Udari Lavanya vs The State Of Telangana
2025 Latest Caselaw 4299 Tel

Telangana High Court

Udari Lavanya vs The State Of Telangana on 26 June, 2025

Author: T. Vinod Kumar

Bench: T. Vinod Kumar

               THE HON'BLE SRI JUSTICE T. VINOD KUMAR

                          W.P.No. 15818      of 2025

O R D E R:

Heard learned counsel for the petitioner, learned Government Pleader

for Home appearing for respondent Nos.1 to 3, and with their consent, the

Writ Petition is taken up for hearing and disposal at admission stage.

2. Having regard to the manner of disposal of the writ petition and the

nature of lis involved, this Court is of the view that notice to unofficial

respondent Nos.4 to 6 is not necessary for adjudication of the present Writ

Petition

3. The case of the petitioner, in brief, is that though she had approached

the respondents-authorities and lodged a complaint on 06.06.2025 against the

unofficial respondents, the 3rd respondent, acting through the 4th respondent,

without taking any action thereon is harassing the petitioner at the behest of

respondent Nos.5 & 6, which action of the respondents it is contended as

highly illegal, arbitrary, unconstitutional and in violation of Articles 14, 19 &

21 of the Constitution of India.

4. Per contra, learned Government Pleader appearing on behalf of

respondents while denying the writ averments would submit that the

petitioner had approached the 3rd respondent-authority and lodged a

complaint on 06.06.2025 against respondent Nos.5 to 7 herein, and that the

respondents-authorities, on receiving the aforesaid complaint, made a GD

entry and since, the complaint revealed matrimonial relationship between the

petitioner and the unofficial respondent No.5, the authorities for the purpose

of causing preliminary enquiry called the petitioner as well as the unofficial

respondent No.5 to the police station to know as to whether any conciliation

can be brought between them in terms of the judgment of the Apex Court in

Lalita Kumari V. Govt. of UP and others 1.

5. Learned Government Pleader further submits that since, the efforts

made by the respondents-authorities to bring conciliation between the

petitioner and the unofficial respondent No.5 had failed, the authorities have

registered a case vide Cr.No.143/2025, on 12.05.2025, and have taken up

investigation into the same.

6. The aforesaid submission made by the learned Government Pleader for

Home is taken on record.

7. In view of the aforesaid submission and since, the respondents-

authorities basing on the complaint made by the petitioner claim to have

registered a case vide Crime No.143/2025, dt.12.06.2025, this Court is of the

view that the respondents-authorities are to be directed to investigate into the

aforesaid crime, strictly in accordance with law, without interfering with the

peaceful life and liberty of the petitioner, being the de-facto complainant.

8. Subject to the above direction, the Writ Petition is disposed of. No order

as to costs.

9. Consequently, miscellaneous petitions, if any, pending shall stand

closed.

_____________________ T. VINOD KUMAR, J 26th June, 2025.

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(2014) 2 SCC 1