P JOHN ABRAHAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner herein prays for a writ of Mandamus directing the Sub-Inspector of Police, I-Town Police Station, Chittoor not to execute the Non-bailable Warrant dated 19-4-1999 in PRC No. 35/94 in Cr. No. 191/1993 on the file of the learned Vth Addl. Munsif Magistrate, Chittoor.

(2.) The averments and allegations made in the affidavit filed in support of the writ petition are very brief and they may have to be noticed before adverting to the question as to whether the petition is entitled for any relief at all.

(3.) The petitioner by profession claims to be a Teacher. Admittedly, he worked till 1989 as a Principal of Good Shepherd School in Chittoor. He worked at Infent Jesus School at Nellore from 1989 to 1991. He joined in St. John's School in Poonamalle as the Vice-principal on 1-9-1993.