KOLLI SRINIVASA RAO Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition is filed by the petitioners under Article 226 of the Constitution of India for the following reliefs:

(2.) Heard learned counsel for the petitioners and learned Government Pleader for the Respondents.

(3.) The brief facts of the case are that while the petitioner was working as Police Constable in Nallapadu, Guntur District, it appeared in the press news published in telugu daily (Eenadu) in its local edition about the organising Gambling (Playing cards) on a large scale in Guntur City and also in the outskirts of the city on 3/10/2013. On the basis of the paper clippings, Respondent No.1 instructed the SHO, Nallapadu Police Station to put check upon the Gambling. The SHO, Nallapadu got the information between 03.00 PM to 4.00 PM about the gambling. Then the SHO was instructed his subordinate constable to apprehend the organiser of the gambling and petitioner was also entrusted to assist him. As per the instructions of SHO both the petitioner as well as another constable apprehended the organiser and brought to the police station and produced before the SHO. In the meanwhile, the SHO, Chebrolu raided the said gambling place to caught hold the gamblers but failed. In fact, as per the SHO, Chebrolu two constables from Nallapadu Police Station i.e. P. Sunil Kumar and petitioner have collected Rs.10,000.00 from gambling organiser and pass on information of raid, as such they were to produced before the SHO, Nallapadu police station for necessary action.