Telangana High Court
B. Nageswara Rao And 2 Others vs The State Of Telangana And Another on 20 December, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION NO.8327 OF 2019
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking quashing of investigation in Crime No.494 of 2019 of P.S. Panjagutta, Hyderabad District, registered against the petitioners/A-1 to A-3 for the offences punishable under Sections 405, 420 and 418 of the Indian Penal Code and Section 156(3) Cr.P.C.
Though the learned counsel for the petitioners/A-1 to A-3 filed the present petition for quashing of investigation in Crime No.494 of 2019, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A of the Cr.P.C. and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
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 set out in Arnesh Kumar case (supra). No coercive steps shall be taken against the petitioners/A-1 to A-3 till filing of the final report.
Miscellaneous applications, if any, pending shall stand closed.
_________________ (G. SRI DEVI, J) 20th December 2019 RRB 1 AIR 2014 SC 2756