ADAPAKA LAKSHMI NARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This writ petition is filed alleging that even though cognizable crime was reported on 28.08.2020, so far Police have not registered the crime, causing hardship to the petitioner.

(3.) If the petitioner had grievance against non-registration of crime, he has an effective and efficacious remedy under the Criminal Procedure Code. Therefore, petitioner has to avail the remedy available in law, before invoking the jurisdiction of this Court.