Telangana High Court
Nasulaye Rekhamma, vs The State Of Telangana, on 25 June, 2018
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
Crl.P.No.6096 of 2018
ORDER
This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.37 of 2018 of Moosapet Police Station, Mahabubnagar District, registered for the offence punishable under Section 420 IPC, against the petitioner/accused, on various grounds.
2. Learned counsel for petitioner, after arguing the matter for sometime, requested this Court to direct the police concerned to follow the procedure under Section 41-A Cr.P.C.
3. Acceding to the request of the counsel for petitioner, without touching the merits 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 v. State of Bihar1. It is open to the petitioner to raise objections in reply to the notice under Section 41-A Cr.P.C.
4. Miscellaneous petitions, if any, pending in this criminal petition shall stand closed.
______________________________ M. SATYANARAYANA MURTHY, J th 25 June, 2018 sj 1 (2014) 8 SCC 273