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Judgment
Instant Writ Petition has been filed under Article 226 of the Constitution of India, for the following relief:
“to issue a Writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the action of the Respondents 2 to 5 in not conducting any enquiry and registering the Crime against the 6th Respondent on the petitioner's complaint dated 10.09.2026 is arbitrary, illegal, without Jurisdiction and consequently direct the Respondents 2 to 5 to register the crime against the 6th Respondent and conduct enquiry”
At the outset, learned Assistant Government Pleader for Home, on written instructions, states that in pursuance of the complaint of petitioner, police filed FIR in Crime No.76 of 2026 of Jaladanki Police Station, SPSR Nellore District, punishable under Sections 329(4), 324(4), 351(2) of Bharatiya Nyaya Sanhita, 2023. She also forwarded a copy of FIR in Crime No.76 of 2026 along with written instructions dated 12.10.2026 and the same is made part of the record. The copy of written instructions along with FIR copy also served to learned counsel for petitioner.
At that juncture, learned counsel for petitioner states that in view of registration of FIR in Crime No.76 of 2026 of Jaladanki Police Station, SPSR Nellore District, he seeks permission of this Court to withdraw the present writ petition with liberty to work out his legal remedies in accordance with law.
Permission is accorded.
Accordingly, writ petition is dismissed as withdrawn, leaving open to all stakeholders to workout legal remedies in accordance with law.
Interlocutory applications, if any, pending shall stand closed.