LALITHA KANNEGANTI,J. - (1.) This Writ Petition is filed under Article 226 of the Constitution of India, seeking to issue a Writ of Mandamus declaring action of respondent No.2 in not registering the F.I.R. and not taking any action against unofficial respondent Nos.6 to 8 and four others in respect of the complaint given by the petitioner as illegal and arbitrary and consequently to direct the official respondents to register crime against the unofficial respondents.
(2.) Heard Sri B.P. Raju, learned counsel for the petitioner and the learned Assistant Government Pleader for Home appearing on behalf of respondent Nos.1 to 5.
(3.) Learned counsel for the petitioner submits that the petitioner has borrowed an amount of Rs.5,00,000/- about one and half year ago from Medisetty Satyanarayana i.e. respondent No.6, who is working in M.L.A. office and No.6 has pressurized the petitioner to repay the said amount in the month of August, 2020. As such the petitioner has paid Rs.50,000/- and requested to grant some more time to clear the balance amount. While this being so, respondent Nos.6 to 8 and four others along with lorry bearing No.AP 05 TH 275 came to the petitioner's house on 25.11.2020 at about 3:00 P.M., broke lock with iron rod, trespassed into the petitioner's house and took away all household articles in the lorry. The petitioner came to know about the same through phone call and immediately he telephoned to respondent Nos.6 and 7, who threatened him with dire consequences that they would kill him if he reveals the incident to anyone.;