KOLAGANI RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for respondents 1 to 4.

(2.) This writ petition is filed alleging that even though a cognizable crime was reported on 12.08.2020 before the Station House Officer, Mulugu Police Station, Mulugu District, respondent No.4, so far no crime is registered causing hardship and suffering to the petitioner.

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