J RAGHURAJ GOUD Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) These five writ petitions are filed by the same petitioner seeking identical relief, but with reference to different F.I.Rs. The respondents are common to all the writ petitions. Hence, they are disposed of through a common order. The petitioner has prayed for a writ of mandamus to quash the respective F.I.RS.

(2.) The petitioner submits that he functioned as an office bearer of Hari Cooperative Society, registered under the A.P. Co-operative Societies Act, and that the Society purchased lands in Survey Nos.26 and 29 of Allapur Village, Balanagar Mandal, Rangareddy District. The third respondent submitted several complaints before the Court of Judicial Magistrate of First Class, West and South, R.R.District, under Section 200 Cr.P.C.(for short 'the Code') alleging that the petitioner herein had re-sold several plots, which were allotted to and purchased by various individuals. The trial Court, in turn, referred the matters to the first respondent for investigation. On the basis of these complaints, Crime Nos.782, 781, 833, 832 and 515 of 2004 were registered against the petitioner.

(3.) The petitioner contends that the plots, which are the subject-matter of the complaints and F.I.Rs., are outside the jurisdiction of the first respondent and that they are in the limits of Sanathnagar Police Station. He alleges that the first respondent is pressurizing him and the other office bearers to recognize the ownership of the complainant in respect of the plots mentioned in the complaints. The petitioner alleges that the investigation into the F.I.Rs. cannot be undertaken, since it would amount to improper exercise of power and violation of fundamental rights guaranteed under Article 14 of the Constitution of India.