K.Satyanarayana Raju vs State Of Telangana
2026 Latest Caselaw 767 Tel

Telangana High Court

K.Satyanarayana Raju vs State Of Telangana on 15 April, 2026

Author: N.Tukaramji

Bench: N.Tukaramji

                                                1


   IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                      HYDERABAD
          THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                     WRIT PETITION No.23497 OF 2015

                                  DATE :15.04.2026

Between:

K.Satyanarayana Raju and Another


                                                                                 ...Petitioners
                                             AND

The State of Telangana,
Rep. By its Principal Secretary (Home Department)
Secretariat Buildings, Saifabad, Hyderabad and 2 others

                                                                            ...Respondents

ORDER:

This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief/s:-

"...to issue a writ, or order or direction more particularly Writ of Mandamus (I) To declare the registration of Crime No.598/2015, dated 23.7.2015 of Sanjeeva Reddy Nagar Police station Hyderabad on the directions of Metropolitan Sessions Judge at the instance of respondent No.3 for the alleged offences under section 420, 406, 120B IPC and Section 5 of A.P.Protection of Depositors and Financial Establishment Act and Section 3, 4 and 5 of Prize Chits and Money Circulation Schemes Banning, Act as illegal contrary to law and without jurisdiction (II) To declare that the provisions of A.P.Protection of Depositors and Financial Establishment Act and Prize Chits and Money Circulation Schemes Banning, Act has no application as per the complaint allegations and quoting those enactments in the complaint as malafide, ill- motivated and vexatious (III) To declare that the Special Court i.e., Metropolitan Sessions Judge, Hyderabad shall not entertain the complaint directly without committal by the Magistrate Court (IV) To declare that at any rate the complaint allegations do not constitute any offence and the criminal action initiated in Crime No.598/2015, dated 23.7.2015 of Sanjeeva Reddy Nagar Police station, Hyderabad is liable to be quashed and consequently to quash the same (V) To declare that the petitioners are entitle to prosecute the respondent No.3 under section 15 of the A.P.Protection of Depositors and Financial Establishment Act for filing vexatious complaint..."

2. Heard Ms.G.Bhanu Priya, learned counsel for the petitioners and

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

appearing for respondent Nos.1 and 2.

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 submissions of both 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: 15.04.2026 EDS