Andhra Pradesh High Court - Amravati
Sri Veravalli Siva Nagendra Rao vs The State Of Ap on 22 November, 2025
APHC010179032023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
SATURDAY,THE TWENTY SECOND DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 10174 OF 2023
Between:
1. SRI VERAVALLI SIVA NAGENDRA RAO, S/o Late Ranga Rao, 50yrs, R/o
D. No. 5-61, Nidamanuru Village, Vijayawada Rural (M) Erstwhile Krishna
Dist. and now NTR Dist.
...Petitioner
AND
1. THE STATE OF AP, Rep by its Principal Secretary Home Department, A.P.
Secretariat Velagapudi, Amaravati-, Guntur District.
2. The Director General of Police, A. P, Mangalagiri, Guntur Dist.
3. The Commissioner of Police, Vijayawada, 520002
4. Inspector of Police, Patamata P.S. Vijayawada.
5. S I of Police, Patamata P.S. Vijayawada.
6. Smt Suri Sarada, W/o Koteswara Rao, 60yrs, R/o Plot No 501, Badris Elite
Apartment, Yenamalakuduru Road, Vijayawada.
7. Suri Koteswara Rao, S/o Narasimhaiah, age 63yrs, Ex-employee of State
Bank of India Formerly State Bank of Hyderabad R/o Plot No 501, Badris
Elite Apartment, Yenamalakuduru Road, Vijayawada.
8. Suri Nageswara Rao, S/o Narasimhaiah, Age 64yrs R/o D.NO. 27-78,
Opposite Govt Junior College, Kothapet, Vinukonda-522647.
9. Suri Lakshmi, W/o Nageswara Rao age 60yrs R/o D.NO. 27-78, Opposite
Govt Junior College, Kothapet, Vinukonda-522647.
10. Gandipudi Padmaja Suri Padmaja Kodali Padmaja, W/o Madhu Sudana
Rao age 38yrs R/o D.NO. 27-78, Opposite Govt Junior College, Kothapet,
Vinukonda-522647.
11. Nadella Revathi, W/o Subba Rao, Age36yrs, R/o D.No.5-73, Kakani vari
palem (V), Addanki (M), Parakasam Dist.
12. M Rajendra Prakash, S/o Raju, age 36yrs c/o Suri Sarada R/o Plot No
501, Badris Elite Apartment, Yenamalakuduru Road, Vijayawada.
...Respondents
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 pleased to issue an appropriate writ or order or direction, more
particularly one in the nature of writ of Mandamus as to why the respondents
failed to register a criminal case on the report of the petitioner, which is illegal,
arbitrary, unconstitutional and amounts to violation of articles 14,16,21 and
300A of the constitution of India and hence the Hon'ble court may be pleased
to direct the Respondents 4 and 5 to register a criminal case against
respondents 6 to 12 on the report of the petitioner, and pass
IA NO: 1 OF 2023
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
pleased to direct the respondents 4 and 5 to register a criminal case on the
basis of the detailed complaint lodged by the petitioner in the Patamata Police
Station dated 11- 03-2023 against the Respondents 6 to 12, pending disposal
of the writ petition as in the circumstance of the case.
Counsel for the Petitioner: HARSHA VARDHANA RAO C
Counsel for the Respondents: GP FOR HOME
The Court made the following order:
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 10174 OF 2023
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
"...to pleased to issue an appropriate writ or order or direction, more particularly one in the nature of writ of Mandamus as to why the respondents failed to register a criminal case on the report of the petitioner, which is illegal, arbitrary, unconstitutional and amounts to violation of articles 14,16,21 and 300A of the constitution of India and hence the Hon'ble court may be pleased to direct the Respondents 4 and 5 to register a criminal case against respondents 6 to 12 on the report of the petitioner, and pass..."
02. Heard Sri Chandu Vishnu Vardhan Rao, learned counsel for the petitioner and Sri V.Farook, learned Assistant Government Pleader for Home appearing for the Respondents.
03. The present Writ Petition is filed seeking a direction to the respondent police to register the FIR basing on the petitioner's complaint against the respondents Nos.6 to 12.
04. Sri V.Farooq, learned Assistant Government Pleader for Home for the respondents, on written instructions, brought to the notice of this Court that basing on the complaint dated 11.03.2023 of the petitioner a crime was registered in Cr.No.399 of 2023 under Sections 420, 468, 471 r/w 34 IPC on the file of Patamata police station, Krishna District against the accused Nos.1 to 5/respondent Nos.6 to 12.
05. Recording the above said submissions, this Writ Petition is disposed of. 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: 22-11-2025 KKV 217 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.10174 of 2023 Dated.22-11-2025 KKV HIGH COURT OF ANDHRA PRADESH:: AMARAVATI MAIN CASE NO.: W.P.No.10174 of 2023 PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE 22.11.2025 Dr.VJP,J The Writ Petition is disposed of.
(vide separate order) ________ Dr.VJP,J KKV