MOHAMMED MUJAHID UDDIN SIDDIQUE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present petition filed under Article 32 of the Constitution of India essentially seeks quashing of FIR No.59 of 2022 dtd. 18/2/2022 registered with Police Station Town-I, Nizamabad, District Nizamabad, Telangana. Relying on Notice dtd. 30/4/2022 under the caption "Instructions as to filing of cases to be heard during Summer Vacation Court on 5/5/2022", it is submitted that the petitioners can not go before the Vacation Bench of the High Court and as such, the instant petition under Article 32 of the Constitution is the only appropriate remedy available to him.

(2.) At the oral request of the learned Counsel appearing for the petitioners, the Registrar General of the High Court is added as one of the parties to the petition.

(3.) At this stage we issue notice only to the Registrar General of the High Court, returnable on 20/5/2022.