Y. Vijaykumar vs The State Of Telangana
2026 Latest Caselaw 521 Tel

Telangana High Court

Y. Vijaykumar vs The State Of Telangana on 8 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                         AT HYDERABAD
      THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

               WRIT PETITION No.5471 of 2026
                        Dated: 08.04.2026

Between:

Y.Vijay Kumar                                        ... Petitioner

                                 And
The State of Telangana,
Rep. by its Principal Secretary,
Department of Home, Government
of Telangana and another                            ... Respondents

                                 ORDER:

The present Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:-

''... to issue a Writ of Mandamus or any other appropriate writ, order or direction in the nature of Writ of Mandamus declaring the action of the respondent in not discharging the statutory functions obligated under Section 173, 175 of BNSS and taking necessary action on the Complaint dated 29.04.2024 made by the petitioner as illegal, arbitrary and violative of the law laid down by the Hon'ble Supreme Court of India in Lalita Kumari vs. State of Uttar Pradesh consequently direct the respondent herein to forthwith register FIR basing on the complaint of the petitioner dated 29.04.2024 and pass such other and further order(s) ..."

2. Heard Mr.Vishal Kumar Jain, learned counsel for the

petitioner and Mr.M.Srinivas, learned Assistant Government

Pleader for Home representing learned Government Pleader

for Home appearing for respondents. Perused the record.

3. When the matter is taken up for consideration, learned

counsel for the petitioner seeks a direction to respondent No.2

to take appropriate action on the complaint dated 29.04.2024

submitted by the petitioner and to pass appropriate orders.

4. Learned Assistant Government Pleader for Home, by

filing the copy of written instructions dated 20.02.2026

addressed by the Sub-Inspector of Police, Amberpet Police

Station, Hyderabad Commissionerate contends that as per

record, the petitioner had filed the complaint on 24.09.2024.

Pursuant thereto, respondent No.2 called both the parties and

upon enquiry, he came to know that the petitioner has

pledged the gold ornaments with Jain Jewellers & Pawn

Brokers, Hyderabad during the year 2011 to 2017 and

received the amount. When the petitioner did not redeem the

pledged gold ornaments, within the stipulated period, the

pawn broker sold the same to third parties. The petitioner had

issued legal notice to the pawn broker on 18.04.2024 and as

such there were civil disputes between the petitioner and the

pawn broker. In view of the same, the complaint filed by the

petitioner was closed as 'civil-in-nature' on 21.12.2024 by

directing him to approach the competent Court to redress his

grievance. Stating so, he seeks to dismiss the Writ Petition.

5. Recording the submissions of learned Assistant

Government Pleader for Home and upon taking the copy of

written instructions dated 20.02.2026 onto the file, this Writ

Petition is disposed of by leaving it open to the petitioner to

work out the remedies as available under law.

6. With the above direction, this Writ Petition is disposed

of. No costs.

Miscellaneous Petitions, pending if any, shall stand closed.

____________________________ JUSTICE E.V.VENUGOPAL 08.04.2026 ESP