Telangana High Court
Sayabraj vs State Of Telangana on 1 October, 2018
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
Crl.P.No.954 of 2018
ORDER
This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.9 of 2018 of Ramagiri Police Station, Peddapalli District, registered for the offences punishable under Sections 417, 420, 506 IPC and Section 3(1)(f), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, against the petitioner, on various grounds.
2. Learned counsel for petitioner, after arguing the matter for sometime, requested this Court to direct the police concerned to follow the procedure under Section 41-A Cr.P.C.
3. Acceding to the request of the counsel for petitioner, without touching the merits of the matter, the Criminal Petition is disposed of directing the police concerned to follow the procedure under Section 41-A Cr.P.C. and the guidelines issued by the Apex Court in Arnesh Kumar v. State of Bihar1 and also the directions issued by the Apex Court in Dr. Subhash Kashinath Mahajan v State of Maharashtra and another2.
4. Miscellaneous petitions, if any, pending in this criminal petition shall stand closed.
______________________________ M. SATYANARAYANA MURTHY, J 01.10.2018 kvrm 1 (2014) 8 SCC 273 2 2018 Law Suit (SC) 233