DATTA BIRADAR Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Person, by name, Abdul Shakeel lodged complaint with the Rajendra Nagar Police claiming that he is working as Executive at National Family Opinion, and he along with his team members were doing survey for opinion poll before GHMC elections. While so, on 08.11.2020 at 12.00 hours near Chinna Shivalayam Temple, Panduranga Nagar Colony, Rajendra Nagar, one unknown person, who wore black T-shirt with height of 5.2 feet, started abusing the complainant in filthy language and slapped him, complainant fell down on a rock and got blood injuries on his right side head. The complainant was threatened with dire consequences by pointing a sword. Further, the accused kicked the complainant on his face. Since no name was furnished, complaint was registered against un-known person as FIR No.1870 of 2020 on 08.11.2020 under Sections 324 and 506 of IPC.

(3.) In this writ petition, petitioners alleged that though no names were mentioned in the complaint lodged by the complainant and though they are no way concerned with the alleged incident, they are frequently called to the Police Station, harassing and humiliating them and compelling them to sign on blank papers, to produce Aadhar Cards and threatening with dire consequences if they do not comply with the said directions. Petitioners apprehend threat to their life and liberty.