Telangana High Court
Gummakonda Jagan Mohan Reddy, vs State Of Telangana Represented By The ... on 15 October, 2025
Author: N.Tukaramji
Bench: N.Tukaramji
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THE HONOURABLE SRI JUSTICE N.TUKARAMJI
WRIT PETITION No.7720 OF 2017
O R D E R:
This Writ Petition is filed under Article 226 of Constitution of India seeking the following relief/s:-
"...Issue a Writ, Order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of the 5th respondent to investigate into the case in FIR No.603 of 2016 of Rajendranagar Police Station, registered under Sections 406, 420, 447, 448 and 506 r/w 34 IPC., basing on the complaint of the petitioner, dated 16.6.2016, as illegal, arbitrary and in violation of the principles of natural justice and in violation of the Article 14 and 21 of the Constitution of India and consequently, to direct the 5th respondent to conduct investigation expeditiously and file the charge sheet by apprehending the accused- unofficial respondents and pass..."
2. Heard Mr.G.U.R.C.Prasad, learned counsel for the petitioner, Mr.M.Srinivas, learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 5, Ms.Anasuya Agnigundala, learned counsel for respondent Nos.6 and 7 and Mr.M.Ram Mohan Reddy, learned counsel for respondent Nos.8, 9, 14, 19 to 21, 24, 25, 27, 29, 33, 35, 42, 49.
3. Learned counsel for the petitioner submits that, being aggrieved by the inaction of the respondent police authorities in properly investigating Crime No.603 of 2016 on the file of 2 the Rajendranagar Police Station, the petitioner has been constrained to approach this Court seeking appropriate directions to ensure that the investigation is conducted in accordance with law.
4. Learned Assistant Government Pleader for Home submits that Crime No.603 of 2016 was duly investigated by the respondent police authorities, and upon completion of the investigation, a final report was filed on 07.06.2018 before the VIII Metropolitan Magistrate, Rajendranagar, classifying the matter as being civil in nature. Accordingly, it is submitted that the grievance of the petitioner no longer survives, and no further directions are necessary in the matter.
5. Learned counsel for the unofficial respondents submits that the allegations made against them are unfounded and unsupported by any material evidence. It is further submitted that they are in no way connected with the transactions or affairs alleged by the petitioner, and hence, the writ petition is liable to be dismissed.
6. I have perused the material placed on record. 3
7. The grievance of the petitioner, as set out in the writ petition, pertains to the alleged inaction of the respondent police authorities in investigating the complaint leading to Crime No.603 of 2016. However, from the submissions made by the learned Assistant Government Pleader for Home, it is evident that the investigation has since been completed, and a final report has been filed before the competent court, classifying the dispute as civil in nature.
8. This clearly indicates that the respondent police authorities have acted upon the petitioner's representation and that the investigative process has reached its logical conclusion. Therefore, the core grievance raised by the petitioner stands effectively redressed.
9. In view of the above developments, this Court is of the considered opinion that nothing further survives for adjudication in the present writ petition. However, it is made clear that the petitioner shall be at liberty to avail appropriate remedies available under law, including challenging the final report before the competent court, if any cause of action still survives.
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10. Accordingly, 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: 15-10-2025 mmr 5 140 THE HONOURABLE SRI JUSTICE N.TUKARAMJI WRIT PETITION No.7720 OF 2017 Dated: 15.10.2025 mmr