Telangana High Court
Kasipeta Shivaji vs The State Of Telangana on 17 June, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No. 2962 of 2019
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of investigation in Crime No.54 of 2019 of Manthani Police Station, Peddapalli District, registered against the petitioner and others for the offences punishable under Sections 379, 109 and 411 IPC and Section 7 read with 20 (1) (c) (iii), 29 (4) (a) (ii) of the Andhra Pradesh Forest Act, 1967.
2. Though the learned counsel for the petitioner filed the present petition for quashing of investigation in Crime No.54 of 2019, he 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. Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
4. 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 petitioner till filing of the final report.
5. As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________ JUSTICE G. SRI DEVI 17.06.2019 gkv 1 AIR 2014 SC 2756, 2