Andhra Pradesh High Court - Amravati
Mr Isaibheeshanarao vs State Of Andhra Pradesh, on 6 August, 2025
APHC010265182020
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
WEDNESDAY,THE SIXTH DAY OF AUGUST
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION NO: 17494/2020
Between:
1. MR ISAIBHEESHANARAO, , S/O SRINIVASARAO, AGED, 34 YEARS,
R/O D. NO 2154, SANCRANTHI CIRCLE, OCC, SR SOFTWARE
ENGINEER IN SOFTWARE PARADIGMS INFOTECH PRIVATE LTD,
HERBAL INDUSTRIAL AREA, MYSORE, PERMANENT ADDRESS OF
CHINNAGUJJUWADA DOOR NO 1-54, SARAVAKOTA MANDAL,
SRIKAKULAM DISTRICT.
...PETITIONER
AND
1. STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL
SECRETARY DEPARTMENT OF HOME, VELAGAPUDI,
SECRATERIAT, AMARAVATHI.
2. ADDITIONAL DIRECTOR GENERAL OF POLICE, CID, CYBER CRIME
1 POLICE STATION, MANGALAGIRI, ANDHRA PRADESH
3. INSPECTOR OF POLICE, CRIME INVESTIGATION DEPARTMENT,
(CID) REGIONAL OFFICE, VISAKHAPATNAM
4. SMT JAGILINKI SWATHI, W/O ISAI BHEESANA RAO AGED 32
YEARS ABOUT, OCC TEACHER, R/O PLOT NO 11, PARANKUSH
NAGAR, NEAR MDO OFFICE, SRIKAKULAM TOWN AND DISTRICT.
...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 topleased to issue an appropriate writ, order or direction more
2
particularly one in the nature in WRIT of MANDAMUS aggrieved by the action
of Respondent No. 3 for calling the petitioner for potency test connected in
Crime No 9 of 2014 cybercrime PS CID, Hyderabad, transferred to Andhra
Pradesh designated court of lstAddl Magistrate of First Class Srikakulam,
offence under sections 66-A (c) IT ACT 2000, And SECTION 376, 417, 420,
506. Of IPC.while pending the quash cum compromise petition vide CRLP No.
15229 o0f 2014 on the file of the Hon'ble High Court of Andhra Pradesh
Amaravathi. And at this Covid -19 pandemic situation, also is illegal, arbitrary
and not at all correct the action of the respondent at this Covid -19 pandemic
situation, and violations of Principles of Natural Justice and consequently
direct the Respondent No 3, not to call the petitioner to potency test till
disposal of the CRLP No 15229 of 2014 on the file of the Hon'ble High Court
of Andhra Pradesh at Amaravati and pass
IA NO: 1 OF 2020
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
pleased to stay all further proceedings in Crime No 9 of 2014 CID cybercrime
P.S Hyderabad in the combined State of Andhra Pradesh, designated court is
1st Addl Magistrate of First Class Srikakulam, including calling the petitioner
for potency test in the above said crime till disposal of the main writ petition,
and pass
Counsel for the Petitioner:
1. UMASANKAR LOKANADHAM
Counsel for the Respondent(S):
1. GP FOR HOME
3
The Court made the following:
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 in WRIT of MANDAMUS aggrieved by the action of Respondent No. 3 for calling the petitioner for potency test connected in Crime No 9 of 2014 cybercrime PS CID, Hyderabad, transferred to Andhra Pradesh designated court of lstAddl Magistrate of First Class Srikakulam, offence under sections 66-A (c) IT ACT 2000, And SECTION 376, 417, 420, 506. Of IPC.while pending the quash cum compromise petition vide CRLP No. 15229 o0f 2014 on the file of the Hon'ble High Court of Andhra Pradesh Amaravathi. And at this Covid -19 pandemic situation, also is illegal, arbitrary and not at all correct the action of the respondent at this Covid -19 pandemic situation, and violations of Principles of Natural Justice and consequently direct the Respondent No 3, not to call the petitioner to potency test till disposal of the CRLP No 15229 of 2014 on the file of the Hon'ble High Court of Andhra Pradesh at Amaravati and pass......"
2. Heard Sri Umasankar Lokanadam, learned Counsel for the petitioner and Sri V.Farooq, learned Assistant Government Pleader for Home for the respondents.
3. Learned counsel for the petitioner would submit that the relief has become infructuous in this matter.
4. Learned Assistant Government Pleader is in attendance. 4
5. Recording the same, the Writ Petition is dismissed since the relief has become infructuous. No order as to costs.
As a sequel thereto, miscellaneous petitions pending, if any, shall stand closed.
_________________________________________ Dr. JUSTICE VENKATAJYOTHIRMAI PRATAPA Date: 06.08.2025 MH 5 108 THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA WRIT PETITION NO: 17494/2020 Date: 06.08.2025 MH