Telangana High Court
Deepak Pasupuleti vs The State Of Telangana on 21 October, 2020
Author: P. Naveen Rao
Bench: P.Naveen Rao
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION No.18423 of 2020
Date: 21.10.2020
Between:
Deepak Pasupuleti S/o.Late Ashok,
Aged about 34 years, occ:Private employee,
Presently R/o.at Plot No.64, Srujana Lakshmi Nagar
Colony Back Side of R.C.Puram Department,
Beeramguda-502032 and others.
.....Petitioners
And
The State of Telangana
rep by its Principal Secretary,
Home Department, Secretariat Buildings
At Hyderabad Telangana and others.
.....Respondents
The Court made the following:
2
HONOURABLE SRI JUSTICE P.NAVEEN RAO
WRIT PETITION No.18423 OF 2020
ORDER:
Heard learned counsel for petitioners and learned Assistant Government Pleader for Home.
2. This writ petition is filed alleging that even though this Court while disposing of Crl.P.No.4798 of 2020 directed respondent- police to follow law as envisaged by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar and another1, police are frequently calling the petitioners without following due process and telling them that some other crime is registered against them.
3. On instructions, learned Assistant Government Pleader submits that as of now, no other crime is registered. Only Crime No.232 of 2020 is registered in Narsapur Police Station, Medak District and in view of the direction issued by this Court in Crl.P.No.4798 of 2020, respondents will follow the due procedure.
4. In view of the said statement of learned Assistant Government, no further orders are required to be passed in this writ petition.
5. Accordingly, this writ petition is disposed of. Pending miscellaneous petitions, if any, shall stand closed. No order as to costs.
____________________ P. NAVEEN RAO, J 21.10.2020 Nvl 1 (2014)8 SCC273 3 HONOURABLE SRI JUSTICE P.NAVEEN RAO WRIT PETITION No.18423 of 2020 DATED: 21.10.2020 Nvl