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Telangana High Court

A.D. Rajasekahar, vs The State Of Telangana, Rep. By Its Prl. ... on 28 August, 2025

Author: N.Tukaramji

Bench: N.Tukaramji

           THE HONOURABLE SRI JUSTICE N.TUKARAMJI

                   WRIT PETITION No.11913 OF 2017

ORDER:

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

"...to issue a writ order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd respondent in not filing the final report in respect of the Crime No.86/2016 of P.S.Bhadrachalam Town Police Station Bhadrachalam registered under sections 420, 86, 406 of IPC dt.12.05.2016 against the respondent Nos.4 to 9 herein by arresting before filing of the charge sheet before the Judicial First Class Magistrate of Bhadrachalam Bhadrachalam as per the orders passed in Crl.P.No.7733 of 2016 dt.08.06.2016 is illegal and void and opposed to Article 14, 19, 21, 86, 300 A of Constitution of India and consequently to direct the respondent police to file the charge sheet before the Judicial First Class Magistrate Bhadrachalam by arresting the accused nos.1 to 6 and to pass such other order or orders...."

2. None appeared for the petitioner.

3. Heard Mr.R.Laxmikanth Reddy, learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 3.

4. Learned Assistant Government Pleader submits that after due investigation in Crime No.86 of 2016, a final report was filed on 29.03.2021 before the Court of the Judicial Magistrate of First Class, Bhadrachalam, opining "false".

5. I have perused the materials on record. 2

6. The prayer of the petitioner is that respondent No.3 has not filed final report before the concerned Court.

7. In view of the subsequent development, and since the grievance raised in the writ petition has already been effectively addressed by the respondents, the cause in the writ petition does not survive and accordingly, this 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: 28.08.2025 CHS/JS