Andhra Pradesh High Court - Amravati
Srirangam Venkata Ramakrishna vs The State Of Andhra Pradesh on 17 October, 2025
APHC010546452025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
FRIDAY, THE SEVENTEENTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 28517/2025
Between:
1. SRIRANGAM VENKATA RAMAKRISHNA, S/O VENKATARAO AGED
ABOUT 46 YEARS, OCC CULTIVATION R/O H.NO. 1-79-3,
PADALAVANI LAKSHMIPURAM VILLAGE, PAYAKARAOPETA
MANDAL, VISAKHA DIST
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, , REP. BY ITS PRINCIPAL
SECRETARY, HOME DEPARTMENT, SECRETARIAT, VELAGAPUDI,
GUNTUR DISTRICT.
2. THE SUPERINTENDENT OF POLICE, KAKINADA DISTRICT,
KAKINADA.
3. THE DEPUTY SUPERINTENDENT OF POLICE, PEDDAPURAM,
KAKINADA DISTRICT.
4. THE STATION HOUSE OFFICER, TUNI TOWN POLICE STATION,
KAKINADA DISTRICT.
5. SRIRANGAM SWAPNA, D/O RAGHUPATHI AGED BOUT 37 YEARS,
OCC HOUSEWIFE R/O D.NO. 1-1, RAJIV GRUHA KALPA 0PP.
SRINIVASA THEATRE, TUNI TOWN AND MANDAL, KAKINADA
DISTRICT.
...RESPONDENT(S):
Counsel for the Petitioner:
2
1. S V INDIRA
Counsel for the Respondent(S):
1. GP FOR HOME
3
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 28517 of 2025
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
"...to issue an appropriate Writ, Order or Direction, more particularly one in the nature of Writ of Mandamus, declaring the action of the respondent No.4 herein in calling the petitioner to the Police Station, at the behest of 5th respondent, without there being any complaint case registered, as being illegal, arbitrary, unconstitutional and violative of Article 21 of the Constitution of India and consequently direct the respondent Nos. 2 and 3 herein to take action against the 4th respondent for causing interference in the civil disputes, and to grant such..."
2. Heard Smt. S.V.Indira, learned counsel for the petitioner and Sri V.Farooq, learned Assistant Government Pleader for Home for the respondnets.
3. Learned Assistant Government Pleader for Home, on written instructions, would submit that basing on the complaint given by the unofficial respondent No.5, a crime has been registered against the petitioner herein in Crime No.157 of 2025 for the offences punishable under Sections 318(4) & 351(2) r/w 3(5) of BNS of Tuni Town Police Station. The police called the petitioner to the police station to serve the notice under Section 35(3), but the petitioner did not turn up to the police station. 4
4. Learned counsel for the petitioner would submit that recording the same, the petition may be disposed of.
5. In that view, this Writ Petition is disposed of. However, the police are directed to follow due process regarding the crime which is registered against the petitioner. 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: 17.10.2025.
UPS 5 56 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.28517 of 2025 Dated.17.10.2025 UPS