P Lakhsmi vs State Of U P
2024 Latest Caselaw 7846 AP

Citation : 2024 Latest Caselaw 7846 AP
Judgement Date : 29 August, 2024

Andhra Pradesh High Court - Amravati

P Lakhsmi vs State Of U P on 29 August, 2024

APHC010056872019    IN THE HIGH COURT OF ANDHRA
                        PRADESH AT AMARAVATI
                                                             [3368]
                       (Special Original Jurisdiction)

     THURSDAY, THE TWENTY NINETH DAY OF AUGUST
          TWO THOUSAND AND TWENTY FOUR

                                PRESENT

 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                   WRIT PETITION NO: 2619/2019

Between:

P Lakhsmi                                           ...PETITIONER

                                   AND

The State of AP and Others                     ...RESPONDENT(S)

Counsel for the Petitioner:

   1. J U M V PRASAD

Counsel for the Respondent(S):

   1. GP FOR HOME (AP)

   2. GP FOR SOCIAL WELFARE (AP)

The Court made the following:


O R D E R:

This Writ Petition under Article 226 of the Constitution of

India is filed for the following relief:

" ...to issue an appropriate writ order or direction more in the nature of Mandamus declaring the action

of the respondents 2 to 4 in not taking any action on the complaint of the petitioner dated 14.02.2019 and not even registering an FIR or causing any enquiries in terms of the Judgment of the Honourable Apex Court in the case of Lalitha Kumari Vs State of U P as being illegal arbitrary and consequently direct the respondent to take action on the complaint lodged by the petitioner on 14.02.2019 and to register FIR and pass..."

2. Heard Sri J.U.M.V.Prasad, learned counsel for the

petitioner.

3. Sri S.Sarath Kumar, learned Assistant Government

Pleader for Home on instructions would submit that police

registered a case in Crime No.08 of 2019, dated 17.02.2019 for

the offence under Sections 323, 498-A I.P.C. of Midthur Police

Station, Kurnool District.

4. In the light of submissions of learned Assistant Government

Pleader on instructions, the writ petition has become infructuous.

5. Accordingly, the Writ Petition is dismissed as infructuous.

There shall be no orders as to costs.

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