SUSAN TAPPATA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a writ of mandamus directing the respondent authorities, in particular the 3rd respondent authority, to register FIR based on the complaint dated 08.06.2020 against the accused and investigate the case thereinto.

(2.) The present writ petition is taken up for hearing today, i.e. 02.09.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.