PATAN FAREED KHAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both these Writ Petitions under Article 226 of the Constitution of India are filed seeking writ of mandamus to the concerned police to register the report lodged by the petitioners as F.I.R. and investigate the case and file final report.

(2.) Since both these Writ Petitions are filed based on identical facts seeking a similar relief, these Writ Petitions are heard together and they are being disposed of by this Common Order.

(3.) Heard learned counsel for the petitioners and learned Government Pleader for Home appearing for the official respondents.