Telangana High Court
Premnath Kosta vs The State Of Telangana And Orther on 25 July, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.4335 of 2019
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.351 of 2019 of the SHO, Vanasthalipuram Police Station, Ranga Reddy District, registered against the petitioner/A.1 for the offence punishable under Sections 408, 420, 500 and 120-B of IPC.
Though learned counsel for the petitioner/A.1 filed the present petition for quashing of proceedings in Crime No.351 of 2019, 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.
The learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
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's case (supra).
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ JUSTICE G. SRI DEVI 25.07.2019.
Msr 1 AIR 2014 SC 2756 2 GSD, J Crl.P.No.4335 of 2019 HON'BLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.4335 of 2019 25.07.2016 Msr