JELLA SREENIVAS Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as the learned Government Pleader for Home appearing for the respondents.

(2.) The relief sought in the writ petition is as under:

(3.) The learned Government Pleader for Home has placed on record written instructions issued by the Sub-Inspector of Police, NTPC Police Station, NTPC, Ramagundam, Karimnagar District.