ZAKIR HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Mayur Mundra, the learned counsel appearing for the petitioner and Mr. R.Mangulal, learned Government Pleader for Central Government, appearing on behalf of respondent Nos.1 and 2, learned Government Pleader for Home, appearing on behalf of the respondent No.3. PERUSED THE RECORD.

(2.) The prayer as sought for by the petitioner in the present writ petition reads as under:

(3.) A perusal of the record would reveal that, the petitioner herein is an accused in C.C.No.5213 of 2020, C.C.No.5004 of 2020, C.C. No.13194 of 2019 and C.C.No.928 of 2019 on the file of the Chief Metropolitan Magistrate, Nampally, Hyderabad.