Andhra Pradesh High Court - Amravati
Tirumalaraju Krishna Raju, vs The State Of Andhra Pradesh on 24 September, 2025
APHC010310802019
IN THE HIGH COURT OF ANDHRA
PRADESH
[3368]
AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY, THE TWENTY FOURTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
WRIT PETITION NO: 14407/2019
Between:
1. TIRUMALARAJU KRISHNA RAJU,, S/O. T. APPALA
NARASIMHA RAJU, AGED ABOUT 47 YEARS, OCC
BUSINESS, R/O. D.NO. 9-19-22, BUDHARAJU NILAYAM,
OPP PRINCE APARTMENT, CBM COMPOUND,
VISAKHAPATNAM, A.P.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS
PRINCIPAL SECRETARY, HOME DEPARTMENT,
SECRETARIAT, VELAGAPUDI, GUNTUR DISTRICT.
2. THE COMMISSIONER OF POLICE, POLICE BARRACKS,
SURYABAGH, VISAKHAPATNAM.
3. THE STATION HOUSE OFFICER, III TOWN P.S.,
VISHAKHAPATNAM CITY, VISHAKHAPATNAM.
4. G VENKATESWARA RAO, SIO. GOPALARAO, AGED
ABOUT 57 YEARS, OCC ASST. GENERAL MANAGER,
STATE BANK OF INDIA, RACPC-1, ADMINISTRATIVE
OFFICE, VISAKHAPATNAM.
...RESPONDENT(S):
Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue writ or order or direction more particularly one in the nature of writ of certiorari call for the records pertaining to registration of crime in FIR.No. 335 OF 2019, dated 29-08-2019, on the file of III Town P.S., Visakhapatnam, and quash the same holding the same as being registered without jurisdiction and abuse of process of law and court and pass 2 IA NO: 1 OF 2019 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased To dispense with filling of the certified copy of FIR No.335of2019,dated 29-08-2019, pending on the file of III Town P.S., Visakhapatnam, before this Hon'ble Court, otherwise the petitioner will be put to irreparable loss and injury, pending disposal of the above writ petition and pass IA NO: 2 OF 2019 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the Respondents No. 2 & 3 to release the petitioner from their illegal detention in connection with crime in FIR.No.335 OF 2019, dated 29-08-2019, on the file of III Town P.S., Visakhapatnam, pending disposal of the above writ petition and pass IA NO: 3 OF 2019 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to direct the Respondents No. 2 & 3 not to arrest the petitioner in connection with crime in FIR.No. 335 OF 2019, dated 29-08-2019, on the file of III Town P.S., Visakhapatnam, pending disposal of the above writ petition and pass IA NO: 4 OF 2019 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the petition, the High Court may be pleased to stay of all further proceedings in FIR.No.335 OF 2019, dated 29-08-2019, on the file of III Town P.S., Visakhapatnam, pending disposal of the above writ petition and pass Counsel for the Petitioner:
1. K ARUNA Counsel for the Respondent(S):
1. S SATYANARAYANA MOORTHY
2. GP FOR HOME (AP) 3 THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI WRIT PETITION NO: 14407 of 2019 The Court made the following Order:
No representation for the petitioners.
2. Learned Additional Government Pleader on written instructions would submit that the Police completed investigation in FIR No.335 of 2019 on the file of III Town Police Station, Visakhapatnam City, Visakhapatnam and laid charge sheet vide C.C.No.4006 of 2021, which is pending for trial.
3. The present Writ Petition is filed alleging that the Police are not conducting investigation into the above crime. But, now, in view of the submission made by learned Additional Government Pleader, this Court is of the considered opinion that the cause in the Writ Petition does not survives for further adjudication.
4. Accordingly, this Writ Petition is dismissed as infructuous.
No order as to costs.
Interlocutory applications, if any, pending shall stand closed.
______________________________ JUSTICE B.V.L.N. CHAKRAVARTHI Dated: 24.09.2025 PSA 4 THE HONOURABLE SRI JUSTICE B.V.L.N. CHAKRAVARTHI WRIT PETITION NO: 14407 of 2019 Date: 24.09.2025 PSA