A.SASI KIRAN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) According to petitioner he married Smt Nednur Shanti Priya in the year 2017. Petitioner alleges that in January, 2018, 4th respondent stayed away from the petitioner and went to her parents' home at Nallakunta. Petitioner filed F.C.O.P No.2624 of 2018 pending on the file of Additional Family Court at Kukatpally, Ranga Reddy District. It appears, 4th respondent lodged complaint alleging violation of Section 498-A of Indian Penal Code (for short 'IPC'), and the same was registered as FIR No.450 of 2018 in Women Police Station, DD and another crime in FIR No.900 of 2018 was registered in Miyapur Police Station under Sections 354, 323 and 427 IPC. It is alleged that for the instance occurred on 07.10.2018, his sister lodged complaint in Miyapur Police Station, which was registered as FIR No.901 of 2018. Petitioner alleges that for the last ten days, before instituting this writ petition, he received calls from the Station House Officer of Nallakunta Police Station and they are abusing him with utmost filthy language and ordered him to be present, compromise with 4th respondent and settle the matter. Petitioner further alleges that 3rd respondent is calling him, sending his constables and threatening him to settle the disputes. This writ petition is filed praying to declare the action of 3rd respondent in interfering with the personal liberty of petitioner by calling him to the Police station.

(3.) The Station House Officer, Nallakunta Police Station, furnished written instructions.