Telangana High Court
Hussain Bin Salam vs The State Of Telangana on 23 October, 2019
Author: G.Sri Devi
Bench: G.Sri Devi
THE HON'BLE JUSTICE G.SRI DEVI
CRIMINAL PETITION No.6687 of 2019
ORDER:
This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioners/Accused Nos.1, 3 and 4 seeking to quash the proceedings against them in Crime No.222 of 2019 of Tappa Chabutra Police Station, Hyderabad, registered for the offences punishable under Sections 384 read with 511, 420, 448, 506 and 504 read with 34 I.P.C.
2. Heard the learned counsel for the petitioners/Accused Nos.1, 3 and 4, the learned Additional Public Prosecutor representing the 1st respondent-State and perused the record.
3. Though the learned counsel for the petitioners/Accused Nos.1, 3 and 4 filed the present petition for quashing the investigation in the aforesaid 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 follow the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
4. Under these circumstances, the Station House Officer, Tappa Chabutra Police Station, Hyderabad, is directed to follow the procedure laid down under Section 41-A Cr.P.C. before arresting the petitioners/Accused Nos.1, 3 and 4 and strictly adhere to the guidelines formulated by the Apex Court in Arnesh Kumar case (supra).
1 AIR 2014 SC 2756 2
5. With the above direction, the Criminal Petition is disposed of.
Miscellaneous petitions, if any, pending in this criminal petition shall stand closed.
______________________ JUSTICE G.SRI DEVI 23rd October, 2019 YVL 3 THE HON'BLE JUSTICE G.SRI DEVI CRIMINAL PETITION No.6687 of 2019 Date:23.10.2019 YVL