Andhra Pradesh High Court - Amravati
Indupalli Chakravarthy, vs The State Of Andhra Pradesh, on 8 September, 2025
APHC010442192025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
MONDAY, THE EIGHTH DAY OF SEPTEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 23323/2025
Between:
1. INDUPALLI CHAKRAVARTHY,, S/O. (LATE) PRABHAKAR BENJIMEN
AGED 42 YEARS, R/O. 56-4-18/A, YARLAGADDA STREET,
PATAMATA, VIJAYAWADA, N.T.R DISTRICT (FORMERLY KRISHNA
DISTRICT).
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL
SECRETARY TO GOVERNMENT, HOME DEPARTMENT,
SECRETARIAT, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
2. THE SUPERINTENDENT OF POLICE, N.T.R DISTRICT AT
VIJAYAWADA.
3. THE COMMISSIONEROF POLICE, VIJAYAWADA, N.T.R DISTRICT.
4. THE INSPECTOR OF POLICE, PATAMATA POLICE STATION,
VIJAYAWADA CITY, N.T.R DISTRICT.
5. THE STATION HOUSE OFFICER, PATAMATA POLICE STATION,
VIJAYAWADA CITY, N.T.R DISTRICT.
6. THE DISTRICT COLLECTOR AND MAGISTRATE, N.T.R DISTRICT
AT VIJAYAWADA.
7. THE SUBDIVISIONAL MAGISTRATECUMRDO, VIJAYAWADA, N.T.R
DISTRICT.
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8. THE MANDAL EXECUTIVE MAGISTRATECUMTAHSILDAR,
VIJAYAWADA CITY, VIJAYAWADA, N.T.R DISTRICT.
9. THE MANAGER, MUTHOOT FINANCE, R/O. 39/1/13, 1ST FLOOR,
DR. M. NAGESWARA RAO, PYDIAH STREET, LABBIPET, ABOVE
SOUTHERN TRAVELS, VIJAYAWADA.
10. THE MANAGER, , CHOLA MANDALAM, R/O. CHOLA CREST, C 54-
55, SUPER B-4, THIRU-VI-KA- INDUSTRIAL ESTATE, GUINDY,
CHENNAI, TAMIL NADU - 600032.
11. THE MANAGER, CREDIT SAISON, R/O INDIQUBE LEXINGTON,
1ST FLOOR, TAVREKERE MAIN ROAD, TAVEREKERE,
BANGLURU, KARNATAKA - 560029.
12. THE MANAGER, KREDIT BEE, R/O. GROUND FLOOR, CA SITE
NO. 1, 80 FEET ROAD, HAL 2ND STAGE, KODIHALLI,
BENGALURU, KARNATAKA - 560008.
13. THE MANAGER, MOBIKWIK, R/O. PEGASUS ONE UNIT NO. 102,
1ST FLOOR, BLOCK-B, GOLF COURSE ROAD, SECTOR 53,
GURUGRAM, HARYANA - 122003.
14. THE MANAGER, FIBE, R/O. 404, THE CHAMBERS, NEAR
GANAPATHI MANDIR COWK (SAMRAT CHOWK), VIMAN NAGAR
ROAD, PUNE, MAHARASHTRA- 411014.
15. THE MANAGER, KISSHT, R/O. OFFICE UNIT 2, TOWER-4,
EQUINOX BUSINESS PARK, 10TH FLOOR, LAI BAHDUR SASTRI
MARG, KORLA WEST, MUMBAI, MAHARASHTRA - 400070.
16. THE MANAGER, , STASHFIN, R/O. 18TH FLOOR. MAGNUM
GLOBAL PARK, GOLF COURSE EXT ROAD SECTOR 58,
GURGAON, HARYANA-122011.
17. THE MANAGER, INDUSIND, R/O ONE INDIA BULLS CENTRE 8TH
FLOOR, TOWER-1, 841 JUPITER MILLS COMPOUND, S.B. MARG,
ELPHINSTONE ROAD, MUMBAI -400013.
18. THE MANAGER, RBL, R/O. RBL BANK LIMITED, ONE WORLD
CENTER, TOWER 2B, 6TH FLOOR 841, SENAPATHI BAPAT
MARG, LOWER PAREL, MUMBAI - 400013.
19. THE MANAGER, , PAYTM, R/O. ONE 97 COMMUNICATIONS LTD
ONE SKYMARK, FLOOR NO 6TH TO 22ND TOWER-D-, PLOT NO.
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H-10B, SECTOR-98, NOIDA - 201304.
20. THE MANAGER, HDFC, R/O HDFC HOUSE, HT PAREKH MARG,
165-166, BACKBAY RECLAMATION CHURCHGATE, MUMBAI -
400020.
21. THE MANAGER, SBI CARDS, R/O. MANAGER CUSTOMER
CORRESPONDENCE UNIT DLF INFINITY TOWERS. TOWER C,
12ND FLOOR, BLOCK-2, BUILDING 3, DLF CYBER CITY,
GURUGRAM HARYANA - 122002.
22. CHAIRMAN AND MANAGING DIRECTOR, , AXIS BANK, R/O. AXIS
HOUSE, C-2, WADIA INTERNATIONAL CENTRE, PANDURANG
BUDHKAR MARG, WORLI, MUMBAI - 400025.
...RESPONDENT(S):
Counsel for the Petitioner:
1. PETLURI NAGA RAJU
Counsel for the Respondent(S):
1. GP FOR HOME
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THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 23323 of 2025
ORDER:
This Writ Petition is filed under Article 226 of Constitution of India with the following prayer for:
"...pleased to issue a writ, order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the inaction on the part of Respondents 1 to 8 on petitioner s representation, dated 22.07.2025, submitted for initiating proceedings under Section 126 of The Bharatiya Nagarik Suraksha Sanhita, 2023 against the Respondents 9 to 22 and their followers for their repeated illegal acts and high-handed torture and harassment, thereby causing breach of peace and disturbance to public tranquility, as illegal, irregular, irrational and amounts to non-discharge of legal obligation conferred on Respondents 1 to 8 under the provisions of Bharatiya Nagarik Suraksha Sanhita, 2023 and offends Articles 14 and 21 of the Constitution of India and consequently direct the Respondents 1 to 8, particularly Respondents 4 to 8 to initiate proceedings under Chapter-IX, Section 126 of Bharatiya Nagarik Suraksha Sanhita, 2023 against Respondents 9 to 22 and their henchmen for maintaining peace and good behavior without causing any disturbance there to and without causing any breach of peace and disturbance to public tranquility and pass...."
2. Heard Sri P.Nagaraju, learned counsel for the petitioner and Sri V. Farooq, learned Assistant Government Pleader for Home for the respondents.
3. Learned counsel for the petitioners would submit that the grievance of the petitioner is that the respondents are not taking any action on the representation dated 22.07.2025, submitted by the petitioner. Learned counsel would further submit that a direction may be given to the respondents. Page 5 of 6
4. Learned Assistant Government Pleader for Home would submit that the matter is under preliminary enquiry.
6. Recording the above said submissions, the Writ Petition is disposed of. However, the police are directed to look into the matter and take appropriate steps according to law. 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: 08.09.2025.
TVN Page 6 of 6 123 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA W.P.No.23323 of 2025 Dated.08.09.2025 TVN