MOHAMMAD GOUSIA BEE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed for issue of a Writ of Mandamus to declare the action of respondents 2 and 3 in harassing the petitioners by taking repeatedly to the 3rd respondent Police Station without registration of FIR and harassing the 1st petitioner - Senior Citizen, as illegal, arbitrary, against the principles of natural justice and violative of Articles 14, 19 and 21 of the Constitution of India.

(2.) The present writ petition is taken up for hearing today, i.e. 02.09.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home, appearing for the respondents.