MILIND RAMESH PHADKE, J. - (1.)The present petition under Article 226 of Constitution of India has been preferred by the petitioner seeking following reliefs:-
"(i) That, the respondent Police may kindly be restrained not to call the petitioner in Police Station and not to harass him.

(ii) That, other relief which is just and proper in the facts and circumstance of the case may also be granted."

(2.)It is apparent from the record that one Vishun Lal Jatav has lodged an FIR against the present petitioner with regard to harassment to respondent No. 5 who is daughter of Vishun Lal Jatav and on the basis of the complaint, offences under Ss. 457, 352 and 336 of IPC were registered vide Crime No. 138/2021. Now, it is the allegations of the petitioner that on the similar complaints of Vishun Lal Jatav, he has been harassed by the Police Authorities and is being called by them under the pretext of investigation and he is also detained at the Police Station. In such circumstances, he has made several representations to the Police Authorities, but no action has been taken so far.
On the other hand, counsel for the respondents/State submits that even from the representation it cannot be gathered that the petitioner is being harassed by the Police Authorities or someone is blackmailing him, rather it appears that for routine investigation the petitioner is being called.

(3.)Heard the learned counsel for the parties and perused the documents.
From the record, it is seen that earlier an FIR has been lodged against the present petitioner under Ss. 457, 352 and 336 of IPC by father of respondent No.5 and now, the present petitioner is making allegation against the father of respondent No. 5 regarding his making complaint to the Police Authorities and trying to harass him. The documents appended to the petition do not suggest any illegality been committed by the any Police Official or had exceeded its jurisdiction akin to the post, rather it appears, under routine investigation, the petitioner is being called, if at all, therefore, no interference is called for in the present fact and circumstances of the case, accordingly, present petition is hereby dismissed.