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K. Shankar And Ano vs Prl. Secy., Home Dept. And 3 Ors
2026 Latest Caselaw 511 Tel

Citation : 2026 Latest Caselaw 511 Tel
Judgement Date : 8 April, 2026

[Cites 1, Cited by 0]

Telangana High Court

K. Shankar And Ano vs Prl. Secy., Home Dept. And 3 Ors on 8 April, 2026

Author: N.Tukaramji
Bench: N.Tukaramji
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

           THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   WRIT PETITION No.38946 OF 2015

                               08th April, 2026

  Between:

  K.Shankar and another
                                                                ...Petitioners
                                      AND

  The State of Telangana and Others
                                                              ...Respondents

  ORDER:

This Writ Petition is filed with the following relief:

"...to issue writ of mandamus or any other appropriate writ order or orders declaring the action of the 31d respondent in registering Crime.No.659 of 2015, U/s 420, 425, 120b r/w 34 IPC, dt.17.10.2015, Medipally police station, Ranga Reddy District, TS i.e. before 3rd respondent PS, basing on the false private complaint filed by the 4th respondent herein as counter blast case against petitioner complaint dt.27.07.2015 acknowledged by the 3rd respondent PS, as illegal arbitrary and unjust and consequently Quash / set-aside the same i.e. Crime.No.659 of 2015, U/s 420, 425, 120b r/w 34 IPC, dt.17.10.2015, Medipally police station, Ranga Reddy District, TS i.e. before 3rd respondent PS....

2. Heard Mr.Kandula Naresh, learned counsel representing

Mr.Palle Nageswar Rao, learned counsel appearing for the petitioners

and Mr.D.Pradeep, learned Assistant Government Pleader for Home.

3. Learned counsel for the petitioners submits that the cause of

action in the present writ petition no longer survives for adjudication

and, therefore, seeks dismissal of the writ petition as infructuous.

4. Recording the submission of the learned counsel, the writ

petition is dismissed as infructuous. There shall be no order as to

costs.

Miscellaneous Petitions, pending if any, shall stand closed.

_______________ N.TUKARAMJI, J Date: 08.04.2026.

CHS

 
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