Andhra Pradesh High Court - Amravati
Y.Suresh Babu vs The State Of Andhra Pradesh on 12 February, 2024
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
MONDAY ,THE TWELFTH DAY OF FEBRUARY
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE DR JUSTICE K MANMADHA RAO
WRIT PETITION NO: 15643 OF 2015
Between:
1. Y.Suresh Babu, s/o Appalanaidu, aged 35 years, R/o C-203, Deepanjali
Nagar, NTPC Simhadri Visakapatnam 531020
...PETITIONER(S)
AND
1. The State of Andhra Pradesh, Rep by its Principle Secretary, Home
Department, Secretariat, Hyderabad
2. The Superintendent of Police, Vizianagaram, Vizianagaram
3. The S H O, I Town Police Station, Vizianagaram
...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 toDelaring the action of the respondents in harrassing the Petitioner by making phone calls and coming to the houses of the petitioner and relatives including office without registering any crime as illegal, arbitrary and vioaltion of ARt 14 and 21 of the Constitution of India consequently direct the respondnets not to harrass the petitioner in any manner either by calling or coming to the residences of the petitoner or relatives, Office without follwing due process of law I.A. NO: 2 OF 2015(WPMP. NO: 21565 OF 2015) 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 receive the document as additional material paper in the Writ Pettion WP NO. 15643/2015 I.A. NO: 1 OF 2015(WPMP. NO: 20354 OF 2015) 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 direct the respondnets not to harrass the petitioner in any manner either by calling or coming to the residences of the petitoner or relatives, Office or not to take any coercive steps without follwing due process of law pending disposal of the above writ petition Counsel for the Petitioner(s):SRI. SURESH KUMAR POTTURI Counsel for the Respondents: GP FOR HOME (AP) The Court made the following:
There is no representation for the petitioner. Heard learned Assistant Government Pleader for Home for official respondents.
2. Counter affidavit was filed by respondent No.3. Learned Assistant Government Pleader would submit that the writ petition filed by the petitioner, declaring the action of the respondents is harassing the petitioner by making phone calls and coming to the houses of the petitioner and relatives including office without registering any crime as illegal, arbitrary and consequently direct the respondents not to harass the petitioner in any manner either by calling or coming to the residences of the petitioner or relatives, Office without following due process of law. It is submitted that no cases are registered against the petitioner herein; hence the question of calling the petitioner to the police station does not arise, hence denied. In view of the above, learned Assistant Government Pleader submitted that no cause survives in the present Writ Petition and requested this Court to close this Writ Petition.
3. Recording the above submissions, this Writ Petition is closed. There shall be no order as to costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.
________________________ Dr. K. MANMADHA RAO, J Date: 12.02.2024 DNV 92 THE HON'BLE DR. JUSTICE K. MANMADHA RAO Writ Petition No.15643 OF 2015 Date: 12.02.2024 DNV