JUDGEMENT
P. Naveen Rao, J. -
(1.)In these writ petitions grievance of petitioners is against Police not registering crime in spite of mandate of the statute and the law declared by Supreme Court and also tardy progress in investigation into the crime, in arresting the accused and in filing charge sheet. Petitioners directly invoked the jurisdiction of this Court under Article 226 of the Constitution of India without availing statutorily engrafted redressel mechanism on the aspect of not registering crime even though what is alleged is a cognizable offence and/or not investigating into crime already registered.
(2.)The Writ Petitions can be divided into two categories:
1) In first category of cases grievance of petitioners is against not registering crime on a complaint made by the petitioners though crime alleged is cognizable. They are: WP Nos. 38397, 44752, and 47958 of 2018; WP Nos. 485, 545, 955, 1094, 1334, 1527, 1535, 1570, 1802, 1844, 1911, 2013, 2037, 2086, 2162, 2184, 2185, 2398, 2460, 2583, 2605, 2614, 2720, 2830, 3053, 3128, 3201 and 3081 of 2019.
2) In second category of cases petitioners allege delay in investigation, arrest of accused, and filing of charge-sheet as the case may be. They are : W.P.Nos. 47845 and 47952 of 2018; 1174, 1332, 1373, 1378, 1647, 1723, 1817, 1874, 1924, 2003, 2021 and 3136 of 2019.
(3.)As these issues are more frequently agitated in the writ petitions, I have heard learned counsel extensively. Learned counsel representing respective petitioners made elaborate submissions spread over various days. Learned Government Pleader for Home also made elaborate submissions.