Telangana High Court
P. Lakshmi vs The State Of Telangana on 30 July, 2018
THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY
W.P.NO.24359 OF 2018
ORDER
The grievance of the petitioners is that though no crime has been registered, respondent No.5 - Station House Officer / Sub Inspector of Police, Maredpally Police Station, Secunderabad, is calling them to the police station and interfering with the civil dispute.
Heard the learned counsel for the petitioners. Learned Assistant Government Pleader for Home produced written instructions of the 5th respondent, wherein it is stated that based on the complaint of the 9th respondent, Cr.No.127 of 2018 dated 12.07.2018 for the offences under Sections 448, 506 read with 34 IPC, was registered against the petitioners and investigation is taken up and notices under Section 41-A of Cr.P.C. were issued to the petitioners. Further, based on the complaint of unofficial respondent No.7, petty case No. Hyd 29 PC 18100297, was registered against petitioners 2 and 3 on the file of Maredpally Police Station, Secunderabad and the said case ended in conviction vide STC No.2259/2018 dated 04.06.2018. It is further stated that this respondent never interfered with the life and liberty of the petitioners, nor interfered with the civil dispute pending between the petitioner No.1 and respondents 6 and 7.
Recoding the above statement made in the written instructions of the 5th respondent, writ petition is disposed of.
It is needless to observe that life and liberty of the petitioners shall not be interfered with, except by following due process of law and the police authorities shall also not interfere with the civil dispute.
Interlocutory applications pending, if any, shall stand closed. No costs.
---------------------------------------- A.RAJASHEKER REDDY,J DATE:30--07--2018 AVS