Smt. Garepally Aruna vs The State Of Telangana
2022 Latest Caselaw 68 Tel

         THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

                  WRIT PETITION No.549 OF 2022

ORDER:

This Writ Petition, under Article 226 of the Constitution of

India, is filed by the petitioner, wherein the following prayer is

made:

"...to issue a Writ, Order or Direction more particularly one in the nature of Writ of Mandamus, to declare the inaction of the Respondent No.3 in not registering the crime against the unofficial respondent Nos.4 and 5 herein based on the written complaint dt.16/12/2021 which discloses cognizable offence under Section 154 of Cr.P.C. as illegal, arbitrary and against the judgment passed in Lalitha Kumari case by the Honourable Supreme Court and against all settled principles of law and consequently direct the Respondent No.3 to register the crime against the unofficial respondent Nos.4 and 5 herein based on the written complaint dt.6/12/2021 which discloses cognizable offence under Section 154 of Cr.P.C. and to pass such other order or orders...."

2. Heard the learned counsel for the petitioner, learned

Assistant Government Pleader for Home representing respondent

Nos.1 to 3 and perused the record.

3. In the course of submissions, learned counsel for the

petitioner would submit that the petitioner intends to address a

letter to the Commissioner of Police concerned in relation to

issuance of F.I.R in respect of subject complaint dated 16.12.2021

and seeks permission of this Court to withdraw this writ petition.

4. Permission is accorded.

5. Accordingly, this Writ Petition is dismissed as withdrawn.

However, it is made clear that in the event F.I.R is not registered,

the petitioner is entitled to work out the remedies available under

law.

Miscellaneous petitions pending, if any, shall stand closed.

____________________ Dr. SHAMEEM AKTHER, J Date: 05.01.2022 ssp