G. SRINIVAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking to declare the action of the 4th respondent for illegal threatening and creating threat of arrest on the vexes complaint given by the 5th respondent, as illegal and arbitrary.

(2.) With the consent of learned Government Pleader for Home and the learned counsel for the petitioner, this writ petition is disposed of at the admission stage itself.

(3.) Learned counsel for the petitioner would submit that though there is no complaint against the petitioner either from the 5th respondent or from any other person, the 4th respondent is calling the petitioner and harassing him without following the due procedure laid under Cr.P.C and without even registration of any crime.