Telangana High Court
Kuraganti , Eathakota Sapna, vs The State Of Telangana on 3 September, 2025
Author: N. Tukaramji
Bench: N. Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
WRIT PETITION No.15630 OF 2017
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief:
"...to issue a Writ or order or direction more particularly one in the nature of Writ of mandamus declaring the action of the respondents No.2 and 3 in not filing the final report/charge sheet in spite of recording the statements of the petitioner and other witnesses on her behalf way back in the year 2013 itself and even after completing the investigation in Crime No.81 of 2013 on the file of the Women Police Station Urban Warangal, Warangal District as arbitrary illegal and violative of principles of natural justice and consequently direct the official respondents to forthwith file the final report/charge sheet as contemplated under Sec.170 of Cr.P.C in the above crime to pass....."
2. None appeared for the petitioner.
3. Heard Mr.G.Aniketh Reddy, learned Assistant Government Pleader for Home appearing for respondents No.1 to 3.
4. The learned Assistant Government Pleader submitted that, based on the report lodged by the petitioner, Crime No. 81 of 2013 on the file of the Women Police Station, Urban Warangal, Warangal District, was duly investigated. Upon completion of the investigation, a final report was filed on 12.05.2017, wherein the investigating agency opined that the allegations could not be substantiated for want of evidence. 2 Accordingly, it was contended that the cause raised in this writ petition no longer survives for adjudication.
5. Learned counsel for respondent No. 8 further submitted that the writ petition is devoid of merit and prayed for its dismissal.
6. I have carefully considered the submissions advanced and perused the material available on record.
7. Having regard to the relief sought by the petitioner, and in light of the subsequent development that the investigating agency has already filed a final report, it is evident that the grievance raised by the petitioner has been effectively addressed. Consequently, the cause of action in this writ petition does not survive for further consideration.
8. In the result, 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: 03.09.2025 CHS/NIT