MOHD SALEEM Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The grievance of the Petitioner is that he lodged a report on 26.09.2008 before the 1st Respondent-Station House Office, Habeebnagar Police Station, Hyderbad, against the 2nd Respondent, but so far the 1st Respondent has not taken any action thereupon. Hence, this writ petition is filed seeking appropriate directions.

(2.) Sri Gangaiah Naidu, learned Senior Counsel appearing for the unofficial Respondent, stated that the present writ petition is not maintainable in the light of the observations made in the judgment in Sakiri Vasu v. State of U.P., 2008 AIR(SC) 907wherein it is held as under:

(3.) May be the writ petition is not maintainable for seeking a direction to the police to register a crime on the basis of the report lodged by the aggrieved party, but in the case on hand, the Petitioner complains that the report lodged by him on 26.09.2008 is not taken up for consideration till date.