MUCHANNAPALLY RAJAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel Mr. Rapolu Bhaskar for the petitioner and learned Assistant Government Pleader for Home.

(2.) In the writ petition, petitioner seeks to grant the following relief:

(3.) Petitioner claims to be a Worker in Bibipet Gram Panchayat. Petitioner alleges that respondents 4 and 5 harassed and abused him by using filthy language and on the caste name, detained and confined him in Gram Panchayat Office by locking the doors of Gram Panchayat Office for about 31/2 hours. Further, illegalities were committed in the functioning of Gram Panchayat and husband of the Sarpanch presides Gram Panchayat meetings. He lodged complaints with Police. Crime No.62 of 2020 was registered on 24.6.2020 under Sections 342 IPC (punishment for wrongful confinement) and 506 IPC (punishment for criminal intimidation), and Section 3(1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Act, 1989) in Bibipet Police Station. Crime No.63 of 2020 was registered on the same day under Sections 504 IPC (intentional insult with intent to provoke breach of the peace) and 506 IPC and Section 3 (1) (r) (s) of the Act, 1989 in Bibipet Police Station. Petitioner alleges that respondents 4 and 5 are habitual offenders. They have cheated many innocent people. They also grabbed land by creating fake documents. They have also indulged in extracting money from the innocent people. Petitioner alleges that Rs.20,00,000/- was collected from person, by name Chetkuri Tirupati with an assurance to provide a job in Beharan country, but no job was provided to him. Crime No.48 of 2012 was registered under Section 420 IPC (cheating and dishonestly inducing delivery of property) on 15.07.2012. He further alleges that respondents 4 and 5 misappropriated the funds of partnership firm and cheated the person, by name, Sukka Venkatesh Goud. Mr. Venkatesh Goud was also tortured. They have threatened his family members and employees with dire consequences demanding huge money. Vexed with their attitude, Mr. Venkatesh Goud lodged complaint, which was registered as Crime No.49 of 2017 under Sections 406 IPC (punishment for criminal breach of trust), and 506 IPC on 20.01.2017 in Meerpet Police Station. Petitioner highlights similar such complaints lodged by other victims and contends that respondents 4 and 5 are involved in several crimes in Kamareddy district, Ranga Reddy district, Sangareddy district, in Guntur district, and in the Cyberabad Police Commissionerate jurisdiction. He, therefore, alleges that they are the habitual offenders and by their conduct, there is a serious threat to the right, liberty and personal safety of many people.