K MANOJ REDDY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner as well as the learned government Pleader for Home appearing on behalf of respondents.

(2.) IT is the case of the petitioner that he is the Managing Director of Huzurabad surya Real Estates Private Limited with its registered office at Vadera Complex, dilsukhnagar, Hyderabad.

(3.) IT is stated that certain written complaints have been lodged before the concerned Station House Officer alleging that the petitioner, having received certain initial deposit and instalments, refused to register the plots and postponed registration. Thus, it has been alleged that the petitioner was having dishonest intention to cheat the customers by not registering the plots. Accordingly, on various complaints filed by the customers, different cases in respective crime numbers have been registered by the station House Officer, Saroomagar Police station, for the offences under Sections 420 and 406 IPC. It is stated that nearly about 700 subscribers have made complaints and 20 cases have been registered against the petitioner and others and the petitioner is being arrested in one case, he was released on bail. However, the respondents-authorities are resorting to arrest him in the other similarly situated cases. Therefore, the action of the respondents in registering separate cases against each and every written complaint of the subscribers, is illegal and arbitrary and violation of provisions of sections 50, 56, 57, 161, 162, 167, 437 cr. P. C. and also provisions of Articles 14 and 21 of the Constitution of India.