Pasula Vamshi vs The State Of Telangana
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Telangana High Court

Pasula Vamshi vs The State Of Telangana on 13 April, 2026

       IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

             THE HON'BLE SRI JUSTICE E.V.VENUGOPAL

                     WRIT PETITION No.7200 of 2026

                       DATE OF ORDER: 13.04.2026


Between:

Pasula Vamshi

                                                                ...Petitioner
                                    AND

The State of Telangana,
Rep. by its Principal Secretary,
Home Department,
Hyderabad, and others

                                                            ...Respondents

ORDER:

This Writ Petition, under Article 226 of the Constitution of

India, is filed seeking the following relief:

"....to issue a Writ, order or direction, more particularly one in the nature of Writ of Mandamus, declaring the high- handed, arbitrary, and strictly illegal actions of Respondent No. 4/5 in repeatedly summoning the petitioner to the police station, interfering in civil/compensation disputes pending before appropriate forums, attempting to extort Rs.2,00,000/- upon the instigation of Respondent No. 6, and threatening to foist false cases, including reopening a concluded accident matter as a murder case, and threatening to apprehend the petitioner in public and send him to jail as grossly unconstitutional, devoid of jurisdiction, and violative of Articles 14, 19(1)(g), and 21 of the Constitution of India. Consequently, direct the Respondents No. 4/5 not to interfere in the civil and

familial disputes between the petitioner and Respondent No. 6, and permanently restrain him from taking any coercive steps, including arrest or the registration of fabricated criminal cases against the petitioner in relation to the said disputes, without strictly following the due process of law in the interest of justice..."

2. When the matter was taken up for hearing, the learned

counsel appearing for the petitioner seeks permission of this

Court to withdraw the present writ petition. He has also made an

endorsement to that effect on the case bundle.

3. Permission is accorded.

4. Learned Assistant Government Pleader for Home, appearing

for the official respondents takes no objection to the same.

5. Accordingly, this writ petition is dismissed as withdrawn,

granting liberty to the petitioner to work out the remedies as

available under law. There shall be no order as to costs.

As a sequel, miscellaneous petitions, if any, pending, shall

stand dismissed.

____________________ E.V.VENUGOPAL, J

Dated: 13.04.2026 VSU