YEDDU ARCHANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned Assistant Government Pleader for Home.

(2.) This writ petition is filed alleging that even though cognizable crime was reported by the petitioners to the Station House Officer, S.R.Nagar Police Station, on 07.09.2020, so far crime is not registered.

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