Maram Ramaswamy vs The State Of Telangana
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Telangana High Court

Maram Ramaswamy vs The State Of Telangana on 16 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                        HYDERABAD

        THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL

                  WRIT PETITION No.11478 of 2026

                            Date: 16.04.2026

Between:

Maram Ramaswamy
                                                                  ..Petitioner
                                     And

The State of Telangana, rep. by its
Principal Secretary, Home Department,
Secretariat, Hyderabad
and others
                                                              ..Respondents

ORDER:

This Writ Petition is filed seeking the following relief:-

"...pleased to issue a direction, order or Writ more particularly one in the nature of Writ of Mandamus declaring the action of the respondents particularly the 4rd respondent in interfering with personal life and liberty of the petitioner by threatening and insisting to make settlement of business score/civil dispute with respondent No.5 as is illegal, arbitrary and without jurisdiction and violative of Article 21 of Constitution of India and against the Principles of Natural Justice and pass..."

2. Heard Sri K.Sridhar Rao, learned counsel for the petitioner

and Sri M.Srinivas, learned Assistant Government Pleader for

Home appearing for the official respondents and with their

consent, this writ petition is being taken up for disposal at the

admission stage.

3. Learned counsel appearing for the petitioner would submit

that there are admitted private disputes between the petitioner and

unofficial respondent No.5. At the instance of unofficial

respondent No.5, respondent No.4 is interfering with the

petitioner's personal life and liberty and is exerting undue pressure

on the petitioner to settle the disputes with unofficial respondent

No.5. Because of the continued harassment, the petitioner is

unable to attend to his duties; hence, the present writ petition has

been filed.

4. Learned Assistant Government Pleader for Home by

furnishing the written instructions passed on to the learned

Government Pleader for Home by the Sub-Inspector of Police,

Keesara Police Station, Malkajgiri Commissionerate, dated

15.04.2026 would submit that on the complaint filed by

respondent No.5, respondent No.4 registered FIR.No.205 of 2024,

dated 23.03.2024 for the offences punishable under Section 406

and 420 IPC against the petitioner and his wife. During the course

of investigation, the Sub-Inspector of Police, Keesara Police Station,

examined the complainant, recorded his statement and collected

relevant evidence.

5. It is further submitted that for the purpose of investigation

and for issuance of notices under Section 35(3) of BNSS, the

investigating officer called the petitioner and his wife to appear

before him. However, instead of cooperating with the investigation,

the petitioner has filed this writ petition only with an intention to

exert pressure on the investigating officer and to stall the

investigation and lawful proceedings. The allegation that the

investigating officer threatened or exerted pressure upon the

petitioner to settle the private disputes with unofficial respondent

No.5 is false and baseless. Hence, seeks to dismiss the writ

petition.

6. In the light of the aforesaid facts and circumstances of the

case and upon perusing the material available on record and also

the written instructions furnished by the learned Assistant

Government Pleader for Home, this writ petitions is disposed of,

directing the respondent-authorities not to not interfere with the

petitioners' personal life or liberty and also directing the

respondents to conduct investigation strictly in accordance with

law. There shall be no order as to costs

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

shall stand closed. No costs.

_____________________ E.V.VENUGOPAL, J

16.04.2026 vsu