CHINNALA RANGAMMA Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) Petitioner alleges that she is aged 75 years and unable to bear the continuous harassment meted out to her by certain persons, she lodged complaints on 03.06.2020, 14.06.2020, 15.06.2020 and 17.06.2020, but so far the crime is not registered and investigation is not taken up causing hardship and suffering to the petitioner.

(3.) If the petitioner has grievance against non-registration of crime, she 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.