LAWS(TLNG)-2020-10-94

REGATTE LINGA REDDY Vs. STATE OF TELANGANA

Decided On October 06, 2020
Regatte Linga Reddy Appellant
V/S
State of Telangana Respondents

JUDGEMENT

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

(2.) Petitioner alleges that even though a cognizable offence was reported on 24.09.2020 to the Station House Officer, Narkatpalli Police Station, so far crime is not registered and no further steps are taken by the Police. Hence, this writ petition.

(3.) If the petitioner has 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.