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Judgment
ORDER
This Writ Petition is filed alleging interference by the respondent police in the civil dispute between the petitioners and respondent Nos.5 and 6.
Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home, appearing for respondents No.1 to 4.
Learned counsel for the petitioners submitted that the petitioners are the owners and possessors of the land admeasuring Ac.1.38 guntas in Sy.No.188/A/1, situated at Akulavariganapuram Village, Etoornagaram Mandal, Mulugu District. It is submitted that the respondent police, at the instance of respondents No.5 and 6, the respondent police are interfering in the peaceful possession of the petitioners over the subject property. Therefore, the present Writ Petition has been filed.
Learned Assistant Government Pleader for Home has furnished a copy of the written instructions received by him and submitted that pursuant to the complaint lodged by respondent Nos.5 and 6, enquiry was conducted and Crime No.158 of 2025, dated 25.07.2025, was registered for the offences punishable under Sections 329(3) and 324(2) of the Bharatiya Nyaya Sanhita, 2023. It is further submitted that, upon completion of the investigation, a charge sheet has been filed on the file of the Court of the Additional Junior Civil Judge-cum-Judicial First Class Magistrate, Mulugu and the case was taken on file as C.C.No.1113 of 2025, which is pending trial. It is further submitted that, except for the purpose of investigation, the petitioners were not summoned to the police station and that there has been no interference by the respondent police in the civil dispute between the petitioners and respondents No.5 and 6. It is also stated that no coercive action has been taken against the petitioners at any point of time. According to the learned Assistant Government Pleader, the respondent police have no role whatsoever in the subject matter of W.P.No.15598 of 2025 and have been unnecessarily dragged into the civil litigation.
Having regard to the above submissions, this Court finds that the investigation in Crime No.158 of 2025 has already culminated in the filing of a charge sheet and that the criminal case is pending before the competent Court and there is no reason for repeatedly summoning the petitioners to the police station in connection with the said crime. Therefore, this Writ Petition is disposed of with a direction to the respondent police not to summon the petitioners to the police station in connection with Crime No.158 of 2025, without any justifiable cause.
With the above directions, this Writ Petition is disposed of. There shall be no order as to costs.
Miscellaneous applications, if any, pending shall stand closed.