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Chimili Padmavathi vs The State Of Andhra Pradesh
2022 Latest Caselaw 4624 AP

Citation : 2022 Latest Caselaw 4624 AP
Judgement Date : 25 July, 2022

Andhra Pradesh High Court - Amravati
Chimili Padmavathi vs The State Of Andhra Pradesh on 25 July, 2022
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

               WRIT PETITION No.15244 of 2022

ORDER:-

      This Writ Petition for mandamus is filed to declare the action

of the official respondents in closing the rowdy-sheet against the

unofficial respondent as illegal and violative of Police Standing

Order 601 and consequently sought direction to respondents -

police officials to reopen the rowdy-sheet against the unofficial

respondent.

Heard learned counsel for the petitioner, learned Assistant

Government Pleader for Home appearing for respondents 1 to 5

and learned counsel for respondents 6 to 8.

This Court, in the recent judgment rendered on 15.07.2022

in W.P.No.3568 of 2022 and batch, categorically held that Chapter-

37 of the A.P. Police Standing Orders and A.P. Police Manual, on

the basis of which rowdy-sheets, suspect-sheets, history-sheets are

being opened and surveillance is kept on the said persons by the

police, has no legal sanctity and that the said Police Standing

Orders and Police Manual have no force of law and thereby

declared the said provisions in the Police Standing Orders and

Police Manual on the basis of which the rowdy-sheets are being

opened, as void.

Therefore, in view of the aforesaid judgment of this Court,

the relief sought by the petitioner in this Writ Petition to declare

the action of official respondents in closing the rowdy-sheet against

the unofficial respondent as illegal and violative of Police Standing

Order 601, cannot be ordered. Similarly, no direction to reopen the

rowdy-sheet as sought for can also be given. Therefore, in view of

the aforesaid judgment of this Court, the very Writ Petition itself is

not maintainable.

Resultantly, the Writ Petition is dismissed as not

maintainable in view of the above common order of this Court. No

costs.

Miscellaneous petitions, if any pending, in the Writ Petition,

shall stand closed.

______________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY

Date: 25.07.2022 AKN

THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY

WRIT PETITION No. 15244 of 2022

Date: 25-07-2022

AKN

 
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