GAZULA VENKATA RAMANA Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed to issue writ of mandamus declaring the inaction of the respondent police on the petitioner's complaint, dtd. 28/7/2022, in initiating action to prosecute the respondents No.4 & 8 to 12 in playing fraud against the petitioner as illegal, arbitrary and violation of principles of natural justice and consequently to direct the respondent/police to prosecute respondents No.4 and 8 to 12.

(2.) Heard Sri Prasad Babu, the learned counsel representing Sri Md. Saleem Pasha, the learned counsel for the petitioner, the learned Government Pleader for Home appearing for respondents 1 to 3 and Sri S. Satyanarayana Moorthy, the learned standing counsel for the respondents No.4 & 10 to 12.

(3.) The case of the petitioner is briefly as follows: