G. Prasad vs State Of Telangana
2025 Latest Caselaw 4262 Tel

Citation : 2025 Latest Caselaw 4262 Tel
Judgement Date : 25 June, 2025

Telangana High Court

G. Prasad vs State Of Telangana on 25 June, 2025

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       THE HON'BLE SRI JUSTICE E.V. VENUGOPAL

               WRIT PETITION No.24032 OF 2019

O R D E R:

This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief/s:-

"... to issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondent No.3 in involving the civil matters and threatened the Petitioners to arrest in false cases, if the Petitioners do not withdraw the cases registered against the accused at Kachiguda PS vide No.FIR 190 of 2014 and Tukaram Gate PS vide No.FIR 212 of 2019 as illegal, arbitrary, violation of various judgments passed by this Hon'ble Court and article 14 & 21 of Constitution of India. Consequently, quash the false FIR vide No.348 of 2019 registered U/s 448 and 427 r/w 34 IPC at Respondent No.3 against the Petitioners and direct the Respondent No.2 to take disciplinary action against the Respondent No.3 and pass such other order or orders ..."

2. Heard Ms.D.Brahmani, learned counsel representing

Mr.D.V.Rao, learned counsel for the petitioners appearing on-line

and Mr.B.Sridhar, learned Assistant Government Pleader for

Home appearing for respondent Nos.1 to 4.

3. Learned Assistant Government Pleader for Home submits

that F.I.R.No.190 of 2014 has been investigated and charge sheet

has been laid vide C.C.No.124 of 2022 before the competent

criminal Court. Therefore, he states that the cause in this Writ

Petition does not survive for adjudication and seeks to dismiss

this Writ Petition as infructuous.

4. Learned counsel for the petitioners concedes to the said

request.