Chilakala Venkata Prudhvi ... vs The State Of Andhra Pradesh
2024 Latest Caselaw 9514 AP

Andhra Pradesh High Court - Amravati

Chilakala Venkata Prudhvi ... vs The State Of Andhra Pradesh on 21 October, 2024

APHC010342952023
                        IN THE HIGH COURT OF ANDHRA PRADESH
                                      AT AMARAVATI                            [3368]
                               (Special Original Jurisdiction)

                   MONDAY, THE TWENTY FIRST DAY OF OCTOBER
                       TWO THOUSAND AND TWENTY FOUR
                                      PRESENT
          THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
                           WRIT PETITION NO: 18019/2023
         Between:
         Chilakala Venkata Prudhvi Satyanarayana Gupta ...PETITIONER
                                         AND
         The State Of Andhra Pradesh and Others        ...RESPONDENT(S)

Counsel for the Petitioner:

1.RAMA MOHAN RAO KOTHA Counsel for the Respondent(S):

1.GP FOR HOME The Court made the following order:

Heard Sri Rama Mohan Rao Kotha, learned counsel for the

petitioner. He would submit that even as per the counter affidavit

filed by the respondent - State, no criminal cases are pending

against the petitioner. In that view of the matter, continuance of

suspect sheet against the petitioner is unwarranted. In support of

that, he relied upon the judgment of this Court in W.P. No.31101

of 2021, dated 29.08.2023 passed in similar circumstances.

2. Heard Sri S.Sarath Kumar, learned Assistant Government

Pleader, appearing for the State.

3. Perused the record.

4. Undisputedly, as on today, there are no cases pending

against the petitioner herein as per Paragraph No.7 of the counter

affidavit filed by the respondent police. It is also not the case of

the respondents that petitioner was shown as accused in any

case under Section 107 Cr.P.C. Therefore, in the light of police

standing order No.601, the petitioner would not come within the

purview of the any of the clauses mentioned therein.

5. Considering the facts and circumstances and in view of the

judgment of this Court as referred above, this writ petition is

allowed and the impugned suspect sheet opened against the

petitioner is hereby set aside. There shall be no order as to the

costs.

As a sequel, miscellaneous petitions pending consideration

if any in this case shall stand closed.

________________________ B V L N CHAKRAVARTHI, J SS