B.Shaym Babu vs The State Of Telangana
2022 Latest Caselaw 6948 Tel

         HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                   WRIT PETITION No.41285 OF 2022

ORDER:

Heard Smt.T.Dhanalakhsmi, learned counsel for the

petitioner and the learned Assistant Government Pleader for

Home.

2. The petitioner filed a memo dated 30.11.2022 in proof of

service of personal notice to respondent Nos.6 and 7.

3. This writ petition is filed to declare the action of respondent

No.5 threatening the petitioner to alter the registered Will deed

bearing document No.126/2022 as illegal and arbitrary.

4. The learned Assistant Government Pleader for Home,

submitted written instructions stating that respondent No.6

Smt.Kavitha Salomi, who is the daughter-in-law of the petitioner,

gave a petition stating that the petitioner is harassing her family

to vacate the house where she had been residing from the past 27

years. Her brother-in-law is supporting the petitioner and

requested the police to take necessary action. On receipt of the

above petition, General Diary (GD) entry was made and enquiry is

being conducted. The allegation of the petitioner is that

respondent No.5 is threatening to alter the registered Will deed is

denied as false.

5. In view of the above facts and circumstances, the writ

petition is closed, Respondent No.5 is directed to comply with the

procedure as contemplated under Section 41A of the Code of

Criminal Procedure, 1973 and as per, the Hon'ble Supreme Court

Judgment in ARNESH KUMAR v. STATE OF BIHAR, if any crime

is registered on the complaint lodged by respondent No.6 on

01.11.2022.

The miscellaneous petitions pending, if any, shall stand

closed. There shall be no order as to costs.

________________________ B. VIJAYSEN REDDY, J Date: 23.12.2022 AQS/YNK