Andhra Pradesh High Court - Amravati
Chitturi Rama Devi vs The State Of Andhra Pradesh, on 2 April, 2025
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IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY, THE SECOND DAY OF APRIL
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HON'BLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 8529 OF 2025
Between:
Chitturi Rama Devi, W/o. Rambabu, Aged about 35 years, R/o. D. No. 9-14,
Sagipadu Village, Ratnagiri Nagar Hamlet of Tadikalapudi Kamavarapukota
Mandal, Eluru District (Ernst West Godavari District).
...PETITIONER
AND
1. The State of Andhra Pradesh, Rep by the Principal Secretary, Home
Department, Velagapudi,Guntur District.
2. The Station House Officer, Tadikapudi Police Station, Eluru District
(Ernst West Godavari District).
3. The Inspector of Police, Chinthalapudi, Eluru District (Ernst West
Godavari District).
4. The Divisional Superintendant of Police, Jangareddigudem, Eluru
District (Ernst West Godavari District).
5. The Superintendant of Police, Eluru, Eluru District (Ernst West Godavari
District).
6. Sirigibathula Chinna Musalaiah, S/o. (late) Gurrayya, Aged about 45
years, Occ: Private Employee, R/o. D. No. 3-51, Sagipadu Village,
Hamlet of Tadikapalpudi, KamavarapukotaMandal, Eluru District (Ernst
West Godavari District).
...RESPONDENTS
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 to a Writ, Order or direction and more particularly one in
the nature of Writ of Mandamus declaring the action of the 2nd Respondent
in call to Police Station, Tadikalapudi without any Crime or reason, and
involve in Civil dispute is illegal, improper, arbitrary, unjust and against the
provisions laid down by Law of the Land and violative of Articles 14, 19 and
21 of Constitution of India and consequently direct the respondents No.2 not
to call the petitioners without any reasonable cause without following due
process of law.
lA NO: 1 OF 2025
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 2nd Respondent to not to call the petitioner to
Tadikalapudi Police Station without Crime against me.
Counsel for the Petitioner: SRI GANDHAM SR PRASAD
Counsel for the Respondent Nos. 1 to 5: GP FOR HOME
Counsel for the Respondent No.6: ----
The Court made the following: ORDER
APHC010163862025
IN THE HIGH COURT OF ANDHRA
PRADESH
AT AMARAVATI [3457]
(Special Original Jurisdiction)
WEDNESDAY ,THE SECOND DAY OF APRIL
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 8529/2025
Between:
Chitturi Rama Devi ...PETITIONER
AND
The State Of Andhra Pradesh and Others ...RESPONDENT(S)
Counsel for the Petitioner:
1.GANDHAM SR PRASAD
Counsel for the Respondent(S):
1.GP FOR HOME
The Court made the following:
r
THE HONOURABLE SRI JUSTICE HARINATH.N
WRIT PETITION NO: 8529/2025
ORDER:
1. It is submitted by the learned counsel for the petitioner that respondent No.2, at the behest of respondent No.6, is repeatedly threatening the petitioner to settle the issues with the respondent No.6.
2. Heard the learned counsel for the petitioner and the learned Assistant Government Pleader for the Home.
3. Considering the submissions, the respondent No. 2 is hereby directed not to disturb the peace of the petitioner without following the due process of law.
4. Accordingly, the writ petition is disposed off. There shall be no order as to costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
Sd/- N NAGAMWIA //TRUE COPY// ASSISTANT REGISTRAR SECtTON OFFICER To,
1. The Principal Secretary, Home Department, Velagapudi, Guntur District.
2. The Station House Officer, Tadikapudi Police Station, Eluru District (Ernst West Godavari District).
3. The Inspector of Police, Chinthalapudi, Eluru District (Ernst West Godavari District).
4. The Divisional Superintendant of Police, Jangareddigudem, Eluru District (Ernst West Godavari District).
5. The Superintendant of Police, Eluru, Eluru District (Ernst West Godavari District).
6. One CC to Sri Gandham Sr Prasad Advocate [OPUC]
7. Two CCs to GP for Home, High Court of Andhra Pradesh. [OUT]
8. Three CD Copies TF HIGH COURT DATED:02/04/2025 ORDER WP.No.8529 of 2025 OF X 21| APH 2D25 ^ . Current Sertlon ''N^SP*TO**^ DISPOSING OF THE W.P., WITHOUT COSTS