instructions furnished by the Superintendent of Police, West Godavari District, Eluru, dated 03.10.2018, are placed on record by the learned Government Pleader. The said instructions read as under:-
"It is submitted that the petitioner has been involved in unlawful activities by trespassing and taking possession into the lands of the owners in the agency areas and extracting money from them by threatening them and the Government officials. It is submitted that the petitioner has been involved in as many as (92) cases on the file of various Police Stations in West Godavari District, as annexed hereto.
It is submitted that while being so, the petitioner herein has filed the present Writ Petition with all false and baseless allegations against the respondents herein, to put pressure on the investigation agency in pending criminal cases in order to avoid criminal liability. In fact, the respondent police authorities have taken action against the petitioner strictly in accordance with law, by registering the cases against him on the complaints of the victims/aggrieved parties and conducting investigation in those cases and filing appropriate final reports under Section 173(2) Cr.P.C., Therefore, the allegations of the petitioner that the respondent police authorities are sending warnings to the petitioner to leave the village, leaving all his lands and assets and hide himself 2 underground and threatening to eliminate him under the guise of encounter, are false, baseless and concocted only for the sake of filing this Writ Petition. It is reiterated that the respondent police authorities herein have never interfered with the petitioner's personal life, liberty and properties in any manner, as alleged in the Writ Petition. All other allegations in this regard against the respondent police authorities are incorrect, untenable and hereby denied."
On noticing the same, a request is made by the learned Counsel for the petitioner to place on record the above instructions and dispose of the Writ Petition.
Accordingly, the Writ Petition is disposed of by placing on record the said instructions furnished by the Superintendent of Police, West Godavari District, Eluru, dated 03.10.2018.
Miscellaneous petitions pending, if any, shall stand disposed of. There shall be no order as to costs.
______________ A.V.Sesha Sai, J Date:13.11.2018 smr