Andhra Pradesh High Court - Amravati
Yarlagadda Dhruv Sankar Krish vs State on 27 November, 2025
APHC010373162024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
THURSDAY,THE TWENTY SEVENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 19079/2024
Between:
1. YARLAGADDA DHRUV SANKAR KRISH, S/O RADHA KRISHNA
MURTHY.AGED ABOUT 34 YEARS OLD, OCC PRIVATE
EMPLOYEE, R/O D.NO.20-56, GODAMULA STREET,
KARAMCHEDU, BAPATIA DISTRICT-523168, PH 9121343536
(ERSTWHILE GUNTUR DISTRICT), ANDHRA PRADESH.
...PETITIONER
AND
1. THE CRIME INVESTIGATION DEPARTMENT, REPRESENTED BY
ITS ADDL. DIRECTOR GENERAL OF POLICE, CID, HEAD
QUARTERS, MANGALAGIRI, GUNTUR DISTRICT, ANDHRA
PRADESH
2. THE SUPERINTENDENT OF POLICE, BAPATLA DISTRICT AT
BAPATLA.
3. THE KARAMCHEDU POLICE, REPRESENTED BY ITS STATION
HOUSE OFFICER, BAPATIA DISTRICT, (ERSTWHILE GUNTUR
DISTRICT), ANDHRA PRADESH.
4. THE STATION HOUSE OFFICER, INKOLLU POLICE STATION,
BAPATIA DISTRICT, (ERSTWHILE GUNTUR DISTRICT), ANDHRA
PRADESH
5. THE STATE OF ANDHRA PRADESH, REPRESENTED BY ITS
PRINCIPAL SECRETARY, DEPARTMENT OF HOME,
SECRETARIAT, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
6. SRI K SURESH, S/O NOT KNOWN, SUB-INSPECTOR OF POLICE,
KARAMCHEDU POLICE STATION, BAPATIA DISTRICT,
(ERSTWHILE GUNTUR DISTRICT)
7. YARLAGADDA NAGAMANI, W/O VENKANNA, AGED ABOUT NOT
KNOWN, R/O H.NO.20-66, (OLD NO.12-66),GOPALA SWAMI
TEMPLE STREET, KARAMCHEDU, BAPATIA
DISTRICT,(ERSTWHILE GUNTUR DISTRICT)
8. YARLAGADDA VENKANNA, S/O SRI RAMULU, AGED ABOUT NOT
KNOWN, R/O H.NO.20-66, (OLD NO. 12-66), GOPALA SWAMI
TEMPLE STREET, KARAMCHEDU, BAPATIA
DISTRICT,(ERSTWHILE GUNTUR DISTRICT)
9. DAGGUBATI ANJANEYULU, S/O LAKSHMAIAH, AGED ABOUT NOT
KNOWN, R/O H.NO.20-134 (OLD NO.12-88),GOPALA SWAMY
TEMPLE STREET, KARAMCHEDU, BAPATIA
2
DISTRICT,(ERSTWHILE GUNTUR DISTRICT)
10. YARLAGADDA NETHAJI SRINIVASA CHOWDARY, S/O VENKANNA
CHOWDARY, AGED ABOUT NOT KNOWN, OCC PRINCIPAL,
RESIDING AT A.P. RESIDENTIAL DEGREE COLLEGE,
NAGARJUNA SAGAR, PALNADU DISTRICT, (ERSTWHILE
GUNTUR DISTRICT)
11. YARLAGADDA RAGHAVAIAH, S/O ADINARAYANA, AGED ABOUT
NOT KNOWN, R/O H.NO.20-66 (OLD NO. 12-66),GOPALA SWAMI
TEMPLE STREET, KARAMCHEDU, BAPATIA
DISTRICT,(ERSTWHILE GUNTUR DISTRICT)
12. YARLAGADDA JAYA LAKSHMI, W/O RAGHAVAIAH, AGED ABOUT
NOT KNOWN, R/O H.NO.20-66 (OLD NO. 12-66),GOPALA SWAMI
TEMPLE STREET, KARAMCHEDU, BAPATIA
DISTRICT,(ERSTWHILE GUNTUR DISTRICT)
13. YARLAGADDA VENKATA KRISHNA, S/O VENKANNA, AGED
ABOUT NOT KNOWN, R/O H.NO.20-66 (OLD NO.12-66),GOPALA
SWAMY TEMPLE STREET, KARAMCHEDU, BAPATIA
DISTRICT,(ERSTWHILE GUNTUR DISTRICT)
14. PRASANNA LAKSHMI, W/O MURKONDA RUPENDRA, D/O
VENKANNA, AGED ABOUT NOT KNOWN, R/O H.NO.20-66 (OLD
