Karibandi Surya Kumari vs The State Of Ap
2024 Latest Caselaw 6660 AP

Citation : 2024 Latest Caselaw 6660 AP
Judgement Date : 2 August, 2024

Andhra Pradesh High Court - Amravati

Karibandi Surya Kumari vs The State Of Ap on 2 August, 2024

 APHC010218282024
                     IN THE HIGH COURT OF ANDHRA PRADESH
                                   AT AMARAVATI                     [3368]
                            (Special Original Jurisdiction)

                    FRIDAY ,THE SECOND DAY OF AUGUST
                     TWO THOUSAND AND TWENTY FOUR

                                 PRESENT

        THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                       WRIT PETITION NO: 11068/2024

Between:

Karibandi Surya Kumari and Others                        ...PETITIONER(S)

                                    AND

The State Of Ap and Others                             ...RESPONDENT(S)

Counsel for the Petitioner(S):

     1. P NAGENDRA REDDY

Counsel for the Respondent(S):

     1. GP FOR HOME

The Court made the following:

ORDER:

Heard Sri P. Nagendra Reddy, learned counsel for the petitioners and

the learned Assistant Government Pleader representing Home.

2. Learned Assistant Government Pleader on instructions would submit

that, it appears that the police so far did not take any action on the

representation, dated 07.04.2024 presented by the petitioners to the

respondent No.3. The police are expected to take necessary action on the

representation presented by the petitioners, as per the provisions of the

Criminal Procedure Code 1973, and in view of the Judgment of the Hon'ble

Apex Court in Lalita Kumari Vs. State Of Up & Ors.,1 case.

3. In that view of the matter, the respondent No.3 is directed to take

necessary action, as per the procedure established in law immediately, and

also in view of the above Judgment of the Hon'ble Apex Court.