NARREDDY MADHUKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Assistant Government Pleader for Home appearing for respondents 1 to 4 and Sri E.Ramesh Chandra learned counsel appearing for respondents 8 to 11.

(2.) This writ petition is filed praying to declare the action of respondents 3 to 6 in interfering with personal liberty of the petitioner by calling him to the 3rd respondent-Police Station at the instance of respondents 7 and 11 and pressurizing him to give an amount of Rs.80 Lakhs or to register his personal properties in favour of respondents 8 to 10 and such action is arbitrary, illegal, unconstitutional and it amounts to abdication of powers by the police authorities.

(3.) The concerned police officers against whom allegations are made are arrayed as respondents 5 and 6.