P Rama Rao vs The State Of Telangana, Rep By Its ...
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Telangana High Court

P Rama Rao vs The State Of Telangana, Rep By Its ... on 25 November, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

           THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   WRIT PETITION No. 13931 OF 2016
O R D E R:

This Writ Petition is filed under Article 226 of the Constitution of

India seeking the following relief:

"...to issue a writ order or direction, especially one in the nature of MANDAMUS, directing the Respondent No. 2 to conduct investigation proceedings in FIR No. 338/2015 dated 16-07-2015 under Sections 381, 406 and 420 as per the provisions of the Criminal Procedure Code and pass such further other orders..."

2. None appeared on behalf of the petitioner.

3. Learned Assistant Government Pleader for Home, Mr. D. Pradeep,

appearing on behalf of respondent Nos. 1 and 2, submits that Crime No.

338 of 2015 was duly investigated, and upon completion of the

investigation, a charge sheet was filed. The case was thereafter taken

cognizance of as C.C. No. 498 of 2016 on the file of the learned XIII

Additional Judicial Magistrate of First Class, Rajendranagar. It is further

submitted that, after due trial, the case culminated in an acquittal by

judgment dated 09.01.2018. Hence, the learned Assistant Government

Pleader contends that, in view of the completion of the investigation and

conclusion of trial, the grievance of the petitioner does not survive for

adjudication.

4. I have perused the material available on record.

5. The grievance of the petitioner is that respondent No. 2 failed to

conduct a proper investigation into F.I.R. No. 338 of 2015. However, from

the submissions made on behalf of the respondents and the record

produced, it is evident that the said crime was duly investigated, followed

by the filing of a charge sheet, trial, and eventual acquittal of the accused

on 09.01.2018.

6. In light of these developments, it is manifest that the cause of

action for the petitioner no longer survives and nothing further remains for

adjudication in the present proceedings. Accordingly, the Writ Petition

stands dismissed as infructuous. There shall be no order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

_______________ N.TUKARAMJI, J

Date: 25.11.2025 svl