GURRALA SRINIVASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Writ petitioner contends that even though cognizable crime is reported on 20.07.2020, so far crime is not registered. Petitioner seeks direction to respondents to register the crime reported by him and to entrust investigation to Deputy Superintendent of Police.

(3.) As of now, issue is only with reference to non-registration of crime. Even before crime is registered, no direction can be issued as to who should conduct investigation.