Vadlamudi Venkateswarlu, vs State Of Andhra Pradesh,
2022 Latest Caselaw 865 AP

 THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

           WRIT PETITION NO.3685 of 2022

ORDER:

1. Heard the learned counsel for the petitioner and

the learned Government Pleader for Home.

2. As rightly pointed out by the learned

Government Pleader the appropriate remedy for the

petitioner is to file a private complaint under Section 200

Cr.P.C. He further points out that the Writ is not an

appropriate remedy and relies upon the Judgment in Writ

Appeal No.104 of 2022, wherein the Division Bench of this

Court held that the appropriate remedy in such cases is to

file a complaint under the relevant provisions of the Cr.P.C

only. In view of the settled law, this Court is of the opinion

that the Writ is not an appropriate remedy.

3. Accordingly, the Writ Petition is dismissed at the

stage of admission. The petitioner is at liberty to file an

appropriate application before the Jurisdictional

Magistrate. No costs.

As a sequel thereto, the miscellaneous petitions, if

any, pending in this Writ Petition shall stand closed.

___________________________ D.V.S.S.SOMAYAJULU,J

Date : 16.02.2022 TM

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

Writ Petition No.3685 of 2022

Dated : 16.02.2022

Tm