Telangana High Court
Gantenapalli Babu Rao vs The State Of Telangana on 18 July, 2025
Author: T. Vinod Kumar
Bench: T. Vinod Kumar
HON'BLE SRI JUSTICE T. VINOD KUMAR
WRIT PETITION No.20766 of 2025
O R D E R:
Heard learned counsel for the petitioner and learned Government Pleader for Home appearing on behalf of respondent Nos.1 to 3, and perused the record. With the consent of learned counsel appearing for the parties, the Writ Petition is taken up for hearing and disposal at admission stage.
2. The case of the petitioner in brief is that the 3rd respondent authority is seeking to implicate and harass the petitioner in Cr.No.334/2025 dated 08-06-2025 though, the petitioner is not involved in the commission of offence, which action of the respondent authorities, it is contended as highly illegal, , arbitrary and violative of Article 21 of the Constitution of India, with a consequential direction to respondents not to harass the petitioner without following due process of law.
3. Per contra, learned Government Pleader for Home appearing on behalf of respondent Nos.1 to 3, while denying the Writ averments, would submit that based on the complaint of one Nenavath Santosh, a case vide Cr.No.334/2025 dated 08-06-2025 has been registered 2 initially against one Yathapu Prudvi, Devender and unknown black magic person.
4. Learned Government Pleader further submits that during the course of investigation into the aforesaid crime registered, the authorities have found the involvement of petitioner in the commission of offence and accordingly, the petitioner herein has been arrayed as Accused No.2 in the aforesaid crime.
5. Learned Government Pleader further submits that the respondent authorities, after completing the investigation into the aforesaid crime, have already filed charge sheet before the jurisdiction Court insofar as Accused Nos.1, 3 to 5 are concerned, and since, the petitioner herein, who is arrayed as accused No.2 is absconding, the authorities would file supplementary charge sheet in the aforesaid crime after securing the presence of the petitioner.
6. Learned Government Pleader further submits that insofar as the charge sheet against Accused No.1 and 3 to 5 is concerned, the same is filed before the jurisdictional Court on 25-06-2025 vide Inward No.2034/2025 dated 25-06-2025 and the same is pending for being taken up on record and assigning CC number.
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7. The aforesaid submission made by learned Government Pleader for Home is taken on record.
8. In view of the aforesaid submissions, and since, it is now stated that the petitioner herein is arrayed as accused No.2 in Cr.No.334/2025 dated 08-06-2025 and is stated to be absconding, this Court is of the view that the respondent authorities are to be directed to secure the presence of the petitioner in the aforesaid crime and after conducting investigation there into, are directed to file supplementary charge sheet in an expeditious manner.
9. Subject to above observation and direction, the Writ Petition is disposed of. No costs.
10. Consequently, miscellaneous petitions, if any, pending shall stand closed.
_____________________ T. VINOD KUMAR, J Date : 18-07-2025 Vsv