Andhra Pradesh High Court - Amravati
Kuchipudi Augustine vs The State Of Andhra Pradesh, on 9 October, 2025
APHC010368392021
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
THURSDAY,THE NINTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE DR JUSTICE VENKATA JYOTHIRMAI PRATAPA
WRIT PETITION No. 23828/2021
Between:
1. KUCHIPUDI AUGUSTINE, S/O.JAKOBE, AGE- 35 YEARS, OCC-
COOLIE, GALAYIGUDEM VILLAGE, HARIJANAWADA,
DENDULURU MANDAL, WEST GODAVARI DISTRICT, ANDHRA
PRADESH.
2. MEDURI MARIAMMA, W/O. VANDANAM, AGE- 55 YEARS, OCC-
COOLIE, GALAYIGUDEM VILLAGE, HARIJANAWADA,
DENDULURU MANDAL, WEST GODAVARI DISTRICT, ANDHRA
PRADESH.
...PETITIONER(S)
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, DEPARTMENT OF HOME, SECRETARIAT,
VELAGAPUDI, GUNTUR DISTRICT, ANDHRA PRADESH.
2. THE DIRECTOR GENERAL OF POLICE, STATE OF ANDHRA
PRADESH, VLANGALAGIRI, GUNTUR DISTRICT, ANDHRA
PRADESH.
3. THE SUPERINTENDENT OF POLICE, WEST GODAVARI
DISTRICT AT ELURU, ANDHRA PRADESH.
4. THE SUBDIVISIONAL POLICE OFFICER, ELURU, WEST
GODAVARI DISTRICT, ANDHRA PRADESH.
5. THE INSPECTOR OF POLICE, DENDULURU, DENDULURU
MANDAL, WEST GODAVARI DISTRICT, ANDHRA PRADESH.
6. THE STATION HOUSE OFFICER, DENDULURU, 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 to issue a writ or order, orders or directions more particularly
one in the nature of Writ of Mandamus i) declaring the action of the
Respondent Nos.2 to 5 in not changing the Investigation Officer in
connection to a crime got registered vide FIR No.20/2021, dt.11-01-2021
on the file of the Galayagudem Police Station U/Secs.17A CrPC and not
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choosing to refer for re-postmortem in instant crime as illegal, arbitrary,
discriminative besides violative of the Art.14 of the Constitution of India
and ii)consequently, direct the Respondent Nos.2 to 5 to change the
Investigation Officer in connection to a crime got registered vide FIR
No.20/2021, dt.11-01-2021 on the file of the Galayagudem Police Station
U/Secs.17A CrPC besides directing for re-postmortem in instant crime
and pass
IA NO: 1 OF 2021
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 the Respondent Nos.2 to 5 to change the Investigation
Officer in connection to a crime got registered vide FIR No.20/2021,
dt.11.01.2021 on the file of the Galayagudem Police Station U/Secs.17A
CrPC besides directing for re-postmortem in instant crime and pass
Counsel for the Petitioner(S):
1. PRIYANKA SONKAMBLE
Counsel for the Respondent(S):
1. GP FOR HOME
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The Court made the following:
ORDER:
The instant Writ Petition is filed by the Petitioners seeking indulgence of this Court under Article 226 of the Constitution of India for the following relief:
".... to issue a writ or order, orders or directions more particularly one in the nature of Writ of Mandamus i) declaring the action of the Respondent Nos.2 to 5 in not changing the Investigation Officer in connection to a crime got registered vide FIR No.20/2021, dt.11-01-2021 on the file of the Galayagudem Police Station U/Secs.17A CrPC and not choosing to refer for re-postmortem in instant crime as illegal, arbitrary, discriminative besides violative of the Art.14 of the Constitution of India and ii)consequently, direct the Respondent Nos.2 to 5 to change the Investigation Officer in connection to a crime got registered vide FIR No.20/2021, dt.11-01-2021 on the file of the Galayagudem Police Station U/Secs.17A CrPC besides directing for re-postmortem in instant crime and pass ..."
Heard learned counsel for the Petitioners and learned Government Pleader for Home appearing for respondent/State. Perused the material on record.
Learned Government Pleader for Home on written instructions would submit that due to change of investigating officer, investigation is still pending and would submit that the Court may pass appropriate orders.
Learned counsel for the Petitioners would submit that the Court may pass appropriate orders.
In that view, this Writ Petition is disposed of. It does not preclude the Petitioners to take necessary steps to raise the objections if any before appropriate forum, after completion of investigation, if so advised, No order as to costs.
Pending applications, if any, shall stand closed.
DR.JUSTICE VENKATA JYOTHIRMAI PRATAPA Mjl/* 4 HON'BLE DR. JUSTICE VENKATA JYOTHIRMAI PRATAPA Writ Petition No. 23828 of 2021 09.10.2025 Mjl /*