MATETI KODAVATI DIVYA BHARATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed questioning the action of respondents 2 to 4 in not registering a case under Section 306 IPC against respondents 5 to 9, but registering a case in Crime No.319 of 2019 on the file of Matwada Police Station, under Section 498-A IPC and Section 3(x) of the Scheduled Tribes and Scheduled Casts (Prevention of Atrocities) Act, 1989, and in not conducting investigation in Crime No.319 of 2019 along with Crime No.179 of 2019, as illegal and arbitrary.

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

(3.) Learned counsel for the petitioner submits that the main grievance of the petitioner in the present writ petition is as to the inaction of the official respondents in including the charge under Section 306 IPC.