Andhra Pradesh High Court - Amravati
P. Padhma Kumari vs The State Of Andhra Pradesh on 22 January, 2026
/7
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVA
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY ,THE TWENTY SECOND DAY OF JANUARY
TWO THOUSAND AND TWENTY SIX
:PRESENT:
HONOURABLE DR JUSTICE Y. LAKSHMANA RAO
WRIT PETITION NO: 551 OF 2026
Between:
1. P. Padhma Kumari, W/o. P. Rajasekhar, Aged 56 years, R/o. D.No.
5-5-162, Lakshmipuram, Hindupuramu Town and Mandal, Sri Sathya
Sai District.
2. P. Nikhitha, W/o. Seshikuiriar, Aged 29 years, R/o. D.No.5-5-162,/
Lakshmipuram, Hindupuramu Town and Mandal, Sri Sathya Sai District.
Petitioners
AND
5
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Home
Department, Secretariat, Amaravati, Velagapudi, Guntur District-
522238. .
2. The Director General of Police, Andhra Pradesh Mangalagiri, Gunturu
District-522503.
3. The Deputy Inspector General of Police, Anantapur Range, Anantapur
District-515001.
4. The Superintendent of Police, Sri Sathya Sai, Sri Sathya Sai District-
515201.
5. The Deputy Superintendent of Police, Hindupuramu, Sri Sathya Sai
District-515201.
6. The Circle Inspector of Police, II Town Police Station, Hindpuramu, Sri
Sathya Sai District-515201.
7. P. Venu Gopai, S/o. P. Narayana Swamy, Aged 42 years, R/o. D.No.
5-6-38/9, Lakshmipuramu, Opp MNS Complex, Near Venkateshwara
Swamy Temple, Hindupuramu, Sri Sathya Sai District-515201.
8. G. Pavani, W/o. P. Nikhil Kumar, Aged 26 years, R/o. D.No.8-1-38,
Lakshmipuramu, Near Shetty Shop, Opposite Road, Hindupuramu, Sri
Sathya Sai District-515201.
9. P. Hareesh, C/o. P. Narayana Swamy, Aged 36 years, R/o. D.No.
5-5-218, Bhajana Mandiram, Lakshmipuram, Hindupuram, Sri Sathya
Sai District-515201.
Respondents
WHEREAS the above named Petitioner through his/her Advocate Sri N ASWARTHA NARAYANA presented this 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 of mandamus or any other appropriate writ order or direction declaring the action of the Respondent no.4 to 6 in not considering the petitioners representation dated 15.09.2025 for initiating necessary steps for re-postmortem of dead body of the 2^'^ petitioner's brother P. Nikhil Kumar is illegal, arbitrary and consequently direct the respondent no.4 to 6 to take forthwith necessary steps for conducting re postmortem of dead body of P. Nikhil Kumar who is the brother of petitioner no.2 and investigate accordingly;
AND WHEREAS, the High Court, upon perusing the petition and affidavit/memorandum of grounds filed herein and upon hearing the arguments of Sri N ASWARTHA NARAYANA Advocate for the Petitioner. GP for Home for the Respondent Nos.1 to 6 directed issue of notice to the Respondent Nos.7 to 9 herein to show cause as to why this WRIT PETITION should not be admitted.
You viz:
1. P. Venu Gopai, S/o. P. Narayana Swamy, Aged 42 years, R/o. D.No. 5-6-38/9, Lakshmipuramu, Opp MNS Complex, Near Venkateshwara Swamy Temple, Hindupuramu, Sri Sathya Sai District-515201.
2. G. Pavani, W/o. P. Nikhil Kumar, Aged 26 years, R/o. D.No.8-1-38, Lakshmipuramu, Near Shetty Shop, Opposite Road, Hindupuramu, Sri Sathya Sai District-515201.
