BURA NARENDER GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of the 5th respondent in not registering the FIR against respondent Nos.6 and 7 as per written complaint made on 13.02.2016, as being illegal, arbitrary and contrary to the judgment of the Hon'ble Supreme Court in Lalitha Kumari v. Government of U.P.

(2.) Heard Sri V. Ganesh Bhujanga Rao, learned Counsel for the petitioner and learned Assistant Government Pleader for Home.

(3.) It is the case of the petitioner that the petitioner claims to have made a complaint to the 5th respondent by his letter dated 13.02.2016, sent by RPAD, apprehending danger to his life at the hands of Respondent Nos. 6 and 7, since, the petitioner claims to have made a complaint to Upa Lokayukta, with regard to the cheating, misguiding and fraud played against the court of law with regard to the security furnished by the respondent Nos.6 and 7 in O.S. No.28 of 2012 on the file of District Judge, Bhongir (FAC) in a money recovery suit, being less than the value specified with a malafide and ill-intention. The respondent Nos.6 and 7 on coming to know about the complaint made by the petitioner to the Upa Lokayukta with regard to criminal conspiracy and illegal high handed acts, the said respondents are threatening the petitioner with dire-consequences to withdraw the case, failing which, they would see the petitioner's end.