PODUGU NAGA RAMBABU Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This writ petition is filed alleging that even though cognizable offence was reported on 20.11.2019, to the Station House Officer, Nampally Police Station, Hyderabad and simultaneously, marked copies to the higher authorities, crime is not registered. Subsequently also petitioner made complaints on 27.11.2019 and on 02.03.2020, no action is taken on the complaints filed by the petitioner and seeks direction to register the crime and to conduct investigation into the crime reported to the police.

(3.) During the course of arguments, learned counsel for the petitioner submits that petitioner received a communication on his mobile phone informing him that crime is already closed as compromised. Learned counsel for the petitioner sought to contend that petitioner did not compromise and what is reported by the police is not correct.