(1.) W.A.Sr.No.44351 of 2020 was listed under the caption 'for maintainability' before this Court on 27.07.2020 in the following facts and circumstances.
(2.) The first Respondent herein filed a W.P. (Criminal) No.8431 of 2020 (the Writ Petition) against the Superintendent of Police, Inspector of Police and four private parties including the Appellant herein.
(3.) The Writ Petition was filed for a writ of mandamus to direct the police officials, who had been arrayed as the first and second Respondents, to register the complaint dated 22.01.2020 and take action against Respondents 3 to 6 and to provide police protection to the petitioner therein within the time fixed by this Court. The Writ Petition was disposed of by order dated 26.06.2020, whereby the second Respondent was directed to register the case as directed by the learned Judicial Magistrate-I, Chenglepet by order dated 06.03.2020 in C.M.P. No.2322 of 2020 forthwith and file a final report within a period of twelve weeks before the jurisdictional magistrate concerned.
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