NAGALLA VIJAY KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home.

(2.) First petitioner claims to be the Director of FUTURE DIZICARE ENTERPRISES PVT LTD. This firm has also launched new business in the name of iHEALTHkart. Other two petitioners are employees of the first petitioner. Petitioners allege that the police are frequently calling them to the police station and threatening with dire consequences affecting their right to life, liberty and privacy and the same is illegal.

(3.) According to learned counsel for the petitioners, no crime is registered against the petitioners and they are not involved in any criminal activity, therefore, calling them frequently to the police station interfering in their life and liberty is nothing but violative of constitutional mandate and guarantee provided under Articles 14, 19 and 21 of the Constitution of India.