Andhra Pradesh High Court - Amravati
Md Shoukat Aali vs The State Of Andhra Pradesh on 10 April, 2025
APHC010149742025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
THURSDAY ,THE TENTH DAY OF APRIL
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 7818/2025
Between:
Md Shoukat Aali ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1. PILLIX LAW FIRM Counsel for the Respondent(S):
1. GP FOR HOME The Court made the following Order:
Heard learned counsel for the petitioner and learned Government Pleader for Home, appearing for the State.
2. The learned counsel for the petitioner submits that the petitioner is challenging the highhanded action of the 3rd respondent in summoning the petitioner to the 3rd respondent-police station at behest of 4th respondent and causing hindrance to the petitioner ritual of offering prayers at Masjid. 2
3. Today, when the matter is taken up for hearing, learned Government Pleader for Home, on instructions, submits that the 4th respondent has filed a complaint against the petitioner and police have called the petitioner only for the purpose of enquiry on the complaint of the 4th respondent. It is also submitted that the police have now counseled both the petitioner and the 4th respondent not to create any law and order problem and that they should maintain peace. It is also submitted that the petitioner is attending Masjid and offering prayers from 14.03.2025 and the same is recorded in CC TV footages.
4. Recording the same, the 3rd respondent is directed not to disturb the peace of the petitioner, without following due process of law.
5. With these observations, the Writ Petition is disposed of. No costs.
6. As a sequel, miscellaneous applications pending, if any, shall stand closed.
______________________ JUSTICE HARINATH.N Date : 10.04.2025 BMS