SHERI ANJAMMA Vs. GOVERNMENT OF TELANGANA

JUDGEMENT

(1.) Heard Sri G. Eshwaraiah, learned senior counsel representing Sri G. Kiran Kumar, learned counsel appearing for the petitioners and learned Assistant Government Pleader for Home.

(2.) This writ petition is filed declaring the illegal action of Respondent No.2 in interfering with the life and liberty of the petitioners and asking them to attend the Police Station without following due process of law and without following the guidelines of Hon'ble Apex Court in the case of Arnesh Kumar v. State of Bihar and Rajesh Sharma v. Union of India reported in 2017(2) ALD (Crl.) 568 relating to Crime No.75 of 2022 of Raikode Police Station, Sangareddy district, registered for the offences under Ss. 420, 468 and 471 r/w.34 of IPC as illegal and consequently direct Respondent No.2 not to interfere with the life and liberty of the petitioners.

(3.) Petitioners and Respondent No.3 are close relatives and belongs to one family. On the complaint lodged by Respondent No.3, Police, Raikode Police Station, Sangareddy district, have registered a case in Crime No.75 of 2022 against the petitioners for the offences under Ss. 420, 468 and 471 r/w.34 of IPC.