Telangana High Court
Gajendrapal Narsimulu , Narsimlu ... vs State Of Telangana on 6 June, 2023
THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY
CRIMINAL PETITION No.4845 OF 2023
O R D E R:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner- Accused No.1 to quash the proceedings against him in FIR No.204 of 2022 on the file of Station House Officer, Siddipet II Town Police Station, Siddipet District. The offences alleged against the petitioner are punishable under Sections 420 and 406 of Indian Penal Code.
2. Heard learned counsel for the petitioner and Sri S.Ganesh, learned Assistant Public Prosecutor for respondent No.1 - State.
3. On perusal of the record, since the punishment prescribed for the offences alleged against the petitioner are up to seven years, this Court deems it appropriate to direct the Investigating Officer in FIR No.204 of 2022 on the file of Station House Officer, Siddipet II Town Police Station, Siddipet District, to follow the procedure laid down under Section 41-A Cr.P.C and also the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1 scrupulously. The petitioner shall appear before the Station House Officer, Siddipet II Town Police Station, Siddipet District, within two (02) weeks from the date of receipt of copy of this order and shall co-operate with the Investigating Officer in concluding the investigation.
4. Accordingly, the Criminal Petition is disposed off.
Miscellaneous applications pending, if any, shall stand closed.
_________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 06.06.2023 AQS 1 (2014) 8 SCC 273