SHAIK JANIMIYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed to declare the action of respondent Nos.3 and 4 in not taking any action against respondent Nos.6 and 7 and not issuing F.I.R. basing on the complaint lodged by the petitioner on 12.03.2019 before the 5th respondent as being illegal, arbitrary and vioaltive of Articles 14 and 21 of the Constitution of India and also violative of principles of natural justice.

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

(3.) It is the case of the petitioner that on 12.03.2019, while the petitioner was at his home, three persons by name Shaik Miyan Jani and Shaik Raheem and Shaik Imambee entered the house illegally and quarreled with the petitioner and also abused and threatended them with dire-consequences. It is stated that upon the occurrence of the said incident, the petitioner approached the respondent Nos.5 police station and sought to give complaint which was not received and acted upon by the 6th and 7th respondents who were incharge and subordinate in the 5th respondent police station. Being aggrieved by such inaction on the part of the respondents, the petitioner had made a complaint dated 16.04.2019 addressed to the 3rd respondent herein against respondent Nos.6 and 7. As no action is taken against respondent Nos.6 and 7 who are named as respondents by name, the present Writ Petition is filed.