MOHD SULTAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioners have filed the present petition praying for a writ of mandamus commanding the respondents not to interfere in the peaceful life and liberty of the petitioners and have further prayed that they should not be harassed and humiliated by the police at odd hours of the night without any just and cogent reason. The petitioners have also prayed that an enquiry be instituted in the matter relating to the nocturnal visits made by the police at the residence of the petitioners.

(3.) The petitioners contend that on account of some inter se dispute with respondents no.6 and 7 several first information reports had been lodged against the petitioners and cross first information reports have also been lodged by the petitioners against respondents no.6 and 7. Pursuant to the investigation, chargesheets against the petitioners as well as against respondents no.6 and 7 have been filed before the appropriate court of law.