Telangana High Court
Panyala Krishna And Another vs The Station House Officer on 12 December, 2022
Crl.Petition No.10986 of 2022
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.10986 OF 2022
O R D E R:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners
- Accused Nos.1 and 2 to quash the proceedings against them in FIR No.293 of 2022 pending on the file of Station House Officer, Ameenpur Police Station, Sangareddy District. The offences alleged against them are under Sections 417, 420, 468 and 471 of Indian Penal Code (for short "IPC").
2. Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent - State. Perused the Record.
3. After arguing sometime, learned counsel for the petitioners confines his prayer to direct the police to follow the procedure prescribed under Section 41-A of Cr.P.C. for reason of the offences alleged against the petitioners are punishable less than seven (07) years.
Crl.Petition No.10986 of 2022 2
4. In view of the aforesaid submission of the learned counsel for the petitioners, this Criminal Petition is disposed off directing the Investigating Officer in FIR No.293 of 2022 pending on the file of Station House Officer, Ameenpur Police Station, Sangareddy District, to strictly follow the procedure laid down under Section 41-A of Cr.P.C. and also the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1. The petitioners shall co-operate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation. Needless to say any document which is secured or seized during the course of investigation shall be acknowledged by the investigating officer.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 12.12.2022 ns 1 (2014) 8 SCC 273