S. Rajani vs The State Of Andhra Pradesh
2024 Latest Caselaw 7224 AP

Andhra Pradesh High Court - Amravati

S. Rajani vs The State Of Andhra Pradesh on 14 August, 2024

APHC010706852018
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                                  [3368]
                             AT AMARAVATI
                      (Special Original Jurisdiction)
     WEDNESDAY ,THE FOURTEENTH DAY OF AUGUST
         TWO THOUSAND AND TWENTY FOUR

                                PRESENT

 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                   WRIT PETITION NO: 34072/2018

Between:

S. Rajani                                             ...PETITIONER
                                    AND

The State Of Andhra Pradesh and Others           ...RESPONDENT(S)

Counsel for the Petitioner:

   1. MANOHAR REDDY MALLASANI

Counsel for the Respondent(S):

   1. GP FOR HOME (AP)

The Court made the following:
O R D E R:

This Writ Petition under Article 227 of the Constitution of

India is filed for the following relief:

"to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the in action of the 3rd respondent in registering the crime on the complaint of the petitioner dt 24 08 2018 as illegal arbitrary discriminatory

unconstitutional contrary to the provisions of criminal Procedure Code and contrary to the Judgment of Honourable Supreme Court and consequently direct the 3rd respondent to register the crime pursuant to the complaint lodged by the petitioner dated 24 08 2018 and pass such..."

2. Sri Manohar Reddy Mallasani, learned counsel for the

petitioner would submit that the cause in the Writ Petition does

not survive for further adjudication and the Writ Petition has

become infructuous.

3. Learned Assistant Government Pleader for Home

appearing for the State is present.

4. Recording the submission made by learned counsel for the

petitioner, the Writ Petition is dismissed as infructuous. There

shall be no orders as to costs.

As a sequel thereto, the miscellaneous petitions, if any,

pending in this Writ Petition shall stand closed.

_______________________ ___ JUSTICE B.V.L.N. CHAKRAVARTHI 14.08.2024.

PSA

THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI

WRIT PETITION NO: 34072 of 2018

Date: 14.08.2024

PSA