Andhra Pradesh High Court - Amravati
Doppalapudi Usha Ramani vs The State Of Andhra Pradesh on 6 November, 2025
APHC010576042025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
THURSDAY, THE SIXTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 29727/2025
Between:
1. DOPPALAPUDI USHA RAMANI, W/O. KUMARA SRINIVASA
CHAKRAVARTHI AGED ABOUT 51 YEARS, OCC HOUSEHOLD,
R/O. FLAT NO. 601, WILLOWS, RAIN TREE PARK, DWARAKA
KRISHNA, NAMBURU, GUNTUR DISTRICT.
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, HOME DEPARTMENT, SECRETARIAT, VELAGAPUDI,
AMARAVATI, GUNTUR DISTRICT.
2. THE SUPERINTENDENT OF POLICE, GUNTUR DISTRICT,
NAGARAMPALEM AT GUNTUR.
3. THE DEPUTY SUPERINTENDENT OF POLICE, PEDDAKAKANI
MANDAL, GUNTUR DISTRICT.
4. THE STATION HOUSE OFFICER, PEDDAKAKANI POLICE STATION
PEDDAKAKANI, GUNTUR DISTRICT.
5. AREMANDA SATISH SATISH BABU, S/O. LATE SAMBASIVA RAO
AGED 47 YEARS, R/O. D.NO. 10-8-5/2, YARRAGUNTAVARI STREET,
CHENCHUPET, TENALI, GUNTUR DISTRICT.
6. MAKKAPATI APARNA, W/O. M. ANIL, AGED 42 YEARS, R/O. FLAT
NO. 305, LAND MARK PRISTINE APARTMENTS, KASANI
KOUSALYA MARG, ROAD NO. 2, NEAR MAA VILAS, BACHUPALLY,
2
QUTUBULLAPUR, K.V. RANGA REDDY, TELANGANA STATE.
...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 declaring the inaction on due part of 4th respondent
on petitioners complaint dated 29.09.2025, submitted to the 2nd respondent,
seeking registration of FIR and investigation against the 5th and 6th
respondents for cheating, forgery, criminal conspiracy, and misuse of
promissory notes, as illegal, arbitrary, irregular, irrational, and contrary to the
provisions of Section 173(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023,
and violative of Articles 14 and 21 of the Constitution of India, and
consequently direct the 4th respondent to conduct a preliminary enquiry or
proceed with investigation as mandated under the said provisions of Section
173(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 and pass
IA NO: 1 OF 2025
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
direct the respondents 1 to 4 to consider and decide petitioners complaint
dated 29.09.2025, submitted to the 2nd respondent, seeking registration of
FIR and investigation against respondents 5 and 6 for cheating, forgery,
criminal conspiracy, and misuse of promissory notes by conducting
preliminary enquiry, in accordance with the provisions of Section 173(3) of the
Bharatiya Nagarik Suraksha Sanhita, 2023,pending disposal of the main Writ
Petition and pass
Counsel for the Petitioner:
1. PALA KARTHI KIRAN
Counsel for the Respondent(S):
1. GP FOR HOME
3
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 29727 of 2025
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 on due part of 4th respondent on petitioner's complaint dated 29.09.2025, submitted to the 2nd respondent, seeking registration of FIR and investigation against the 5th and 6th respondents for cheating, forgery, criminal conspiracy, and misuse of promissory notes, as illegal, arbitrary, irregular, irrational, and contrary to the provisions of Section 173(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023, and violative of Articles 14 and 21 of the Constitution of India, and consequently direct the 4th respondent to conduct a preliminary enquiry or proceed with investigation as mandated under the said provisions of Section 173(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 and pass...."
2. Heard Sri Pala Karthi Kiran, learned counsel for the petitioner and Sri V.Farook, learned Assistant Government Pleader for Home for the official respondents.
3. Learned Assistant Government Pleader for Home, on written instructions, would submit that the respondent-police have conducted enquiry on the representation made by the petitioner to register the case and found that the subject matter is civil in nature. So, they have not registered any crime.
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4. Learned counsel for the petitioner would submit that recording the same, the petition may be disposed of.
5. Recording the same, this Writ Petition is disposed of. However, the petitioner is at liberty to work out her remedies before the appropriate forum according to law. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE VENKATA JYOTHIRMAI PRATAPA Date: 06.11.2025.
UPS 5 180 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.29727 of 2025 Dated.06.11.2025 UPS