Telangana High Court
Mohd. Saleha Nuruddin Vali And Another vs The State Of Telangana And Another on 3 February, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.733 of 2020
ORDER:
This petition is filed under Section 482 Cr.P.C., seeking to quash the proceedings in Cr.No.649 of 2019 on the file of Saroornagar Police Station, Rachakonda District, registered for the offences under Sections 406, 420, 384, 120-B, 506 read with Section 34 IPC, against the petitioners/A1 and A3.
2. Though the petitioners have raised several grounds to quash the aforesaid proceedings, learned counsel for the petitioners 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 concerned to follow the procedure under Section 41-A Cr.P.C., and the guidelines issued by the Apex Court in Arnesh Kumar's case (supra).
5. As a sequel thereto, miscellaneous applications, if any, pending shall stand closed.
______________ G. SRI DEVI, J 3rd February, 2020.
sj 1 AIR 2014 SC 2756