Telangana High Court
Kurimilla Kiran Kumar vs State Of Telangana on 12 January, 2024
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.594 OF 2024
ORDER:
1. This Criminal Petition is filed under Section 438 of Cr.P.C. by petitioner/Accused seeking bail in the event of his arrest in connection with Crime No.571 of 2023 on the file of Hanmakonda Police Station, Warangal, registered for the offences punishable under Sections 324, 323 of IPC and Section 8 r/w. 18 POCOS Act, 2012.
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent-State and perused the record.
3. Perusal of the record reveals that the offences alleged against this petitioner are punishable upto seven years, as such, the Investigating Officer in Crime No.571 of 2023 on the file of Hanmakonda Police Station, Warangal, is directed to strictly follow the procedure laid down under Section 41-A Cr.P.C and also the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar 1 1 (2014) 8 SCC 273 2 scrupulously. However, the petitioner shall co-operate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation.
4. Accordingly, the Criminal Petition is disposed off. Miscellaneous applications pending, if any, shall stand closed.
__________________ K.SURENDER, J Date : 12.01.2024 dv