NAGARAJAPPA MAHESH 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 in not registering FIR based on the petitioner's complaints dated 14.05.2020, 27.05.2020, 09.06.2020, and 15.06.2020 against the 5th respondent herein, as being illegal, arbitrary and violation of fundamental rights guaranteed under the Constitution of India.

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

(3.) Heard Sri I. Gopal Sharma, learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for the respondent Nos.1 to 4.