Telangana High Court
Poosam Prashanth Chintu vs The State Of Telangana And 1 on 29 July, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No. 4463 of 2019
ORDER:
1. This Criminal Petition, under Section 482 Cr.P.C., is filed by the petitioners/A.1 to A.3, seeking to quash the proceedings in Crime No.221 of 2019 of Bhadrachalam Town Police Station, Bhadradri Kothagudem District, registered for the offences punishable under Sections 498-A of IPC and Section 4 of Dowry Prohibition Act.
2. Though the criminal petition is filed to quash the aforesaid proceedings, during the course of arguments, learned counsel for the petitioners restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A Cr.P.C. and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
3. The learned Additional Public Prosecutor fairly concedes the request of the learned counsel for the petitioners.
4. In that view of the matter, the Criminal Petition is disposed of directing the police concerned to follow the provisions under Section 41-A Cr.P.C. and abide by the directions of the Apex Court as set out in Arnesh Kumar's case (supra). However, no coercive steps shall be taken against the petitioners.
As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________ JUSTICE G. SRI DEVI 29.07.2019 ssp 1 AIR 2014 SC 2756