OMER BIN BAFRAJ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The cause in the Writ Petition is common; hence the same are being disposed of by this common order.

(2.) These Writ Petitions are filed being aggrieved by the action of the 2nd respondent in opening a rowdy sheet in the 5th respondent police station against each of the petitioner as being in violation of Articles 14 and 21 of the Constitution of India and with a consequential prayer to close the rowdy sheet.

(3.) Heard Learned Counsel for the petitioner and Learned Assistant Government Pleader for Home. Counter-affidavit on behalf of respondents is filed denying the allegations.