IMADABATHINI KALYANA CHAKRAVARTHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks to issue a writ of mandamus declaring the action of 3rd respondent in opening Rowdy Sheet No.805/2020 on the file of Lalapet Police Station, Lalapet, Guntur and continuing the same even though 3 crimes i.e., Crime No.118/2010 of Arundelpet Police Station, Guntur; Crime No.150/2010 of Peddakakani Police Station, Guntur District; Crime No.85/2018 of Lalapet Police Station, Guntur District are referred as false and Crime No.269/2013 of Lalapet Police Station was ended in acquittal and only the C.C.No.964/2015 (in Crime No.489/2014) and the complaint in Crime No.385/2019 on the file of Lalapet Police Station, Guntur are pending adjudication as illegal and arbitrary and for a consequential direction to respondent Nos.2 and 3 to close the Rowdy Sheet No.805 of 2020 on the file of Lalapet Police Station, Guntur, Guntur District.

(2.) The petitioner's case succinctly is thus.

(3.) The 3rd respondent filed counter denying all the averments in the writ petition and contended thus: