Telangana High Court
Poosala Ravi vs The State Of Telangana on 11 January, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.498 OF 2023
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 petitioner/sole accused to quash FIR No.6 of 2023 on the file of Pothkapally Police Station, Peddapalli District. The offences alleged against him are under Sections 290, 506 of Indian Penal Code and Section 3(1)®(s), 3(2)(va) of SCs & STs (POA) Act.
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent - State.
3. The case of the 2nd respondent is that this petitioner uttered words attracting the offence under SCs & STs (POA) Act.
4. Since there are differences in between the parties, this Court deems it appropriate to direct the Police to follow the procedure laid down under Section 41-A Cr.P.C and also the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1scrupulously, and concluded investigation without taking any coercive steps against the petitioner. The petitioner shall co-operate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation.
5. Accordingly, the Criminal Petition is disposed off.
Miscellaneous applications pending, if any, shall stand closed.
_________________ K.SURENDER, J Date:11.01.2023 tk 1 (2014) 8 SCC 273 THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.498 OF 2023 Dt. 11.01.2023 tk