Telangana High Court
T.Anjaneyulu, vs The State Of Telangana, on 7 October, 2025
Author: N.Tukaramji
Bench: N.Tukaramji
THE HON'BLE SRI JUSTICE N.TUKARAMJI
WRIT PETITION No.42875 OF 2017
ORDER:
This Writ Petition is filed with the following relief:
"To issue a Writ, Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of official respondent Nos4 and 5 and high handed behaviour, abuse and threatened to beat the petitioner by abusing the High Court order in the presence of Counsel for petitioner when the petitioner has present at Gadwal Town police station on 12.12.2017 at 1:30 p.m. for supply of copy of order of High Court in Criminal Petition No.12145 of 2017 dated 08.12.2017 in Crime No.440 of 2017 under Section 297, 447, 379, 511 read with Section 109 of IPC and Section 30(i) AMASR Act, 1958 and Section 20 of IT Act on the file of Judicial I Class Magistrate, Gadwal Mahaboobnagar District, Telangana State, as illegal, arbitrary, violative of Articles 14, 21 and 300-A of Constitution of India........"
2. None appeared for the petitioner.
3. Learned Assistant Government Pleader for Home submits that the petitioner is arrayed as Accused No. 5 in Crime No. 440 of 2017, which culminated in C.C. No. 1462 of 2019 on the file of the Additional Judicial Magistrate of First Class, Gadwal. After a full-fledged trial, the petitioner was acquitted by judgment dated 2 23.01.2024. In view of the said acquittal, the contention raised by the petitioner no longer survives for consideration.
4. I have perused the material available on record.
5. The petitioner contends that respondent Nos. 4 and 5 acted in a high-handed manner by compelling him to attend the police station to furnish a copy of the order passed by this Court in Crl.P. No. 12145 of 2017. However, having regard to the subsequent developments that occurred during the pendency of the present petition, and in the absence of any material substantiating the allegations made therein, and since the criminal case has resulted in acquittal, this Court is of the considered view that no further adjudication is warranted and that nothing survives for consideration in this petition.
6. Accordingly, this Writ Petition is dismissed as infructuous. No costs.
Miscellaneous petitions, if any, pending in the Petition, shall stand closed.
______________ N.TUKARAMJI, J Date: 07.10.2025 MRKR