GOVIND RAJU SAMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In these writ petitions grievance of petitioners is against Police not registering crime in spite of mandate of the statute and the law declared by Supreme Court and also tardy progress in investigation into the crime, in arresting the accused and in filing charge sheet. Petitioners directly invoked the jurisdiction of this Court under Article 226 of the Constitution of India without availing statutorily engrafted redressel mechanism on the aspect of not registering crime even though what is alleged is a cognizable offence and/or not investigating into crime already registered.

(2.) The Writ Petitions can be divided into two categories:

(3.) As these issues are more frequently agitated in the writ petitions, I have heard learned counsel extensively. Learned counsel representing respective petitioners made elaborate submissions spread over various days. Learned Government Pleader for Home also made elaborate submissions.