Telangana High Court
M.Ramesh Babu, vs State Of Andhra Pradesh, on 2 November, 2018
THE HON'BLE SRI JUSTICE A.V.SESHA SAI
WRIT PETITION No.39558 of 2018
ORDER:
Heard learned counsel for the petitioner and the learned Government Pleader for Home, apart from perusing the entire material available on record.
A perusal of the material available on record discloses that the petitioner herein filed the present Writ Petition, without approaching the police and lodging a complaint, for redressal of his grievance.
In view of the above, Writ Petition is dismissed. However, it is open for the petitioner herein to make a complaint, for consideration of the respondent-police authorities, in accordance with law. There shall be no order as to costs.
Miscellaneous petitions, if any, shall stand closed.
___________________ A.V. SESHA SAI, J 02nd November, 2018 Tsy