V.ASHOK KUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) The grievance of the petitioner in this writ petition is that the report lodged by him before the police is not considered and registered as F.I.R. and the same is not investigated.

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

(3.) The legal position in this regard is no more res integra and the same has been well settled as per the authoritative pronouncements of the Apex Court as well as this High Court. Now it is well settled law that when police failed to register the F.I.R. based on the report lodged by any individual disclosing commission of a cognizable offence, his remedy is not by way of filing a writ petition under Article 226 of the Constitution of India, but he has to exhaust the other remedies which are available to him under Section 154(3), 156(3) and Section 190 r/w.Sec.200 of Cr.P.C.