Hussain Bin Ali vs The State Of Telangana
2022 Latest Caselaw 6909 Tel

    THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                 AND

     THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

                 WRIT APPEAL No.828 of 2022

JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

      Heard Mr. Lovaneet Kumar Sharma, learned counsel for

the appellant and Mr. M.Roopender, learned Government

Pleader for Home representing the respondents.

2. This intra-court appeal has been preferred by the

appellant against the final order dated 23.11.2022 passed by

the learned Single Judge disposing of W.P.No.41708 of 2022

filed by the appellant as the writ petitioner.

3. Appellant had filed the related writ petition taking

exception to the action of 4th respondent in frequently

summoning him to the police station and thereby causing

harassment to him.

4. Learned Assistant Government Pleader for Home

submitted before the learned Single Judge on written

instructions that one Mr. Omer Bin Abid Bafaraj had lodged 2 HCJ & CVBRJ W.A.No.828 of 2022

a complaint dated 04.11.2022 against the appellant stating

that appellant had abused and threatened his son in filthy

language and with dire consequences. In view of such

complaint, requisition was submitted before the Chief

Metropolitan Magistrate, Nampally, Hyderabad on 11.11.2022

to accord permission to register and investigate a case under

Section 506 of IPC. It was further submitted that appellant is

involved in nine crimes and a rowdy sheet is maintained

against him.

5. In view of such submission, learned Single Judge

declined to entertain the writ petition. However, learned

Single Judge directed the respondents not to interfere with

the personal life and liberty of the appellant without following

the due process of law.

6. On due consideration, we are of the view that the

order passed by the learned Single Judge is just and proper

and no interference is called for.

                                3                      HCJ & CVBRJ
                                                 W.A.No.828 of 2022




     7.    Writ Appeal is accordingly dismissed.         However,

there shall be no order as to costs.

8. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

___________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J Date: 20.12.2022 KL