(1.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Home.
(2.) This writ petition is filed alleging that even though on the cognizable offence reported by petitioner, Crime No.565 of 2019 was registered in the Gachibowli Police Station, Cyberabad, on 21.10.2019, so far, there is no progress in the investigation, and on account of delay in investigation, the grievance ventilated by the petitioner about the committing crimes by the accused is not attended.
(3.) In W.P.No.38397 of 2018 and batch in Govind Raju Sami v. State of Telangana and Others; 2019 (3) ALT 139, this Court considered all the aspects concerning non-registration of crimes, not investigating into the crimes registered, delay in investigation, not following due procedure in filing the final report and the scope of provisions of the Code of Criminal Procedure, more particularly, Sections 156, 190 and 200 of Cr.P.C., and this Court held as under: