Telangana High Court
Kiran Kumar Ambati And Another vs The State Of Telangana And Another on 24 December, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.8348 of 2019
ORDER :
This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.586 of 2018 on the file of the SHO, Sanjeevareddy Nagar Police Station, Hyderabad, registered against the petitioners/A6 and A7 for the offences punishable under Sections 420 and 406 of IPC.
2. Though learned counsel for the petitioners filed the present petition for quashing of proceedings 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. The 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, this Criminal Petition is disposed of directing the police to abide by the directions of the Apex Court as set out in Arnesh Kumar's case (supra). As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ JUSTICE G.SRI DEVI DATED: 24.12.2019.
Hsd 1 AIR 2014 SC 2756