(1.) The petitioner has come up with the above writ petition seeking a declaration that the failure of the 6th respondent/ Station House Officer, Malakpet Police Station, to register a FIR against the respondents 7 to 14 despite the orders of the learned VII Additional Chief Metropolitan Magistrate in Sr.No.683 of 2018, dated 22-02-2018, is illegal and also to declare the action of the 8th respondent/Deputy Commissioner of Police and his subordinates in harassing the petitioner and his family members as illegal.
(2.) Heard Mr. M.Ram Reddy, learned counsel for the petitioner, the learned Government Pleaders (GAD) and (Home) and Mr. Naveen Kumar, learned counsel for the respondents 7 to 9.
(3.) The averments with which the petitioner has come up with the above writ petition are that the petitioner is doing the job of a Translator for the past 25 years; that a person by name R.Srinivas, who is the 10th respondent herein, used to come to his office regularly for translation of some Urdu documents; that in May-June, 2017, the 10th respondent along with some Police personnel of the Central Crime Station came to the petitioners house and requested the petitioner to give a statement against one B.Sailesh Saxena, Advocate, by offering an amount of Rs.5,00,000/-; that they wanted the petitioner to give a statement before the Assistant Commissioner of Police, who is the 7th respondent, to the effect that the petitioner used to prepare forged and fabricated documents for Mr. B.Sailesh Saxena, Advocate, in respect of the properties situate in Hyderabad and Ranga Reddy District; that when the petitioner refused to give such false statements, the officials of the Central Crime Station took the petitioner on 11-10-2017 at 3.30 p.m. to the Central Crime Station; that due to the harassment meted out at the police station, the petitioner had a chest-pain and got admitted in Apollo Hospital; that the said R.Srinivas, R.Krishna Kumar, P.Thirmal Reddy along with the Police personnel of the Central Crime Station are regularly visiting the petitioners house and threatening him to give false statement; that they also offered to pay Rs.5,00,000/- to the petitioner; that the 10th respondent came to the petitioners house and offered an advance of Rs.2,00,000/-, but the petitioner refused; that the petitioner was informed that several cases were foisted against Sailesh Saxena at the instance of land grabbers (respondents 13 and 14) since the said Sailesh Saxena filed civil cases and obtained orders against these land grabbers; that due to such harassments, the petitioner made arrangements to shift from Malakpet to Somajiguda; that under these circumstances, the 10th respondent came to the house of the petitioner along with the respondents 13 and 14; that while the respondents 13 and 14 were sitting in the car, the 10th respondent came to the petitioner and offered Rs.25,00,000/- for giving a false statement against Sailesh Saxena; that the 10th respondent also told the petitioner that the respondents 13 and 14 had come to meet the petitioner; that when the petitioner refused to meet them, they left; that thereafter, the petitioner and his son went to M.S. Maqta for searching for a house for rental purposes; that at that time, the car in which the respondents 10, 13 and 14 came, started following the petitioners car; that after seeing this, the petitioner stopped his car near the Masjid at M.S. Maqta; that immediately, the 10th respondent again came to the petitioner and threatened that unless the petitioner gave a false statement against the Advocate, he will be implicated in false cases; that in order to avoid the harassment, the petitioner entered the Masjid at M.S. Maqta for namaz; that after the petitioner took treatment in Apollo Hospital and was proceeding to Asmangadh from T.V. Tower Road, the respondents followed the petitioners car, overtook his car near Samhita St. Thomas College and stopped the car and again threatened the petitioner; that therefore the petitioner filed W.P.No.27608 of 2017 and the same was admitted by this Court; that the petitioner is suffering from diabetes, hypertension and heart ailment for the past 15 years; that though the petitioner gave lot of complaints to the Commissioner of Police, no action was taken against the respondents 7 to 14; that on a private complaint filed in C.C.Sr.No.683 of 2018, the VIII Additional Chief Metropolitan magistrate passed an order dated 22-02-2018 referring the case to Malakpet Police Station under Section 156(3) Cr.P.C; that the Station House Officer did not register a FIR due to the influence of respondents 7 and 8; that thereafter respondents 10 to 14 came to the petitioners house on 25-02-2018 in two cars and threatened the petitioner to withdraw the complaint; that they also warned the petitioner that he will be implicated in multiple criminal cases and that therefore the petitioner was compelled to approach this Court by way of the above writ petition.