Telangana High Court
Dr. Chada @ Aitha Sahana vs The State Of Telangana on 22 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.12615 of 2026
Date: 22.04.2026
Between:
Dr. Chada @ Aitha Sahana
..Petitioner
And
The State of Telangana, rep. by its
Principal Secretary, Home Department,
Telangana and 4 others
..Respondents
ORDER:
This Writ Petition is filed seeking the following relief:-
"...to pass an order, direction or writ more particularly one in the nature of Writ of Mandamus, declaring the inaction on the part of the Respondent Nos. 1 to 3 in not taking effective steps to secure the presence of the accused in CC.No.823/2025 on the file of the II Additional Junior Civil Judge-cum-II Additional Judicial Magistrate of First Class, Karimnagar, despite availability of his complete particulars as illegal, arbitrary and violative of Article 21 of the Constitution of India and consequently direct the Respondent Nos. 1 to 3 to take immediate and effective steps in accordance with law for securing the presence of the accused including initiation of coercive process execution of warrant effecting service through electronic modes and through appropriate international legal process and to ensure expeditious progress of the said case within a timebound framework and pass..."
2. Heard Mr. Syed Iliyas, learned counsel for the petitioner and Mr. M.Srinivas, learned Assistant Government Pleader for Home EVV, J 2 Wp_12615_2026 appearing for respondent Nos.1 to 3 and with their consent, this writ petition is being taken up for disposal at the admission stage.
3. Learned counsel for the petitioner would submit that, based on the complaint lodged by the petitioner, a case was registered against respondent No.5/accused and was taken cognizance of as C.C.No.823 of 2025 on the file of the learned II Additional Judicial Magistrate of First Class, Karimnagar. It is submitted that the case has remained at the stage of summons. The grievance of the petitioner is that, despite furnishing the address particulars of respondent No. 5, the respondent-police have not taken effective steps to serve summons in accordance with law. He further submits that respondent No.2 has issued Look Out Circular No.2025409625 through the Bureau of Immigration vide letter dated 15.03.2025, which is still in force. He also submits that during the pendency of the C.C., respondent No.5 has filed H.M.O.P.No246 of 2025 before the Family Court, Huzurabad, represented by his mother, who is also party in D.V.C.No.131 of 2024 filed by the petitioner on 04.12.2024. Learned counsel further contended that due to inordinate delay in criminal proceedings no appropriate steps have been taken to secure the presence of respondent No. 5. Stating so, learned counsel prays this Court to pass appropriate orders.
EVV, J 3 Wp_12615_2026
4. The learned Assistant Government Pleader for Home, relying on written instructions, dated 16.04.2026, provided by the Sub- Inspector of Police, Karimnagar I Town Police Station, Karimnagar District, would submit that the petitioner is the de facto complainant in Crime No.460 of 2024 and that the case has been duly investigated. Upon completion of investigation, a charge sheet was filed and taken on file as C.C.No.823 of 2025, which is presently at the stage of trial and summons have already been issued. Since, respondent No.5 is residing abroad (U.S.A), summons could not be served in the ordinary manner, hence, they were sent through official email on two occasions i.e., on 16.06.2025 and 24.11.2025 and the same was reported to the trial Court. It is therefore contended that there is no inaction or delay on the part of the official respondents and it is evident that LOC is issued against respondent No.5. Consequently, he prays this Court to dismiss the writ petition.
5. Having heard the learned counsel for the respective parties, and on perusal of the material on record and in view of the issuance of the Look Out Circular and the steps taken to serve summons through electronic mode, this Court finds no reason to grant the relief sought, as the action of the official respondents is in accordance with law.
EVV, J 4 Wp_12615_2026
6. Accordingly, this writ petition is dismissed as devoid of merits. However, it is left open to the petitioner to work out the remedies before the trial Court, as available under law.
As a sequel, the miscellaneous petitions pending, if any, shall stand closed. No costs.
_____________________ E.V.VENUGOPAL, J 22.04.2026 prat EVV, J 5 Wp_12615_2026 THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL WRIT PETITION No.12615 of 2026 Date: 22.04.2026 prat