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Judgment
6 paragraphs · 234 wordsBalaji Medamalli, J
The present Writ Petition came to be filed under Article 226 of the Constitution of India seeing the following relief:
...to issue a Writ of Mandamus or any other appropriate writ, order or direction, declaring the inaction of the respondents 1 to 4 in registering the case against the respondents No.5 to 11 even though the petitioner had lodged a complaint before the 4th respondent on 28-03-2026 as illegal, arbitrary, unjust and unconstitutional and consequently direct the respondents 1 to 4 to register the case and arrest the respondents No.5 to 11 and to pass such other order...
As per the instructions submitted by the Station House Officer, Anandapuram, Police Station, Visakhapatnam City dated 12.04.2026, it is stated that pursuant to the complaint given by the petitioner, a preliminary enquiry was conducted and as per the contents of the said complaint, the petition was treated as civil in nature and accordingly, the petitioner was advised to approach the competent Civil Court. It was further stated that the allegations made in the said petition did not disclose any clear prima facie cognizable offence under the penal code.
Recording the same, the Writ Petition is closed, with a liberty to the petitioner to approach the competent Civil Court to work out his remedies. There shall be no order as to costs.
Miscellaneous applications pending, if any, shall also stand closed.