Andhra Pradesh High Court - Amravati
Sri. Addanki Dhanunjaya vs The State Of Andhra Pradesh, on 15 July, 2025
APHC010528742018
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
TUESDAY,THE FIFTEENTH DAY OF JULY
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 24996/2018
Between:
1. SRI. ADDANKI DHANUNJAYA, S/O ESWARAIAH, AGED 36
YEARS, OCC. BUSINESS, C/O SRI GANESH TYRES, MINI
BYPASS ROAD, B.V. NAGAR, NELLORE, SPSR NELLORE
DISTRICT - 524 403.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, HOME DEPARTMENT, SECRETARIAT,
VELAGAPUDI, AMARAVATHI, GUNTUR DISTRICT.
2. THE SUPERINTENDENT OF POLICE, SPSR NELLORE DISTRICT,
NELLORE.
3. THE STATION HOUSE OFFICER, P.S. NELLORE V TOWN,
NELLORE. SPSR NELLORE DISTRICT - 524 403.
...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 a writ, order or direction more particularly one in the
nature of Writ of Mandamus in declaring the in action of the respondents in
not conducting the enquiry or investigation in the case registering FIR No.
9 of 2018 dated 09-01-2018 under Sec. 408, 420 IPC on the complainant
referred Under Sec. 156 (3) of Cr.P.C. in C.F. NO. 1926 of 2016 on the file
of Hon'ble V Additional Judicial First Class Magistrate at Nellore made by
the petitioner is being illegal, arbitrary and unconstitutional and
consequently direct the respondents to complete the investigation and file
charge sheet by taking action against accused in the said crime and to
pass
Counsel for the Petitioner:
1. KOPPULA GOPAL
Counsel for the Respondent(S):
1. GP FOR HOME (AP)
2
The Court made the following:
ORDER:
The instant Writ Petition is filed by the Petitioner seeking indulgence of this Court under Article 226 of the Constitution of India for the following relief:
" ... to issue a writ, order or direction more particularly one in the nature of Writ of Mandamus in declaring the in action of the respondents in not conducting the enquiry or investigation in the case registering FIR No.9 of 2018 dated 09-01- 2018 under Sec. 408, 420 IPC on the complainant referred Under Sec. 156 (3) of Cr.P.C. in C.F. NO. 1926 of 2016 on the file of Hon'ble V Additional Judicial First Class Magistrate at Nellore made by the petitioner is being illegal, arbitrary and unconstitutional and consequently direct the respondents to complete the investigation and file charge sheet by taking action against accused in the said crime and to pass ...."
2. Learned Assistant Government Pleader for Home appearing for respondents on instructions would submit that the writ petition may be disposed of giving appropriate directions to the concerned Police.
3. As can be seen from the material on record, this Court by order dated 18.09.2018 directed respondent No.3 to take appropriate steps for expeditious investigation and file a report.
4. Learned counsel for the Petitioner would submit that recording the said submission, this Writ Petition may be disposed of.
5. In that view, the Writ Petition is disposed of directing the concerned police to conclude the investigation according to law and file a report in that regard, in case, investigation is still pending, within a period of two weeks from the date of receipt of a copy of this Order. No order as to costs.
Pending applications, if any, shall stand closed.
DR.JUSTICE VENKATA JYOTHIRMAI PRATAPA Mjl/* 3 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA Writ Petition No. 24996 of 2018 15.07.2025 Mjl /*