Telangana High Court
K.Satyanarayana Murthy, Yapral, ... vs State Of Ap, Rep.By Sho, Osmania ... on 26 June, 2018
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
Criminal Petition No.4184 of 2011
ORDER:
This petition is filed under Section 482 Cr.P.C. by the petitioner/accused seeking to quash the proceedings against him in Crime No.210 of 2011 of Osmania University P.S, Hyderabad, registered for the offences under Sections 3(1)(x) of SC ST (POA) Act, 1989.
2) Heard.
3) Having regard to the facts in the FIR, let the investigation lead to its logical conclusion. However, the Investigating Officer shall scrupulously follow the guidelines rendered by Hon'ble Apex Court in the decision reported in Arnesh Kumar vs. State of Bihar1 and also the procedure contemplated under Section 41-A Cr.P.C during the course of investigation in respect of the petitioner/accused. The petitioner shall cooperate with the investigating agency for smooth completion of investigation and the material produced by the petitioner shall be considered by the Investigating Officer for arriving at a just decision.
4) Accordingly, this Criminal Petition is disposed of.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_________________________ U. DURGA PRASAD RAO, J Date: 26.06.2018 Note: Issue CC by tomorrow.
(b/o) scs 1 AIR 2014 SC 2756