Telangana High Court
Rasapelli Ravi Kumar And 3 Others vs The State Of Telangana And Another on 18 August, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION NO.6452 OF 2021
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure seeking quashing of investigation in FIR No.37 of 2021 of NTPC Police Station, Peddapalli District, registered against the petitioners/A-1 to A-4 for the offences punishable under Sections 498-A, 290, 323, 506 r/w.34 of IPC, Sections 3 & 4 of Dowry Prohibition Act and Section 23(1) of Pre-conception and Pre-Natal Diagnostic Techniques Act 1994.
2. Though the learned counsel for the petitioners/A-1 to A-4 filed the present petition for quashing of proceedings in FIR No.37 of 2021, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A of the Code of Criminal Procedure and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
3. Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
4. In that view of the matter, the Criminal Petition is disposed of directing the police to abide by the directions of the Apex Court as set out in Arnesh Kumar case (supra). However, under the guise of investigation, the petitioners/A-1 to A-4 shall not be harassed and no coercive steps shall be taken against them till filing of the final report.
As a sequel thereto, miscellaneous applications, if any, pending shall stand closed.
______________________ JUSTICE G. SRI DEVI Dt.18.08.2021 1 AIR 2014 SC 2756 THE HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION NO.6452 OF 2021 Dt.18.08.2021 ysk