Telangana High Court
Moturi Marx vs The State Of Telangana And 4Others on 26 September, 2025
HON'BLE SRI JUSTICE J. SREENIVAS RAO
WRIT PETITION No. 37571 of 2022
ORDER:
This Writ Petition has been filed by the petitioner for the following relief;
"...... to pass an order or direction more particularly one in the nature of Writ of Mandamus declaring that the registration of Crime No.238/2022 on the file of Jubilee Hills, Hyderabad under Sections 455, 380 IPC as against the petitioner and calling the petitioner to the Police Station and interfering with the petitioner's retired life basing on such false complaint under the guise of investigation as illegal, against public policy, untenable, arbitrary, highhanded and in colorable exercise of powers, unsustainable, motivated, against fundamental rights guaranteed under the Constitution of India, Law as well as principles of natural justice and consequentially set aside and quash the same as against the petitioner and to pass ......."
2. During the course of hearing, Mr.B.Sridhar, learned Assistant Government Pleader for Home, appearing on behalf of respondent Nos.1 to 4 submitted that during the pendency of this Writ Petition, the parties settled the matter 2 before the Lok Adalath on 12.11.2022 in Crime No.238 of 2022 of Jubilee Hills, Hyderabad registered for the offence under Sections 455 and 380 of the Indian Penal Code, 1860.
3. By virtue of the same, this Court is of the considered view that the cause in the present writ petition does not survive for adjudication.
4. Accordingly, the Writ Petition is closed. No costs.
Pending miscellaneous applications, if any, shall stand closed.
_______________________ J.SREENIVAS RAO, J Date: 26.09.2025 pgp