Mohammed Sultan vs The State Of Telangana,
2025 Latest Caselaw 2615 Tel

Telangana High Court

Mohammed Sultan vs The State Of Telangana, on 27 February, 2025

          THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL
                                 AND
                THE HON'BLE SMT. JUSTICE RENUKA YARA

                           WRIT APPEAL No.241 of 2025

    JUDGMENT (Per the Hon'ble the Acting Chief Justice Sujoy Paul):

Sri Syed Irfan, learned counsel for the appellant and

Sri Mahesh Raje, learned Government Pleader for Home, for

respondent Nos.1 to 5.

2. The grievance of the appellant/writ petitioner before the

writ Court in W.P.No.25758 of 2023 was for registration of First

Information Report.

3. The Supreme Court in Ram Kishan Fauji v. State of

Haryana 1, opined that the writ appeal/letters patent appeal is

not maintainable against the order of the writ court when it

examined a criminal matter. The similar view was followed by

the High Court for the State of Telangana in State of Telangana

v. Tushar Vellapally 2 and the Gauhati High Court in Deba

Prasad Dutta v. State of Assam 3.

4. In this view of the matter, the writ appeal is not

maintainable and the same is accordingly dismissed as not

maintainable. No costs.

1 (2017) 5 SCC 533 2 2023 SCC OnLine TS 334 3 2023 SCC OnLine Gau 3615: AIR 2024 Gau 30

Interlocutory applications, if any pending, shall also

stand closed.

___________________ SUJOY PAUL, ACJ

____________________ RENUKA YARA, J

Date: 27.02.2025 Myk/Tsr