Telangana High Court
Poosala Mohan vs The State Of Telangana on 23 October, 2018
HONOURABLE Dr. JUSTICE B.SIVA SANKARA RAO
CRIMINAL PETITION No.11116 OF 2018
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C by the petitioners/A1, A4 and A6, seeking to quash the proceedings in Crime No.483 of 2018 on the file of Godavarikhani I Town Police Station, Peddapalli District, registered for the offences punishable under Sections 504, 506 and 109 I.P.C. and Sections 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
Heard learned counsel for the petitioners and learned Public Prosecutor appearing for the State, before ordering notice to respondent No.2/de facto complainant and perused the material on record.
On perusal of the material on record, there is nothing to quash the proceedings much less to admit and keep the matter pending for notice to the 2nd respondent and hearing, but for, to say as none of the offences are punishable above seven years, police strictly follow Section 41-A Cr.P.C.
Having regard to the above, the Criminal Petition is disposed of, directing the police to proceed with the investigation and in the event of any necessity of arrest of the petitioners/A1, A4 and A6, they have to follow Section 41-A Cr.P.C. and the guidelines of the Apex Court as laid down in Arnesh Kumar v. State of Bihar1, strictly.
Miscellaneous petitions pending if any, shall stand closed.
_________________________ Dr. B. SIVA SANKARA RAO, J Date: 23.10.2018 pab 1 (2014 (2) ALT (Crl.) 457 SC)