Telangana High Court
Lt. Col Retd Ajay Pal Singh Randhawa Ajay ... vs The State Of Telangana on 2 September, 2022
Crl.Petition No.7668 of 2022
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.7668 OF 2022
ORDER:
This Criminal Petition is filed under Section 438 of the Code of Criminal Procedure, 1973 seeking pre-arrest bail to the petitioner who is arrayed as Accused No.1 in the event of his arrest in Crime No.78 of 2022 on the file of Station House Officer, Narsingi Police Station, Cyberabad registered for the offences punishable under Sections 406, 420 and 506 of Indian Penal Code.
2. Heard the learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondent-State. Perused the record.
3. Since the punishment prescribed for the offences alleged against the petitioner are upto seven years, without going into the merits of the matter, the respondent-Police are directed to carry out the investigation by following the procedure as contemplated under Section 41-A Cr.P.C and the guidelines formulated by the Hon'ble Supreme Court in case of Arnesh Kumar v. State of Crl.Petition No.7668 of 2022 2 Bihar1scrupulously. It is needless to say, any deviation in this regard will be viewed seriously.
4. Accordingly, the Criminal Petition is disposed off.
5. Miscellaneous applications pending, if any, in this criminal petition, shall stand closed.
_______________ K.SURENDER, J Date: 02.09.2022 ns 1 (2014) 8 SCC 273