P. SATYAVATHI Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This writ petition is filed alleging that even though cognizable offence was reported on 24.09.2020 to the Station House Officer, Miryalaguda II Town Police Station, Nalgonda District, so far crime is not registered.

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