MOHAMMAD QUADEER Vs. COMMISSIONER OF POLICE HYDERABAD

JUDGEMENT

(1.) The petitioners arc the citizens of India. They are all brothers and residents of old city of Hyderabad. They all claim to have come from a family with good reputation. They claim to be small business men and running business like Kirana stores and Commission merchant. They claim to be doing business in the name and style of "Deccan Traders".

(2.) The petitioners say that they are the victims in the hands of antisocial elements, who demand money from the local people. They even go to the extent of alleging that those antisocial elements have the backing and support of politicians of the Old City, who are active in communal politics.

(3.) It is stated that the petitioners are falsely implicated in a criminal case, which was ultimately tried as SC No.55S of 1995 and they were acquitted on 31-1-1997 after trial. It is stated that during the progress of the trial, the local politicians demanded money from the petitioners to get them released and on their refusal got the rowdy sheets opened against them with the help of local police. The fact remains that even before the acquittal of the said case, the petitioners were accused of another crime - Cr. No. 15/96 on the file of Bhavaninagar Police Station.