CHINTAKAYALA AYYANNAPATRUDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition for a mandamus is filed to declare the action of respondents 2 to 18 police officials, who are the Director General of Police, Andhra Pradesh and Superintendents of Police of various districts in the State of Andhra Pradesh, in not providing copy of F.I.R. to the petitioner registered in their respective police stations, as illegal, unconstitutional and consequently, sought direction to the respondents to provide copy of F.I.R. to the petitioner and sought further direction to them not to interfere with the life and liberty of the petitioner without following the due process of law.

(2.) Heard learned counsel for the petitioner and learned Government Pleaders-I and II for Home appearing for respondent police officials.

(3.) Outline facts of the Writ Petition may be stated as follows: