DUMPA NARESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed to declare the action of the 3rd respondent-Station House Officer, Keshavapatnam Police Station, Karimangar District, in interfering with the personal life and liberty of the petitioners, as being illegal and arbitrary.

(2.) Heard Sri Mohd. Abdul Raheem, learned counsel for the petitioners and the learned Assistant Government Pleader for Home appearing for the official respondents 1 to 3.

(3.) The learned Assistant Government Pleader for Home, on written instructions dated 10.01.2020, which is placed on the record of this Court, would submit that one Smt. Kamera Mounika-4th respondent, gave a complaint to the 3rd respondent on 28.11.2019 wherein she alleged that she got married with one Dumpa Naresh, who is the first petitioner herein, and after marriage her husband and in-laws harassed her physically and mentally to bring additional dowry, as such requested to take action.