M. KOTESWARA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Assistant Government Pleader for Home appearing for respondents 1 to 5.

(2.) This writ petition is filed praying to direct the respondent police to register the crime on the complaint lodged by the petitioner on 12.06.2020.

(3.) On 11.08.2020, when the matter was taken up for consideration, learned Assistant Government Pleader informed the Court that on receiving the complaint, a GD entry was made and on 19.06.2020 a letter was issued calling upon the petitioner to produce the documentary evidence in support of his version. But, till 11.08.2020, no material was produced by the complainant. Learned Assistant Government Pleader also undertook to serve a copy of the said notice to learned counsel for the petitioner.