Somesula Saroja vs The State Of Andhra Pradesh
2022 Latest Caselaw 866 AP

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


              WRIT PETITION NO.3012 of 2022


ORDER:

1. Heard the learned counsel for the petitioner and

the learned Government Pleader for Home.

2. The grievance of the petitioner is that the

complaint given to the 3rd respondent is not acted upon.

Therefore, he prays for a direction to act upon the

complaint and register a crime against Respondent

Nos.6 to 8.

3. The learned Government Pleader for Home

points out that the procedure in such cases is to file a

private complaint under Section 200 Cr.P.C. He further

points out that the Writ is not a 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. As the law is settled,

this Court is the opinion that the Writ is not an appropriate

remedy.

4. Accordingly, this 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.3012 of 2022

Dated : 16.02.2022

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