SYED ASGAR Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner seeks a declaration that the action of the respondents in registering a case in Crime No.115 of 2004 on the file of the Central Crimes Station, Hyderabad on a fax massage and not dropping the complaint in spite of receiving a letter, dated 3-1 -2005, from the Consulate General of India, Jeddah, as arbitrary, illegal and without jurisdiction and for a consequential direction to the respondents to drop the proceedings against the petitioner.

(3.) The factual matrix seems to be that the petitioner was an employee of one Baharoon Development Corporation, situated at Jeddah, Saudi Arabia. He came to India as a citizen because of his personal reasons. After some time, a complaint has been lodged against the petitioner by an authorized representative of that company for the offences punishable under Sections 120-B, 468, 471, 403, 408, 420 I.P.C. read with Section 1091.P.C. before the inspector of Police, Central Crime Station, Hyderabad - 5th respondent herein and a case in Crime No.32 of 2004 was registered. Later, the same was transferred to the 4th respondent herein and the case was reregistered as Crime No.115 of 2004 and investigation was taken up and the same was being investigated. Challenging the said complaint, the consequential investigation and other actions of the respondents in asking the banks to squeeze the accounts of the petitioner etc., the present writ petition is filed.