CHUKKA KANAKA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The grievance of the writ petitioner in this writ petition is that the 3rd respondent-Station House Officer of Gajuwaka Police Station, Visakhapatnam City, has been repeatedly calling him to the police station without there being any case registered against him and thereby interfering with his personal liberty without following due process of law.

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Home.

(3.) Learned Government Pleader for Home on instructions would submit that a case in Crime No.1035 of 2020 was registered against the petitioner for the offence punishable under Section 420 of the Indian Penal Code, 1860 (for short "I.P.C.") on the report lodged by the 9th respondent herein, who is the de facto complainant in the said case alleging that the petitioner has cheated him along with others by inducing him to pay money on promise of providing jobs to them. Therefore, he would submit that as the case is now registered under Section 420 of I.P.C against the petitioner and the same is under investigation, that a notice under Section 41A of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") was also issued to the petitioner by the 3rd respondent pursuant to the direction issued by this Court in a petition filed by the petitioner seeking quash of the said F.I.R. and the petitioner is not responding to the said notice and now he has filed this writ petition with all false and misleading allegations.