Telangana High Court
Pagadala Yadaiah vs The State Of Telangana on 14 December, 2022
Crl.Petition No.11152 of 2022
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.11152 OF 2022
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- Accused to quash the proceedings against him in FIR No.358 of 2022 pending on the file of Station House Officer, Manchal Police Station, Rachakonda. The offences alleged against him are under Sections 420, 406, 504 and 506 of Indian Penal Code (for short "IPC") and Sections 3(1)(r), 3(1)(f), 3(2)(Va) of SC/ST POA Act.
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent - State. Perused the Record.
3. The present complaint appears to have been made are pertain to transaction of land. The alleged incident occurred on 05.08.2022. However, the complaint was made nearly after four months.
Crl.Petition No.11152 of 2022 2
4. In the said circumstances, this Court deems it appropriate to direct the Investigating Officer in FIR No.358 of 2022 pending on the file of Station House Officer, Manchal Police Station, Rachakonda, to strictly follow the procedure laid down under Section 41-A of Cr.P.C. and also the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1 and conclude the investigation without taking any coercive steps against the petitioner - Accused. 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: 14.12.2022 ns 1 (2014) 8 SCC 273