3. P. Hareesh, C/o. P. Narayana Swamy, Aged 36 years, R/o. D.No. 5-5-218, Bhajana Mandiram, Lakshmipuram, Hindupuram, Sri Sathya Sai District-515201.
are be and hereby directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the memorandum of grounds filed therewith (copy enclosed) this WRIT PETITION should not be admitted within eight weeks.
iA NO: 1 OF 2026 Petition under Section 151, CPC is filed praying that in the circumstances stated in the petition filed in support of the petition, the High Court may be pleased to direct respondent nos.4 to 6 to take forthwith necessary steps in pursuant to the request made by the petitioners for conducting re-postmortem of dead body of P. Nikhil Kumar who is the brother of petitioner no.2 and investigate accordingly, pending disposal of WP No. 551 of 2026, on the file of the High Court.
The Court made the following: ORDER 7 Issue notice to Respondent Nos. 7 to 9.
Learned Counsel for the Petitioners is permitted to take out personal notice on Respondent Nos.7 to 9 and file proof to that effect.
The apprehensions of the Petitioners, who are the mother and sister of the deceased, that deceased died because of the plot played by unofficial Respondents who might have murdered P.Nikhil Kumar.
The learned Assistant Public Prosecutor submits that so far the investigation reveals that P.Nikhil Kumar died because of excessive consumption of alcohol based on the autopsy conducted by the medical officer.
Be that as it may, the Petitioners being the victims of the alleged offence are entitled to have free, fair and thorough investigation. Therefore, Respondent No:5/Dbputy Superintendent of Police, Hindpuramu is directed to overiee/supervise the investigation whethet Respondent No.6 has been conducting the investigation on correct lines.
Post after eight weeks.
The Sub-Divisional Police Officer concerned is further directed to verify the CDR's between the suspects and the deceased. He is further directed to verify the video recordings Submitted by the Petitioners to the Investigating Officer.
SD/-B.CH1TTIJOSEPH deputy REGISTRAR //TRUE COPY// SECTION OFFICER To,
1. P. Venu Gopai, S/o. P. Naitayana Swamy, Aged 42 years, R/o. D.No. 5-6-38/9, Lakshmipuramu, Opp MNS Complex, Near Venkateshwara Swam^I Temple, Hindupuramu, Sri Sathya Sai District-515201. ■
2. G. Pa\/ani, W/o. P. Nikhil Kumar, Aged 26 years, R/o. D.No.8-1-38, Lakshrnipuramu, Near Shetty Shop, Opposite Road, Hindupuramu, Sri SathyaiSai District-515201.
3. P. Hareesh, C/o. P. Narayana Swamy, Aged 36 years, R/o. D.No. 5-5-218, Bhajana Mandiram, Lakshmipuram, Hindupuram, Sri Sathya Sai District-515201. (1 to 3 by RPAD- along with a copy of petition and memorandum of grounds)
4. The Deputy Superintendent of Police, Hindupuramu, Sri Sathya Sai District-515201 .(BY RPAID):- ^
5. The Director General of Potide, Andhra Pradesh Mangalagiri, Gunturd District-522503.
6. The Deputy Inspector General of Police, Anantapur Range, Anantapur District-515001.
7. The Superintendent of Police, Sri Sathya Sai, Sri Sathya Sai District-
515201.
8. The Circle Inspector of Police, IrTown Police Station, Hindpuramu, Sri Sathya Sai District-515201.(5 to 8 BY RPAD)
9. The Principal Secretary, :Home Department, The State of Andhra Pradesh, Principal Secretary Home Department, Secretariat, Amaravati, Velagapudi, Guntur District-522238.[By Special Messenger]
10. One CC to SRI. N ASWARTHA NARAYANA Advocate [OPUC]
11. Two CCs to GP FOR HOME ,High Court Of Andhra Pradesh. [OUT]
12. One spare copy HIGH COURT DR.YLR,J DATED:22/01/2026 POST AFTER EIGHT WEEKS NOTICE BEFORE ADMISSION WP.No.551 of 2026 DIRECTION