Ghanti Chinnababu vs. The State Of Ap
Held
The Court noted the submission by the Assistant Government Pleader that an FIR (Crime No. 267 of 2025) had already been registered by the police based on the petitioner's complaint, and investigation was ongoing. The petitioner's counsel did not dispute this fact.
Facts
The petitioner alleged that respondents 4 and 5 cheated him by opening a fake bank account using his name and GST details to divert funds. He sought a writ of mandamus against police (respondents 2 and 3) for their alleged inaction in registering an FIR based on his complaints.
Key Issues
Whether the police were justified in their alleged inaction regarding the petitioner's complaint of cheating, and if a writ of mandamus should be issued to direct them to register an FIR.
Sections Cited
Article 226, Section 151 CPC
AI-generated summary — verify with the full judgment below
APHC010303072025 IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3504] WEDNESDAY, THE 9th DAY OF SEPTEMBER 2026 PRESENT THE HONOURABLE SRI JUSTICE MAHESWARA RAO KUNCHEAM WRIT PETITION NO: 15202/2025 Between:
GHANTI CHINNABABU, S/O. LATE NANDIYYA, AGED 50 YEARS,
PROP OF M/S. SURYA PNEUMATIC TECHNOLOGIES, PLOT NO.83, APIIC, INDUSTRIAL PARK, AGANAMPUDI, VISAKHAPATNAM-46
...PETITIONER AND 1. THE STATE OF AP, REP. BY ITS PRINIPAL SECRETARY, HOME DEPARTMENT, A.P. SECRETARIAT OFFICE, VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT.
THE ASST COMMISSIONER, GAJUWAKA, VISAKHAPATNAM
THE SHO, GAJUWAKA POLICE STATION, VISAKHAPATNAM DISTRICT.
K P RAJENDRA PRASAD, D.NO.27-2-105, SRINAGAR, GAJUWAKA, VISAKHAPATNAM
THE BRANCH MANAGER, , STATE BANK OF INDIA, GAJUWAKA BRANCH, MAIN ROAD, VISAKHAPATNAM.
...RESPONDENT(S): Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the
2 High Court may be pleased topleased to issue an order or direction or writ, more particularly one in the nature of Writ of Mandamus declaring the inacti
The judgment continues below.
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