D Obulesu vs The State Of Andhra Pradesh
2022 Latest Caselaw 8761 AP

   HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                 WRIT PETITION No.36175 of 2022


ORDER:

The petitioner had raised a complaint against the

respondents 5 to 7, before the respondents 3 & 4 stating that

seeking an investigation against the respondents 5 to 7 on

the ground that they were harassing the petitioner to settle

certain loans amounts and they are threatening the petitioner

to sell away his property worth more than one crore rupees

for settling an alleged debt for an amount of about

Rs.9,00,000/-.

2. As the said complaint was not being taken up, the

petitioner has approached this Court by way of the present

Writ Petition.

3. The learned counsel for the petitioner fairly

submits that in view of the judgment of this Court order

dated 30.07.2022 in W.P.No.8384 and Batch of 2021, the

petitioner has to avail his alternative remedy under Section

156 (3) & 190 r/w. 200 of Cr.P.C by filing a complaint before

the jurisdictional Magistrate.

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

disposed of leaving it open to the petitioner to approach the

jurisdictional Magistrate under the above provisions of law.

There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if

any, shall stand closed.

____________________________ R. RAGHUNANDAN RAO, J.

15.11.2022 BSM

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

WRIT PETITION No.36175 of 2022

15-11-2022

BSM