RAGHAVENDRA S. JOSHI Vs. GOVT. 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 direct the 5th respondent not to interfere in the matrimonial disputes nor any manner harass/detain the petitioner in the Police Station in the name of reconciliation/forcible settlement on a complaint lodged by the 6th respondent, which may cause irreparable loss and injury to the petitioner.

(2.) The present writ petition is taken up for hearing today, i.e. 20.07.2020, through Video Conferencing.

(3.) Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for Home, appearing for respondents 1 to 5.