P Raju vs The State Of Ap
2024 Latest Caselaw 9442 AP

Citation : 2024 Latest Caselaw 9442 AP
Judgement Date : 17 October, 2024

Andhra Pradesh High Court - Amravati

P Raju vs The State Of Ap on 17 October, 2024

APHC010079632019
                    IN THE HIGH COURT OF ANDHRA
                                PRADESH
                                                                [3368]
                             AT AMARAVATI
                      (Special Original Jurisdiction)
     THURSDAY, THE SEVENTEENTH DAY OF OCTOBER
          TWO THOUSAND AND TWENTY FOUR

                                PRESENT

 THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI

                   WRIT PETITION NO: 3545/2019

Between:

P Raju and Others                                 ...PETITIONER(S)

                                   AND

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

Counsel for the Petitioner(S):

1. D BALA SRINIVASA RAO

Counsel for the Respondent(S):

1. GP FOR HOME (AP)

The Court made the following order:

This Writ Petition under Article 226 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 action of the official respondents police in not taking any action on the complaint made by the petitioners dated 18 02 2019 and 15 12 2018 against the 5th respondent who is abusing the petitioners in their

case name and the respondents police not registered any crime basing on the complaint of the petitioners is highly illegal arbitrary and against the principles of natural justice and also violative of the Judgment of the Apex court reported in Judgment Lalita Kumari Vs Government of Uttar Pradesh and consequently direct the respondents police to entertain the complaint and register the FIR against the culprits and to pass such other order or orders in the interest of justice and to pass such..."

2. Learned Assistant Government Pleader representing the

State is in attendance.

3. None appeared for the petitioners, though the matter is

posted under the caption "for dismissal". There was no

representation for the petitioners today, as well as on the

previous adjournment.

4. In that view of the matter, the Writ Petition is dismissed for

non-prosecution. There shall be no order as to costs.

As a sequel thereto, the interlocutory applications, if any,

pending in this Writ Petition shall stand closed.

_______________________ ___ JUSTICE B.V.L.N. CHAKRAVARTHI 17.10.2024.

PSA