NIMMAGADDA VIJAYABHASKAR RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The grievance of the petitioner in this Writ Petition is that the report lodged by him with respondent Nos.2 and 3, who are the Superintendent of Police, Guntur District, and the Station House Officer, Amarthaluru Police Station, is not registered and thereby sought a direction to respondents 2 and 3 to register the said report as F.I.R.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Home appearing for official respondents 1 to 3.

(3.) The petitioner appears to have lodged a report with the Police alleging commission of certain offences, which are cognizable in nature, against the unofficial respondents 4 to 9. As the 3rd respondent, who is the Station House Officer, Amarthaluru Police Station, did not register the report of the petitioner as F.I.R., the petitioner approached the Superintendent of Police, Guntur, who is the 2nd respondent, seeking redressal of his grievance regarding non-registration of the F.I.R. based on his report lodged with the Police. However, as there is no response from the 2nd respondent also, the petitioner, by way of this Writ Petition, approached this Court seeking writ of mandamus directing the police to register the report lodged by him as F.I.R. and investigate the case and file final report.