K VENKATESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) PETITIONER , represented by his wife and next friend, has filed this writ petition seeking a Mandamus to direct the respondents not to initiate any proceedings under the provisions of A.P. Act 1 of 1986 including passing of orders of preventive detention.

(2.) WHEN this writ petition came up for admission, I had serious doubt about the maintainability of the writ petition, as it seeks anticipatory Mandamus. Hence, at the admission stage, I have heard the learned senior counsel for the petitioner and learned Advocate General (AP) and the writ petition is being disposed of by this order.

(3.) IT is alleged that the petitioner is currently lodged in Kadapa Central Prison, in judicial custody, in pursuance of the crime registered against him in FIR.No.153 of 2014 by respondent No.6 for offences punishable under the A.P. Forest Act, 1967, Indian Penal Code and Prevention of Damage to Public Property Act, 1984. Petitioner is stated to be a resident of Chennai, Tamil Nadu and is stated to be in the business of Transport and real estate. In the course of his business, it is stated that he has to travel to various places in Andhra Pradesh. It is alleged that he was arrested by the police in Tirupati on 26.09.2014 and the aforesaid FIR was registered.