Andhra Pradesh High Court - Amravati
Kanumuru Raghu Rama Krishnam Raju vs The State Of Ap on 9 December, 2025
APHC010102762019
IN THE HIGH COURT OF ANDHRA
PRADESH
[3368]
AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY,THE NINTH DAY OF DECEMBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE B V L N
CHAKRAVARTHI
WRIT PETITION NO: 4587/2019
Between:
1. KANUMURU RAGHU RAMA KRISHNAM RAJU,, S/O.
V S SURYANARAYANARAJU, AGED ABOUT 57
YEARS, R/O. 4-58/1, BLOCK-4, AI BHIMAVARAM,
AKIVIDU MANDAL, WEST GODAVARI, A.P.
...PETITIONER
AND
1. THE STATE OF AP, REPRESENTED BY ITS
PRINCIPAL SECRETARY, HOME DEPARTMENT,
SECRETARIAT, VELAGAPUDI, GUNTUR.
2. THE DEPUTY SUPERINTENDENT OF POLICE,
SDPO, NARASAPURAM, WEST GODAVARI,
ANDHRA PRADESH. .
3. THE STATION HOUSE OFFICER, BHIMAVARAM II
TOWN PS, BHIMAVARAM, WEST GODAVARI
DISTRICT, ANDHRA PRADESH
...RESPONDENT(S):
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 toto pass an order
or orders, direction or writ more particular one in the nature
of writ of MANDAMUS declaring the inaction of all the
respondents in considering the Complaint dated 31-03-2019,
which is registered as FIR No.73/2019 on the file of
Bhimavaram II Town Police Station, regarding the circulation
of morphed video clip of the petitioner herein which is
intended to tarnish his reputation and malign the image of
YSR Congress Party as the same is violative of Articles 19
and 21 of the Constitution of India and consequently, direct
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the respondents to forthwith take necessary action to
permanently erase the morphed video clips of the
petitioner's speech and articles/posts/comments published
based on the said video clips from the public domain and
pass such other order/s as Hon'ble court may deem fit and
IA NO: 1 OF 2019
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 direct all the
respondents to forthwith take necessary action to remove
the morphed video clips of the petitioner's speech and
articles/posts/comments published based on the said video
clips from the public domain, pending disposal of this writ
petition and to pass
Counsel for the Petitioner:
1. VIKRAM POOSERLA
Counsel for the Respondent(S):
1. GP FOR HOME (AP)
The Court made the following:
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THE HONOURABLE SRI JUSTICE B V L N CHAKRAVARTHI
WRIT PETITION NO: 4587 of 2019
O R D E R:
Sri P. Vikram, learned counsel for the petitioner, seeks permission of this Court to withdraw the present writ petition.
2. Sri R. Mallikarjuna Rao, learned Assistant Government Pleader for Home representing the respondents, is in attendance.
3. Permission is accordingly granted.
4. The Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
As a sequel thereto, interlocutory applications, if any, pending shall stand closed.
JUSTICE B.V.L.N.CHAKRAVARTHI 9th December, 2025 cbn 4 48 HON'BLE SRI JUSTICE B.V.L.N.CHAKRAVARTHI WRIT PETITION NO: 4587 of 2019 9th December, 2025 cbn