Telangana High Court
Mohammed Mohiuddin Imran vs The State Of Telangana on 15 November, 2022
Crl.Petition No.9939 of 2022
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.9939 OF 2022
ORDER:
This Criminal Petition is filed under Section 438 of the Code of Criminal Procedure, 1973 seeking pre-arrest bail to the petitioner/accused No.1 in the event of his arrest in Crime No.205 of 2022 on the file of Station House Officer, Panjagutta Police Station, Hyderabad registered for the offences punishable under Sections 406, 420, 506, 120- B of IPC.
2. Heard the learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent-State. Perused the record.
3. Since the punishment prescribed for the offences alleged against the petitioner are up to seven years, without going into the merits of the matter, the respondent-Police are directed to carry out the investigation by following the procedure as contemplated under Section 41-A Cr.P.C and the guidelines formulated by the Hon'ble Supreme Court in case of Arnesh Kumar v. State of Crl.Petition No.9939 of 2022 2 Bihar1scrupulously. It is needless to say, any deviation in this regard will be viewed seriously.
4. Accordingly, the Criminal Petition is disposed off.
Miscellaneous applications pending, if any, shall stand closed.
_______________ K.SURENDER, J Date: 15.11.2022 PKR 1 (2014) 8 SCC 273 Crl.Petition No.9939 of 2022 3 THE HONOURABLE SRI JUSTICE K.SURENDER 49 CRIMINAL PETITION No.9939 OF 2022 Date: 15.11.2022 PKR