Telangana High Court
Paladugu Raghuram vs The State Of Telangana on 31 July, 2025
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.22419 OF 2025
ORDER :
Heard Sri Mohammed NazeeruddinKhan, learned counsel for the petitioners and Sri B.Sridhar, learned Government Pleader for Home,.
2. This Writ Petition is filed to declare the action of the respondent/police in interfering with civil disputes by harassing the petitioners under the guise of investigation in Crime No.294 of 2024 on the file of Mahbubnagar Town II Police Station, without following the due procedure laid down under law, as illegal.
3. Whereas, Sri B.Sridhar, learned Assistant Government Pleader for Home, on instructions, would submit that the petitioners are habitual offenders and the following four caes have been registered against them.
i) Cr.No.26/2024 under Sections 420, 406, 467, 468, 471 IPC of EOW, Cyberabad Police Station. 2
ii) Cr.No.464/2024 under Section 420, 406, 467, 468 IPC of KPBH Colony Police Station.
iii) Cr.NO.240/2021 under Sections 448, 420, 452, 406, 506 and 120-B IPC on 26.03.2021.
iv) Cr.No.370/2024 under Sections 420, 465, 467, 468 IPC of Kukatpally Police Station.
He further submits that in Cr.No.370 of 2024, pending on the file of Kukatpally Police Station, there are serious allegations against the 1st petitioner that he has forged the signature of learned Principal Senior Civil Judge, Bapatla, prepared a show-cause notice and served it on the defacto complainant thereon, who is Smt.Guddeti Vani Sree, W/o.G.Murali Sagar Kumar. There are also serious allegations against both the petitioners that they are cheating innocent people under the guise of black magic and inducing them to transfer properties and parting with valuables and cash of Rs.2.00 Crores. The details of the registered sale deeds are as follows:
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1. Registered sale deed document No.2639/2023, dated 09.03.2023 (Sub-Registrar Office, Mahabubnagar)
2. Registered sale deed document No.135/2023, dated 24.02.2023( Sub-Registrar, Addakal)
3. Registered sale deed document No.1194/2023, dated 04.02.2023 (Sub-Registrar, Rajender Nagar, Hyderabad)
4. Registered sale deed document No.2007/2023, dated 04.03.2023 (Sub-Registrar, Serilingampally, Hyderabad)
4. Learned Assistant Government Pleader for Home has produced written instructions of 4th respondent. In the said written instructions, there is also specific mention that the Investigating Officer in the said crime has not seized passport of petitioners, as alleged by them in the writ affidavit.
5. Petitioners herein have also filed a petition under Section 528 of BNSS vide Criminal Petition No.7282 of 2025 to quash the proceedings in Crime No.294 of 2024 dated 05.10.2024 on the file of 4th 4 respondent herein. Considering the fact that the punishment prescribed for the offences alleged against the petitioners is below seven years and also the submission made by the petitioners that they will cooperate with the Investigating Officer, vide order dated 17.06.2025, this Court disposed of the said Writ Petition directing the petitioners to appear before the 4th respondent, within one week from the date of receipt of a copy of the said order. Upon such appearance, the Investigating Officer shall issue notice to the petitioners under Section 35(3) of the BNSS, in connection with Crime No.294 of 2024, and shall proceed further strictly in accordance with the guidelines laid down by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar [(2014) 8 SCC 273)] and petitioners shall cooperate with the Investigating Officer during the course of investigation.5
6. Learned Assistant Government Pleader for Home, on instructions, would submit that despite the said direction, the petitioners did not appear before the Investigating Officer within one week.
However, they have appeared only on 22.07.2025. They were directed to appear on the next day i.e., 23.07.2025. The Investigating Officer has already served notice under Section 35(3) of the BNSS on the petitioners. Petitioners fled away on the ground of medical emergency. They are not cooperating with the Investigating Officer.
7. In the light of the above discussion, this Writ Petition is disposed of directing the petitioners to cooperate with the Investigating Officer in the subject crime and the Investigating Officer in the said crime shall follow the directives issued by this Court vide order dated 17.06.2025 in Criminal Petition No.7282 of 2025. If the petitioners failed to 6 cooperate with the Investigating Officer, liberty is granted to the Investigating Officer to take steps against the petitioners, in accordance with law.
As a sequel thereto, the miscellaneous petitions, if any, pending in the Writ Petition shall stand closed.
____________________ K. LAKSHMAN, J Date:31.07.2025 KVS/GNP