D SHEKHAR Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Shri D.V. Ramana Murthy, learned counsel for the petitioner, learned Advocate General as Amicus Curiae and also the learned Government Pleader for Home.

(2.) This writ petition is filed challenging the constitutionality of Section 26 of the Hyderabad City Police Act, 1348 Fasli (hereinafter referred to as 'the Act') and the orders issued by the Commissioner of Police, Hyderabad, the 1st respondent herein dated 15-2-2001 in his proceedings SB (1) No.10/Ext/S-1/2001 against the petitioner.

(3.) In view of the nature of questions involved in the writ petition, this Court, by order dated 28-2-2001 requested the learned Advocate General to appear in the matter.