POLE DHEERENDRA REDDY Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The present writ petition is filed for issue of a Writ of Mandamus to declare the inaction on the part of the 1st respondent authority in considering and disposing of the representation, dated 06.06.2020, submitted by the petitioner, for initiating disciplinary proceedings and criminal prosecution against the respondents 4, 5 and others for fabricating the seizure report and using the fabricated document as genuine, framing the incorrect record and furnishing the false information to the Court, as arbitrary, illegal and consequently direct the 1st respondent to consider and dispose of the representation dated 06.06.2020, submitted by the petitioner, in accordance with law.

(2.) The present writ petition is taken up for hearing today, i.e. 19.08.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home, appearing for respondents 1 to 3.