BALLA SHANTHI PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This writ petition is filed alleging that even though cognizable offence was reported on 10.03.2020 to the Station House Officer, Devarakonda Police Station, so far crime is not registered.

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