Andhra Pradesh High Court - Amravati
Pilli Ranga vs The Gov Of Andhra Pradesh on 5 July, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
WRIT PETITION No.18932 of 2022
ORDER:-
This Writ Petition for mandamus is filed to declare the action of respondents - police officials in calling the petitioner to the Police Station in connection with the incident that took place on 24.05.2022 in Konaseema District and threatening to involve him in the said case, as illegal and arbitrary and consequently sought direction to the respondents - police officials not to call and insist the petitioner to the Police Station in connection with the said incident.
Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for respondents 1 to 7.
Learned Assistant Government Pleader for Home, on written instructions received by him from the Sub-Inspector of Police, Amalapuram Town Police Station, Konaseema District, would submit that as the petitioner was involved in two crimes that previously a rowdy sheet was opened against him and it is in force. He would further submit that a mob attack, relating to the naming of the new District, took place on the house of the local Minister on 24.05.2022. Therefore, only for the purpose of investigating the case in connection with the said incident that the petitioner was summoned to the Police Station as he is a rowdy sheeter. He would further submit that as the investigation revealed that the petitioner had no role in commission of any offence in connection with the 2 said incident and mob attack that no crime was registered against the petitioner in connection with the said incident and that the petitioner is no more required by the police in connection with the said crime. The written instructions received by learned Assistant Government Pleader for Home to that effect are placed on record. Learned Assistant Government Pleader for Home would also submit that the police are now not summoning the petitioner to the Police Station.
Therefore, recording the aforesaid submissions made by learned Assistant Government Pleader for Home on written instructions, this Writ Petition is closed. No costs.
Miscellaneous petitions, if any pending, in the Writ Petition, shall stand closed.
_____________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 05.07.2022 AKN 3 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY WRIT PETITION No. 18932 of 2022 Date: 05-07-2022 AKN