MOHD SARWAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Even though the matter is listed under the caption for dismissal, there is no representation for the petitioners.

(2.) Heard learned Assistant Government Pleader for Home appearing for respondent Nos.1 to 3.

(3.) This writ petition is filed alleging that even though cognizable crime was reported on 22.10.2020, acknowledged on the same day, so far crime is not registered.