Garakimukku Venkata Pandu Ranga ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 8619 AP

          HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

               WRIT PETITION No.35297 of 2022

ORDER:

The petitioner has approached this Court with the

contention that a complaint filed by the petitioner before the

4th respondent-police station is not being accepted and that

the Spandana petition filed before the Superintendent of

Police had also not resulted in any action being taken by the

4th respondent. The said refusal to register a complaint is

arbitrary and seeks a direction of this Court to the 4th

respondent to register a complaint and investigation the

matter.

2. The learned Assistant Government Pleader for

Home has produced written instructions given by the 4th

respondent. In these written instructions, it is stated that an

informal inquiry had been conducted in the matter and it had

come to light that the petitioner was not available at the

scene of offence itself on the day, the offence is said to have

taken place.

3. Be that as if may, the Judgments of this Court as

well as the Judgments of the Hon'ble Apex Court are to the

effect that any Writ Petition seeking registration of complaints

would not be maintainable before this Court and that the

remedy available to the petitioner is to approach the

Superintendent of Police and Criminal Court of appropriate

jurisdiction for registration of complaints.

4. In that view of the matter, this Writ Petition is

disposed of leaving it open to the petitioner to avail of his

remedies under the law. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if

any, shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

09.11.2022 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.35297 of 2022

09.11.2022

BSM