A.SUBRAMANYAM Vs. STATE OF A.P.

JUDGEMENT

(1.) The writ petition is filed under Article 226 of Constitution of India to issue a writ, order or direction more particularly one in the nature of a Writ of Mandamus declaring the action of respondents No. No.2 to 4 in insisting the petitioner by deputing their staff at petitioner's house to appear before their authority and insisting to confess in an alleged offence committed by some unknown persons as illegal, illegal irregular, irrational without jurisdiction urisdiction and violative of Articles 14 and 21 of the Constitution of India ndia and consequently direct the respondents not to interfere in any manner with the personal life and liberty of petitioner otherwise than any known procedure established by law and to pass such other order or orders which this Court deems fit in the interest inte of justice.

(2.) The case of the petitioner is as follows:-

(3.) The learned counsel for petitioner submitted that the staff of the respondents No.2 to 4 have been continuously interfering with the life and liberty of the petitioner for the reasons indicated in the petition.