MOHD RAFI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home appearing for respondents 1 to 3.

(2.) This writ petition is filed alleging that even though cognizable crime was reported on 23.06.2020 before the Commissioner of Police, Basheer Bagh, Hyderabad, respondent No.2, so far no crime is registered.

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