ZIYAULLA Vs. SHABEER KHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent-State.

(2.) The allegation is, on 05.08.2016, two persons claiming to be Advocates, with two others barged in to the office of the Regional Commissioner, Regional Office No.8, Udayagiri, questioned the complainant for stopping the construction work which they were carrying on in a government land. The other two who accompanied the so called Advocates put threat of dire consequence on him. When they went out, photo of one Advocate and one of the person is taken and annexed to the complaint.

(3.) Sri V.R.Balaraj, learned counsel for the petitioners submits that, no such photo was annexed to the complaint. The petitioners were not at the spot at the relevant point of time, police are frequenting their house and threatening the inmates of the house to arrest the petitioners, they have nothing to do even in the construction which is stopped by the complainant and they are ready to appear before the Investigating Officer to convince him of their innocence. They are ready and willing to abide by any condition that may be imposed by this Court.