Andhra Pradesh High Court - Amravati
Shamshad Begum vs Union Of India on 24 December, 2025
APHC010644212023
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3459]
(Special Original Jurisdiction)
WEDNESDAY,THE TWENTY FOURTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SMT JUSTICE SUMATHI JAGADAM
WRIT PETITION NO: 33197/2023
Between:
1. SHAMSHAD BEGUM, AGED ABOUT 57 YEARS, W/O SYED
YAQBAL BASHA, OCC RETD PROFESSOR, OSMANIA
UNIVERSITY, R/O 13-8- 31/A, IMAM KHAN STREET,
PANDUNMGAPETA, TENALI, GUNTUR DISTRICT, A.P.-522201. .
2. SYED YAQBAL BASHA, , AGED ABOUT 59 YEARS, S/O KHASIM,
OCC TEACHER R/O 13-8-31/A, IMAM KHAN STREET
PANDURANGAPETA, TENALI, GUNTUR DISTRICT, A.P.-522201.
...PETITIONER(S)
AND
1. UNION OF INDIA, REP BY ITS PRINCIPAL. SECRETARY, HOME
DEPARTMENT, MINISTRY OF AFFIARS, J674 PLUS VGV, NORTH
BLOCK, CENTRAL SECRETARIAT, NEW DELHI, DELHI 110001
2. THE CENTRAL BUREAU OF INVESTIGATION, KENDRIYA
SADAN, 3RD, SULTAN BAZAR RD, BADI CHOWDI, KACHIGUDA,
HYDERABAD, TELANGANA 500095.
3. THE ADDITIONAL SUPERINTENDENT OF POLICE, CBI / ACB,
VISAKHAPATNAM.
...RESPONDENT(S):
2
JS,J
W.P.No.33197 of 2023
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 a Writ of Mandamus declaring that the inaction of the
respondents for not conducting De-nova investigation expeditiously in the
sensational murder case of Ayesha Meera following the Judgment dated
29-11-2018 given by the Division Bench of Hon'ble High Court of
Hyderabad in WP No.25434 of 2017 in the alleged rape and murder of
Miss Ayesha Meera, and regard the distraction of court records in SC
No.34 of 2009 on the file of Mahila Sessions Judge Vijayawada is illegal
unjust voilative of Article 21 of Constitution of India and also disobedience
of court order and further consequently to direct the 2nd and 3rd
respondent to complete the investigation expeditiously within the time
granted by the court by filing periodical reports disclosing the progress of
the investigation and further to filed final report against the real culprits
and to 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 to pass urgent orders by directing the 3rd respondent to return
back the body parts of Ayesha Meera taken at the time of re-postmortem
conducted on 14-04-2019 as promised to enable the parents to hand over
the same to their religious community leaders to buried as per customs
and to pass
IA NO: 2 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 to pass urgent orders directing the respondents 2 and 3 to file the
investigation reports and progress of the de-nova investigation till date
under FIR in Rc No.18(S)/2018, dated 27.12.2018 into the alleged rape
and murder of Ayesha. Meera and regards the investigation of
destruction of documents ion Court Custody in SC No.34 of 2009 on the
file of Mahila Sessions Judge, Vijayawada and to pass
3
JS,J
W.P.No.33197 of 2023
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 permit the Petitioner/ CBI to file the Final Report before the Ld.
Court of V Addl. Jr. Civil Judge -cum- V Addl. Metropolitan Magistrate
Court, Vijayawada, in RC - 18 (S)/ 2018-CBI, ACB, Visakhapatnam,
arising out of Crime No. 477/2007 of Ibrahimpatnam Police Station and
pass
IA NO: 2 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 open the sealed cover of final report filed by the respondents in
RC.NO:18(S)/2018-CBI/Flyderabad dated 27.12.2018 under section 302
and 376 of Indian Penal Code and in RC.NO: 13(A)/2018-CBI/
Vishakapatnam dated 27.12.2018 to bring to the knowledge of the court
the names of the persons for commission of offence for the death of
Ayesha Meera to know the real culprits who committed rape and murder
of my daughter Ayesha Meera and destructed the court property in Sc
34/2009 in the investigation done by CBI in pursuance of the orders in WP
No 24534/2017 by direct them to furnish the final report copy to the victim/
petitioners directly or through electronic means if it is voluminous as per
the procedure prescribed in BNSS
Counsel for the Petitioner(S):
1. Y KOTESWARA RAO
Counsel for the Respondent(S):
1. P S P SURESH KUMAR, Spl. Public Prosecutor for CBI
2. JUPUDI V K YAGNADUTT(CENTRAL GOVERNMENT COUNSEL)
This Court made the following:
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JS,J
W.P.No.33197 of 2023
ORDER:
Since the respondents have completed the investigation and filed the final report before the Court having jurisdiction, the cause in the writ petition no longer survives for consideration.
Therefore, the Writ Petition is closed as infructuous. However, it is open to the petitioners to file an appropriate application before the concerned Court seeking custody of the remains of Sk. Ayesha Meera. Upon filing such an application, the concerned Court shall consider the same and pass appropriate orders, in accordance with law. No order as to costs.
As a sequel, miscellaneous petitions, if any pending, shall stand closed.
_________________________ JUSTICE SUMATHI JAGADAM 24th December, 2025 kas/cbs 5 JS,J W.P.No.33197 of 2023 THE HON'BLE SMT. JUSTICE SUMATHI JAGADAM WRIT PETITION No.33197 of 2023 24th December, 2025 kas/cbs