KISHORE DHANYAKUMAR DOSHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Government Pleader for Home.

(2.) Learned Government Pleader for Home on instructions would submit that the police have already registered a case in Cr.No.21 of 2021 for the offences under Sections 342, 347, 504, 506, 358, 116, 384 r/w 34 IPC and Sections 23 and 24 of Maintenance and Welfare of Parents and Senior Citizen Act, 2007 on the complaint lodged by the 8th respondent against the petitioners herein. The Investigation Officer in the said crime has already invoked the procedure laid down under Section 41- A Cr.P.C and issued a notice under Section 41-A on 19.01.2021 asking the petitioners to appear before him today at 10.30 a.m. Learned counsel for the petitioners would submit that in compliance of the said notice, the 1st and 2nd petitioners have appeared today before the Investigating Officer. He would further submit that the petitioners 1 and 2 have also appeared before the Investigating Officer on 13.01.2021 and 16.01.2021.

(3.) The only grievance of the petitioners appears at present in the writ petition to be is that the officials of the 4th respondent have been interfering with the family disputes of the petitioners and the respondents 8 to 10 and they are pressurizing the petitioners to settle the disputes with the unofficial respondents by transferring the property in favour of the respondents 9 and 10 during the pendency of O.S.No.283 of 2020.