Andhra Pradesh High Court - Amravati
Parabathula Yesu Babu vs The Government Of A.P. on 3 August, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
WRIT PETITION No.22566 of 2022
ORDER:-
This Writ Petition for mandamus is filed to declare the action of the respondents - police officials in calling the petitioner to the Police Station and threatening him to accept his involvement in the rally that took place on 24.05.2022 relating to the incidents occurred on the said day, as illegal and consequently sought direction to respondents not to call the petitioner and insist him to accept his involvement in the said incidents.
Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for the respondents.
Certain mob attacks took place on 24.05.2022 in Konaseema District in connection with the agitation that took place relating to change of the name of the District. The grievance of the writ petitioner is that the police have summoned him to the Police Station on the ground that a rowdy sheet was opened against him earlier and has been insisting him to accept his involvement in the said incidents to implicate him in a criminal case.
Learned Assistant Government Pleader for Home, on instructions, would submit that as rowdy sheet was opened against him, only to ascertain whether the petitioner has participated in commission of any such offences that took place on 24.05.2022, as there was a mob attack by several people, that the petitioner was summoned to the Police Station. He would submit that the respondents did not insist him to accept his involvement in any such incidents and the allegation made to that effect is 2 false. Learned Assistant Government Pleader for Home would further submit that the inquiry revealed that the petitioner did not involve in any such incidents in commission of any such offences relating to the said incidents and that he is no more required by the police in connection with the said incidents.
Therefore, recording the aforesaid submission made by learned Assistant Government Pleader for Home on instructions, the Writ Petition is closed. No costs.
Miscellaneous petitions, if any pending, in the Writ Petition, shall stand closed.
______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 03.08.2022 AKN 3 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY WRIT PETITION No. 22566 of 2022 Date: 03-08-2022 AKN