BATTULA RAJAVEERU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a Writ of Mandamus to declare the action of 3rd respondent-Station House Officer, Matwada Police Station, Warangal District, in not considering the petitioner's written complaints dated 22.06.2020, 30.06.2020 and 08.07.2020 by registering FIR, as being illegal and arbitrary and violative of Articles 14 and 15 of the Constitution of India, with a consequential direction to the 3rd respondent to consider the said complaints by registering a crime against the respondents 4 to 9 forthwith.

(2.) The above case is taken up for hearing today i.e., 16.07.2020, through Video Conferencing.

(3.) Heard Sri L.V. Ramana Rao, learned counsel for the petitioner and learned Assistant Government Pleader for Home appearing for the respondent Nos.1 to 3.