Telangana High Court
Kothapalli Ramesh vs State Of Ap on 1 May, 2018
HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO
CRIMINAL PETITION No.4309 OF 2018
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C. by the petitioner/accused seeking to quash the proceedings against him in Cr.No.92 of 2018 of Narsapuram Police Station, West Godavari District, registered for the offences under Sections 452, 506, 323, 324 read with 34 I.P.C.
Heard the learned counsel for the petitioner. In view of the prima facie case, this Court is not inclined to quash the proceedings. However, having regard to the nature of offences alleged under Sections 452, 506, 323, 324 read with 34 I.P.C., the Investigating Officer shall strictly follow the guidelines of the Apex Court rendered in ARNESH KUMAR Vs. STATE OF BIHAR (1) and also follow the provision under Section 41-A Cr.P.C. towards the petitioners. In turn, the petitioners shall cooperate with the investigating agency for smooth completion of investigation.
Accordingly, this Criminal Petition is disposed of. As a sequel, miscellaneous applications pending if any, shall stand closed.
___________________________ JUSTICE U.DURGA PRASAD RAO Dated 1st May, 2018.
Dvs 1 2014 (3) ACR 2670 (SC) 2 HONOURABLE SRI JUSTICE U.DURGA PRASAD RAO CRIMINAL PETITION No.4309 OF 2018 Dated 1st May, 2018.
Dvs