GULAM MOHAMMED FEROZ 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 crime was reported on 3.11.2020 acknowledged by third respondent on 4.11.2020, so far crime is not registered.

(3.) Though the petitioner seeks direction to take action against the sixth respondent, the grievance of petitioner is against non-registration of crime, even though cognizable crime is reported. If the petitioner had grievance against non-registration of crime, she 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.