Dr.Buragadda Srinath vs The State Of Telanagana
2021 Latest Caselaw 3673 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                 AND
            THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                                   W.A.No.623 of 2019
JUDGMENT:          (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



          The present writ appeal is arising out of the order dated

13.03.2019 passed by the learned Single Judge in W.P.No.2937 of

2019.

         The writ petition was preferred by the appellant/writ

petitioner for registration of FIR against the respondents in the writ

petition and the learned Single Judge has permitted the

appellant/writ petitioner to avail the statutory remedies against

non-registration of the crime.

Undisputedly, the appellant/writ petitioner does have a

remedy to file a complaint case. This court does not find any

reason to interfere with the order passed by the learned Single

Judge, as the appellant/writ petitioner does have an alternative

remedy. Otherwise also, the present writ appeal is not

maintainable, as it is arising out of criminal jurisdiction, in the

light of the judgment delivered in Ram Kishan Fauji v. State of

Haryana and others1.

The Writ Appeal is accordingly dismissed.

Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ A.RAJASHEKER REDDY, J 22.11.2021 JSU

1 (2017) 5 SCC 533