Telangana High Court
Chatla Ramulu vs The State Of Telangana on 26 June, 2019
Author: A.Rajasheker Reddy
Bench: A.Rajasheker Reddy
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
W.P.NO.12124 OF 2019
ORDER
Petitioner alleges that the 3rd respondent - Circle Inspector / Station House Officer, Godavarikhani II town Police Station, Peddapally, Peddapally District, is interfering with the civil dispute between the petitioner and the unofficial respondents 4 and 5 with regard to payment of certain amounts and, therefore seeks for a direction to the police not to interfere with the civil dispute.
Heard the learned counsel for the petitioner.
Learned Assistant Government Pleader for Home produced written instructions of Assistant Sub-Inspector of Police, Godavarikhani II Town Police Station, Peddapalli District, dated 19.06.2019. In the said written instructions, while denying the allegation of the petitioner, it is stated that based on the complaint of the 5th respondent herein, a case in Cr.No.55 of 2019 on the file of Kamanpur Police Station, was registered against the petitioner and another, for the offence under Section 420 IPC, and taken up the investigation.
Recording the same, writ petition is disposed, directing the police not to interfere with the civil dispute, except in accordance with law.
Interlocutory applications pending, if any, shall stand closed. No order as to costs.
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A.RAJASHEKER REDDY,J DATE:26--06--2019 AVS