NO. 12-66),GOPALA SWAMY TEMPLE STREET, KARAMCHEDU,
BAPATIA DISTRICT,(ERSTWHILE GUNTUR DISTRICT)
15. YARLAGADDA NAVEEN KUMAR, S/O SUBBAIAH, AGED ABOUT
NOT KNOWN, R/O H.NO.22-124/1, CHERUVU
BAZAR,KARAMCHEDU, BAPATIA DISTRICT,(ERSTWHILE
GUNTUR DISTRICT)
16. PERNI RADHAKRISHNAIAH MURTHI, S/O VENKANNA, AGED
ABOUT NOT KNOWN, R/O H.NO.12-36,CHERUVU
BAZAR,KARAMCHEDU, BAPATLA DISTRICT,(ERSTWHILE
GUNTUR DISTRICT)
17. AAPURI ANTHONY, S/O YESOBU, AGED ABOUT NOT KNOWN,
R/O H.NO.20-104A,SHANTI KOTTU BAZAR, AMBEDKAR NAGAR,
KARAMCHEDU, BAPATIA DISTRICT,(ERSTWHILE GUNTUR
DISTRICT)
18. JALADIASHOK, S/O YESOBU, AGED ABOUT NOT KNOWN, R/O
H.NO.20-74A,SHANTI KOTTU BAZAR,KARAMCHEDU, BAPATLA
DISTRICT,(ERSTWHILE GUNTUR DISTRICT) ...
...RESPONDENT(S):
Counsel for the Petitioner:
1. SANKU DURGA RAMACHANDRA RAO
Counsel for the Respondent(S):
1. GP FOR HOME
2. SPL.PUBLIC PROSECUTOR FOR CID
The Court made the following:
3
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
".... to issue a Writ order or Direction more particularly one in the nature of Writ of mandamus declaring the inaction of the Respondent No.2 and 3 Police initiating any action against the Respondent No.7 to 18, despite a cognizable case having been made committed by them on 01-07-2024 in the house of the Petitioner as described in the complaint of the petitioner dated 03-07-2024 as illegal and arbitrary and violating of Article 21 of the Constitution of India more particularly in view of the Law declared by the Constitution Bench Judgment of the Supreme Court of India in Lalitha Kumari Vs State of U.P. and it is further consequentially prayed that this Honble Court may be pleased to direct the Respondent No.1 or 2 to forthwith take over the case pursuant to the representation of the Petitioner dated 23-07-2024, investigate, lay the Charge Sheet and effectively conduct prosecution against Respondent No.7 to 18 and to pass..."
2. No representation for the petitioner.
3. Sri Md.Farooq, learned Assistant Government Pleader for Home, on written instructions, would submit that the on the complaint given by petitioner, police have conducted the inquiry and found that the allegations are false.
4. Special Public Prosecutor for CID is in attendance.
5. Recording the said submissions, the Writ Petition is disposed of. However, the Petitioner is at liberty to work out his remedies before appropriate forum in accordance with law. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________________________________ Dr.JUSTICE VENKATA JYOTHIRMAI PRATAPA Date:27.11.2025 RSD 4 305 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.19079 of 2024 Dt.27.11.2025 RSD