SYED ZAKIR HUSSAIN Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking a direction to respondent No.3, CID, to register a fresh complaint under Section - 154 of Cr.P.C. in compliance of the order dated 07.10.2020 in W.A. No.423 of 2020.

(2.) Heard Mr. V. Siva Prasad, learned counsel for the petitioner and learned Government Pleader for Home appearing on behalf of respondents.

(3.) The grievance of the petitioner in the present writ petition with regard to production of fake divorce certificates dated 14.08.1999, 23.09.1999 and 06.01.1999 in W.P. Nos.12834 of 2000, 9698 of 2001 and O.S. No.166 of 2001 respectively by mother-in-law of the petitioner i.e., Zahida Farzana. According to him, the said certificates were alleged to have been issued by the Chief Qazi, office of the Quazaath Shariath Panah Balda, Panch Mohalla, Shah Ali Banda, Hyderabad.