MUNNURU MANEMMA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This writ petition is filed alleging that even though cognizable crime was reported on 28.07.2020 before the Station House Officer, Budera Police Station, Sangareddy, Medak District, respondent No.3 herein, so far no crime is registered. Aggrieved by non-registration of crime, petitioner has also filed complaints with the higher authorities, but so far no steps are taken.

(3.) If the petitioner had grievance against non-registration of crime, she 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.