SARVESHWAR REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned Counsel for petitioner and also the learned Government Pleader for Home, appearing for respondents. This writ petition is filed with the prayer, which reads as under:

(2.) The petitioner herein is Assistant Commissioner of Police, presently under suspension. Earlier, he worked as Officer-on-Special-duty at Viakarabad in Ranga Reddy District in the A.P. State Police Department. Against the petitioner, a case is registered on 10.11.2011, in Crime No. 28/ ACB-CIU-HYD/2011, for the offence punishable under Section 13(2) read with 13(1)(e) of the Prevention of Corruption Act, 1988. Another case is also registered against him in Crime No. 30/ACB-CIU-HYD/2011 for the offences punishable under Sections 120-B, 420, 465, 466, 467, 468, 472 and 473 read with 34 of IPC.

(3.) In this writ petition, precisely, it is the grievance of the petitioner that he is having threat to his life. In the affidavit filed in support of the writ petition, certain allegations are made by the petitioner against respondent No. 5 herein. To support the relief sought for in the writ petition on the threat to his life, there are no specific allegations. Based on the vague allegations made against respondent No. 5, this Court cannot come to any conclusion that there is threat to the life of petitioner.