Ganda Jayarami Reddy vs The Station House Officer
2022 Latest Caselaw 8765 AP

            HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

                         W.P.No.36309 of 2022

ORDER:

The petitioner had given an application against respondents 5 to 11

to the 1st respondent on the ground that the petitioner herein had been

cheated by the said respondents. However, the 1st respondent did not

take any action on the complaint given by the petitioner. Aggrieved by the

same, the petitioner had again approached the 3rd respondent under the

Spandana Programme and the 3rd respondent had endorsed the complaint

of the petitioner to the 1st respondent. Despite the said endorsement, the

1st respondent refused to take any further steps in the matter and register

the complaint. Aggrieved by the said inaction, the petitioner has

approached this Court by way of the present writ petition.

2. In view of the judgment of this Court in W.P.No.8384 of

2020 dated 30.07.2022 the present writ petition is not maintainable and

the petitioner would have to approach the magistrate of competent

jurisdiction under Section 190 Cr.P.C. Accordingly, the writ petition is

dismissed with liberty to the petitioner to avail of the remedies. There

shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand

closed.

_________________________ R. RAGHUNANDAN RAO, J.

15th November, 2022 Js.

                          2                           RRR,J
                                      W.P.No.36309 of 2022

HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO

W.P.No.36309 of 2022

15th November, 2022 Js.