SHAIK AMEENA BEE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home appearing for respondents 1 to 6.

(2.) This writ petition is filed praying to grant the following reliefs:

(3.) From the prayers (a) and (b), it is seen that the grievance of the petitioners is non-registration of crimes reported by them and registering crimes reported by some third parties, causing hardship and suffering to the petitioners.