B.RAMI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus to declare the action of 3rd respondent-Station House Officer, BDL Bhanoor Police Station, Sangareddy District, in interfering with the disputes that are concerning to civil profile effecting the rights of the petitioner relating to the schedule property and personal liberties of the petitioner guaranteed under the Constitution of India, apart from violating the statutory rights of the petitioner, further subjecting the petitioner to undue harassment abusing his office exercising powers contrary to process and procedure contemplated under Criminal Procedure Code beyond the scope of enquiry and investigation of the crime registered against the petitioner, vide FIR No 22 of 2020 on the file of BDL Bhanoor Police Station, as being illegal, arbitrary, unconstitutional and contrary to the provisions of the Code of Criminal Procedure.

(2.) The above case is taken up for hearing today i.e., 14.07.2020, through Video Conferencing.

(3.) Heard Sri A. Venkatesh, learned counsel for the petitioner, learned Assistant Government Pleader for Home appearing for respondent Nos. 1 to 3 and Sri Shyam S Agarwal, learned counsel appearing for respondent Nos.4 & 5.