Telangana High Court
Satyanarayana Thatipamula vs The Station House Officer on 15 November, 2021
Author: B. Vijaysen Reddy
Bench: B. Vijaysen Reddy
THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
WRIT PETITION No.20370 of 2021
ORDER:
Having seen the contents of the writ petition, this Court is of the opinion that the writ petition is not maintainable in view of the fact that the petitioner is challenging final report dated 02.04.2021 in Cr.No.103 of 2021 referring the case as civil in nature.
2. The grievance of the petitioner is that proper investigation is not conducted in the crime and the police acted with malafides. The offences disclosed in the FIR are cognizable nature and the police ought to have done proper investigation.
3. In view of the above, the remedy available for the petitioner is to file a protest petition before the Court of below and convince the concerned Court to pass an order to reinvestigate or take cognizance of the offence.
The writ petition is dismissed as devoid of merits. Pending miscellaneous petitions, if any, shall stand closed. There shall be no order as to costs.
__________________ B. VIJAYSEN REDDY, J November 15, 2021 DSK