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Rowthu Naga Ravi Shankar & Ors vs State Of Andhra Pradesh & Ors

Andhra Pradesh High Court · Decided on 15 May 2026 · Citation: (2026) 05 AP CK 0543

HON’BLE JUDGES
Balaji Medamalli, J
ACTS & SECTIONS REFERRED
Bharatiya Nyaya Sanhita, 2023 — Section 85 · Dowry Prohibition Act, 1961 — Section 3, 4 · Constitution Of India, 1950 — Article 226
RESULT
Disposed Of
CASE NUMBER
Writ Petition No: 12575 Of 2026
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Judgment

8 paragraphs · 352 words

Balaji Medamalli, J

1.

The present Writ Petition came to be filed under Article 226 of the Constitution of India seeing the following relief:

"to issue a writ, order or direction, more particularly one in the nature of a Writ of Mandamus declaring the action of the respondents, especially the 4th respondent, in interfering with the peaceful life and liberty of the petitioners under the due influence of respondents 5 to 7, without any cause or case, by making repeated phone calls and compelling the petitioners to appear at the 4th respondent's police station as illegal, arbitrary, contrary to all canons of justice, and an abuse of police power consequently directing the respondents, particularly the 4th respondent, not to interfere with the life and liberty of the petitioners on the basis of any influence exerted by respondents 5 to 7 herein and to pass other order..."

2.

Heard learned counsel appearing on behalf of the Petitioner and learned Assistant Government Pleader for Home, representing Respondent Nos.1 to 4.

3.

During the course of hearing, learned Assistant Government Pleader for Home, on written instructions dated 03.05.2026, submitted that the petitioner was called to the police station for counselling in connection with disputes between the petitioner and his wife. It is further submitted that, as the petitioner failed to appear, a case was registered in Crime No.73 of 2026 for the offences punishable under Section 85 of the BNS and Sections 3 and 4 of the Dowry Prohibition Act, and the same is presently pending investigation.

4.

In view of the same, the respondent officials denied all the allegations levelled against them. Since a crime has already been registered against the petitioner, it is open to the petitioner to avail appropriate legal remedies before the competent jurisdictional Magistrate. However, the respondent police are directed to strictly follow the due procedure established by law while securing the presence of the petitioner or for the purpose of investigation.

5.

With the above observations, the Writ Petition is disposed of. There shall be no order as to costs.

Miscellaneous applications pending, if any, shall also stand closed.