Chiluka Chandra Sekhar, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 406 AP

Citation : 2021 Latest Caselaw 406 AP
Judgement Date : 28 January, 2021

Andhra Pradesh High Court - Amravati

Chiluka Chandra Sekhar, vs The State Of Andhra Pradesh, on 28 January, 2021

Bench: Cheekati Manavendranath Roy

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
(SPECIAL ORIGINAL JURISIDICTION)
THURSDAY, THE TWENTY EIGHTH DAY OF JANUARY
TWO THOUSAND AND TWENTY ONE
:PRESENT:

WRIT PETITION NO: 405 OF 2021
Between:
1. Chiluka Chandra Sekhar, S/o. Deevenaiah,
2. Vedangi Chitti Babu,, S/o. Gopala Rao,
Petitioners
AND

1. The State of Andhra Pradesh, Department of Home, Rep. by its Principal
Secretary, Secretariat Buildings, Amaravati, Guntur District.

The Director General of Police, Mangalagiri, Guntur District.

The Superintendent of Police, Guntur Rural District, Guntur.

The Station House Officer, Piduguralla Town Police Station, Piduguralla, Guntur
District.

Sri K. Prabhakara Rao, The Inspector of Police, Piduguralla Town Police Station,
Piduguralla, Guntur District.

a WN

Respondents

Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be pleased to
issue a writ or an order or direction more particularly one in the nature of writ of
Mandamus (a) declaring the action of the respondent police in arraying the petitioners
as accused (A5 and A 19 respectively) in Crime No. 606/2020 of Piduguralla Town
Police Station, Guntur District as illegal, contrary to law, arbitrary and without jurisdiction
and (b) to quash the Crime No.606/2020 of Piduguralla Town Police Station, Guntur
District in so far as the petitioners herein (A5 and A19 respectively) are concerned.

IA NO: 1 OF 2021

Petition under Section 151 CPC praying that in the circumstances stated in the
affidavit filed in support of the writ petition, the High Court may be pleased to direct the
respondent police not to apprehend the petitioners herein (AS and A19 respectively) in
connection with Crime No.606/2020 of Piduguralla Town Police Station, Guntur District,
pending disposal of WP 405 of 2021, on the file of the High Court.

The petition coming on for hearing, upon perusing the Petition and the affidavit
filed in support thereof and the order of the High Court dated 07-01-2021 and upon
hearing the arguments of Sri Posani Venkateswarlu for the Petitioners GP for Home for
the Respondent Nos.1 to 4, the Court made the following.

ORDER:

"Learned counsel for the petitioners would submit that he has uploaded copies of seven reported judgments in support of his case today.

Registry is directed to verify and place the same on record and post the matter on 02.02.2021 along with W.P.Nos.304, 307 and 391 of 2021.

interim order granted earlier is extended till 02.02.2021".

SD/-G.SRINIVAS REDDY ASSISTANT REGISVRAR

For ASSISTANT REGISTRAR

TRUE COPYI//

eo ae

4. One CC to Sri Posani Venkateswarlu, Advocate [OPUC]

2. Two CCs to GP for Home ,High Court of Andhra Pradesh. [OUT]

3. One spare copy

HIGH COURT