Telangana High Court
Sk Jameel vs The State Of Telangana on 4 February, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No. 1914 of 2019
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of investigation in Crime No.483 of 2018 of Godavarikhani I Town Police Station, Peddapalli District, registered against the petitioners and others for the offences punishable under Sections 504, 506 and 109 of I.P.C., and Section 3 (1) (r) (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015.
2. Though the learned counsel for the petitioners filed the present petition for quashing of investigation in the above Crime, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A Cr.P.C. 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). No coercive steps shall be taken against the petitioners till filing of the final report.
5. As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________ JUSTICE G. SRI DEVI 04.02.2020 gkv 1 AIR 2014 SC 2756 2 HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION No. 2415 of 2019 Date: 04.06.2019 gkv