B. Srinu, Hyd And Another vs Prl Secy, Home Dept, Hyd And 3 Ot
2026 Latest Caselaw 260 Tel

Telangana High Court

B. Srinu, Hyd And Another vs Prl Secy, Home Dept, Hyd And 3 Ot on 1 April, 2026

Author: N.Tukaramji

Bench: N.Tukaramji

    IN THE HIGH COURT OF JUDICATURE OF ANDHRA PRADESH
                        AT HYDERABAD
            FRIDAY, THE TWENTY FIFTH DAY OF APRIL,
                 TWO THOUSAND AND FOURTEEN

                          :PRESENT:
       THE HON'BLE SRI JUSTICE NOOTY RAMAMOHANA RAO

                          WP .NO: 10822 of 2014
Between:
1 B. Srinu @ Srinivas S/o B. Odelu,
2 B. Kumari, W/o. B. Srinu,
    Both are Residents of R/o 8-4-371/86/1, Baba Sailani Nagar,
    Borabanda, Hyderabad.
                                                               ..... Petitioners
                                     AND

1    State of A.P., Rep by its Principal Secretary, Home Department,
    Secretariat Buildings, Hyderabad.
2    Commissioner of Police, Basheerbagh, Hyderabad.
3    Station House Officer, P.S. Mahankali, Secunderabad, Hyderabad.
4    Sub-Inspector of Police, P.S. Mahankali, Secunderabad, Hyderabad.
                                                            .....Respondents

     Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed herein, the High Court may be
pleased to issue an appropriate writ, order or direction, more particularly in
the nature of Writ of Mandamus declaring the action of the Respondents is
illegal, arbitrary and violation of basic fundamental rights and consequently
direct the 1st Respondent to take necessary action against the 4th
Respondent and to direct the Respondents not to harass or interfere with the
personal liberty of the Petitioners herein.

     The petition coming on for hearing, upon perusing the Petition and the
affidavit filed herein and the order of the High Court dated 11-4-2014 made
herein and upon hearing the arguments of Sri K. Nagendra Prasad, Advocate
for the Petitioners and the learned Government Pleader for Home for the
Respondents, the Court made the following

ORDER:

As per the direction issued on the previous occasion, an enquiry has been conducted by the Deputy Commissioner of Police, but the contents of the affidavit/report of the Deputy Commissioner of Police is far from satisfactory as necessary details have not been furnished in the said report. The Deputy Commissioner of Police should realize that the High Court should invariably be taken into confidence and every relevant information must be disclosed.

Hence, post on 03-06-2014 in the Motion List.

ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR

To 1 The Principal Secretary, Home Department, State of A.P., Secretariat Buildings, Hyderabad.

2 The Commissioner of Police, Hyderabad City, Hyderabad. 3 The Station House Officer, P.S. Mahankali, Secunderabad, Hyderabad.

4 The Sub-Inspector of Police, P.S. Mahankali, Secunderabad, Hyderabad.

5 The Deputy Commissioner of Police, Detective Department, CCS, Hyderabad. (By RPAD) 6 One CC to Sri K. Nagendra Prasad, Advocate (OPUC) 7 Two CCs to the G.P. for Home, High Court of A.P., Hyderabad. (OUT) 8 One spare copy.

nnr

HIGH COURT

NRR,J

DATED: 25-4-2014

NOTE: Post on 3-6-2014 in motion list ORDER

W.P.NO. 10822 OF 2014

DIRECTION

HIGH COURT Nnr Date of Drafting : 5-5-2014

NRR,J

DATED: 25-4-2014

NOTE: Post on 3-6-2014 in motion list ORDER

W.P.NO. 10822 OF 2014

DIRECTION