Parkala Rajasekhar Reddy, vs The State Of Telangana And 7 Others
2023 Latest Caselaw 398 Tel

        HONOURABLE SRI JUSTICE B. VIJAYSEN REDDY

                  WRIT PETITION No.2229 OF 2023
ORDER:

This writ petition is filed to declare the action of respondent

Nos.4 to 6 in interfering with the civil disputes pending between the

petitioner and unofficial respondents in connection with the land

admeasuring Ac.7-13 guntas in Survey No.106 situated at

Mahabubabad Village and Mandal, Warangal District, and registering

the crime despite the judgment and decree dated 17.12.2007 in

O.S.No.195 of 1988 passed in favour of the petitioner's father Parkala

Narayana Reddy, as being illegal, arbitrary and violative of Articles 19,

21 and 300A of the Constitution of India

2. Heard learned counsel for the petitioner and the learned

Assistant Government Pleader for Home, and perused the material

available on record.

3. In the written instructions received by the learned Assistant

Government Pleader for Home, it is stated that on the complaint

lodged by one Satish Kumar Bhukya (respondent No.7), First

Information Report No.385 of 2022 of Mahabubabad Town Police

Station, under Sections 447 and 427 of Indian Penal Code, 1860, was

registered against the petitioner on 28.12.2022. During the course of

investigation, the Station House Officer called the petitioner on his

mobile phone and informed him to come to the Police Station and

receive notice under Section 41A of the Code of Criminal Procedure,

1973. The police are conducting investigation and never interfered in

the civil disputes. The allegation of the petitioner that the police

threatened him that he would be implicated in false cases and that

Preventive Detention Act, 1950 proceedings will be initiated against

him is denied.

4. Recording the aforesaid submissions of the learned Assistant

Government Pleader for Home, the writ petition is closed. However, if

the petitioner has got any further grievance at a later point of time, he

is at liberty to approach this Court.

As a sequel thereto, miscellaneous applications, if any,

pending in the writ petition stand closed. No order as to costs.

____________________ B. VIJAYSEN REDDY, J 27.01.2023 vv