AHMED HUSSAIN @ AMER HUSSAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Government Pleader for Home for respondents 1 and 2.

(2.) Petitioner alleges that certain false cases were registered against him and illegally rowdy sheet was opened. Petitioner further alleges that he received call from the mobile number of 3rd respondent on 16.01.2019 asking him to attend his office at 5.00 P.m. Accordingly, he attended before the 3rd respondent. The 3rd respondent tortured him and used third degree method almost half an hour and made him to sit till 10.00 p.m. On further enquiry, petitioner was asked to become his informer. But when he refused to act as informer, 3rd respondent threatened that he would be treated in the same way every day. He further alleges that on 18.01.2019 he received another call from 3rd respondent asking him to attend his office by 9.00 p.m. When he attended the office, he was asked to sign on a register and made him to sit for two hours. It is further alleged that again on 19.01.2019, he received another call to come and meet the 2nd respondent. It is alleged that he was called five times continuously. It is therefore, contended that calling the petitioner to police station and harassing and torturing him is illegal and unconstitutional.

(3.) Written instructions are furnished to learned Government pleader, by the Sub-Inspector of Police, Task Force, South Zone, Hyderabad dated 22.01.2019, a copy of which is placed before this Court.