Preetam Rai Srivastav vs The State Of Telangana
2026 Latest Caselaw 826 Tel

Telangana High Court

Preetam Rai Srivastav 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.4941 of 2026
                   DATE OF ORDER: 16.04.2026

Between:

Preetam Rai Srivastav, S/o. Rama Pratap Raj Srivastav

                                                               ...Petitioner
                                    AND



The State of Telangana,
Rep. by its Principal Secretary,
Home Department, Secretariat Building,
Secretariat, Hyderabad & 6 others


                                                            ...Respondents


ORDER:

This writ petition is filed questioning the action of respondent Nos.3 to

5 in interfering with the life and liberty of the petitioner and threatening on

the name of Look-out notice basing on the registration of criminal case vide

Crime No.86 of 2015 on the file of Women Police Station, and trying to arrest

the petitioner. A consequential prayer is sought to direct respondent Nos.3

to 5 not to interfere with the life and liberty of the petitioner and not to

threaten on the name of Look-out notice basing on the registration of

aforesaid crime and not to arrest the petitioner.

2. When the matter is taken up for hearing, learned counsel for the

petitioner submits that the cause in the writ petition does not survive, as

such the writ petition becomes infructuous.

3. Learned Assistant Government Pleader for Home appearing for official

respondents and Ms. Kavita Yadav, learned Standing Counsel for the

Canada Embassy Immigration Authority - respondent No.6, reported no

objection to the submissions made by learned counsel for the petitioner.

4. Recording the submissions of learned counsel appearing for the

petitioner and respondents and without expressing any opinion on the

merits of the case, this Court deems it appropriate to dismiss this writ

petition as infructuous, as the cause in the writ petition does not survive for

adjudication.

5. Accordingly, this writ petition is dismissed as infructuous. There

shall be no order as to costs.

As a sequel thereto, miscellaneous applications if any pending, in this

petition, shall stand closed.

_____________________ E.V.VENUGOPAL, J Date: 16.04.2026 Nsk