MOHAMMED ALFARAN Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) This writ petition is filed alleging that even though cognizable crime was reported on 16.09.2019, so far crime is not registered.

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