S. SURYA PRAKASH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking to declare the action of respondent Nos.3 and 4 in taking into custody and detaining the petitioners without warrant, conducting search in the premises of "Prakash Book Stationery " (herein after called ' the shop ') owned by the 1st petitioner, without due authorization from any Court and registering a case in Cr.No.57 of 2021 against the petitioners herein/accused for the offences under Ss. 276 and 336 of IPC, on fabricated complaint as illegal and consequently to quash the proceedings in the above said crime against the petitioners. The petitioners herein are accused in the above said crime

(2.) Heard Sri T.Bala Mohan Reddy, learned counsel for the petitioners and Sri S.Ram Mohan, leaned Asst. Govt. Pleader for Home and perused the record.

(3.) The allegations against the petitioners herein are that they are selling 'Kores Eraz-ex whitener liquid ' 15ml bottles to the children below 18 years at their shop and the same is illegal and endanger to the human life. In the writ affidavit, there is specific allegation that on 29/1/2021, some personnel from Task Force (West zone) visited the premises of the petitioners and enquired about whitener. At that time, the 1st petitioner was not there in the shop and therefore, the personnel intimated the employees to call the 1st petitioner to the shop. After that, when the 1st petitioner came to the shop, they enquired about the whitener including storage and sale etc. They have also behaved rudely and abused the 2nd petitioner. They have seized the shop on 29/1/2021 itself. They have also took the 1st petitioner into custody at 4.45 P.M. to 5.00P.M. on his arrival. Both the petitioners were taken to the DCP Task Force office at Secunderabad. When their Advocate reached Task Force Office, he was prevented from entering into the premises and not permitted him to meet either the officials or the petitioners.