Telangana High Court
Velpuri Rajeswar Rao vs The State Of Telangana And Another on 16 July, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.4058 OF 2019
ORDER:
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') is filed by the petitioner - accused viz., Velpuri Rajeswar Rao seeking to quash the proceedings against him in Crime No.218 of 2019, dated 28.06.2019, on the file of Peddapalli Police Station, Peddapalli District, registered for the offences punishable under Sections 290, 323 and 506 of the Indian Penal Code, 1860, and Section 3(1)(s), 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment Act, 2015).
2. Though the learned Counsel for the petitioner filed the present petition for quashing the aforesaid proceedings against the petitioner, he restricted the prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A of Cr.P.C. and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
3. Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
4. 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 1 AIR 2014 SC 2756, 2 set out in Arnesh Kumar's case (Supra). No coercive steps shall be taken against the petitioners till filing of the final report.
As a sequel thereto, Miscellaneous Petitions, if any, pending in the criminal petition stand closed.
_____________________ JUSTICE G. SRI DEVI July 16, 2019.
PV