BHUKYA MANGILAL 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 non-registration of cognizable offence reported on 07.08.2020 and 08.08.2020 by the petitioner before the Station House Officer, Gudur Police Station, Gudur, the 4th respondent herein.

(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.