MYADHARI SUNANDA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed for issue of a Writ of Mandamus to declare the action of the respondents police in non-registration of FIR, against the unofficial respondents, basing on the complaint, dated 10.05.2020, made by the petitioner, as highly illegal, arbitrary, unconstitutional and violation principles of natural justice.

(2.) The present writ petition is taken up for hearing today, i.e. 03.09.2020, through Video Conferencing.

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