JAMMIGUMPUULA KIRAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home.

(2.) This writ petition is filed alleging that even though, cognizable offence is reported on 11.07.2020 so far crime is not registered.

(3.) If the petitioners have grievance against non-registration of crime, they have an effective and efficacious remedy under the Criminal Procedure Code. Therefore, petitioners have to avail the remedy available in law, before invoking the jurisdiction of this Court.