Expand

2026 2025 2024 2023 2022 2021

January February March April May June July August September October November December

N. Manju Priyanka vs The State Of Telangana
2021 Latest Caselaw 2374 Tel

Citation : 2021 Latest Caselaw 2374 Tel
Judgement Date : 13 August, 2021

Telangana High Court

N. Manju Priyanka vs The State Of Telangana on 13 August, 2021

Bench: T.Amarnath Goud

       THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                WRIT PETITION NO.13412 of 2021

ORDER:

Heard learned counsel for the petitioner and learned

Government Pleaders.

2. Having regard to the facts and circumstances of the case, the

writ petition is allowed setting aside the proceedings dated

29.04.2021 and directed the 4th respondent - the Commissioner of

Police, Lakdikapool, Hyderabad to reconsider the case of the

petitioner in its entirety, particularly, in the light of the judgments

of the Division Bench in W.P.Nol.16242 of 2013 and W.P.No.41931

of 2020 and pass reasoned orders, as expeditiously as possible,

preferably within a period of two months, from the date of receipt

of a copy of this order. There shall be no order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

__________________________ T. AMARNATH GOUD, J.

Date: 13-08-2021.

Kvrm

Download the LatestLaws.com Mobile App

Publish Your Article

Campus Ambassador

Media Partner

Campus Buzz

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

About us Events Awards Workshops Contact us Grievance Cell Disclaimer Hyperlinking Policy Privacy Policy Advertise Media Partner Legal FAQs

LatestLaws Partner Event : Media