MOHAMMED ABDUL MATEEN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This writ petition is filed alleging that even though cognizable crime was reported before the Station House Officer, II Town Police Station, Adilabad Town, on 30.07.2020, so far no crime is registered, whereas the offenders continued to affect the rights of 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.