Telangana High Court
M/S. Asrec India Ltd., And 10 Others vs State Of Telangana And 2 Others on 1 October, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
Crl.P.No.6302 of 2019
ORDER
This petition is filed under Section 482 Cr.P.C., seeking to quash the proceedings in Crime No.318 of 2019 on the file of Manakondur Police Station, Karimnagar District, registered for the offences under Sections 120-B, 468, 420 and 471 IPC and under Section 156(3) Cr.P.C., against the petitioners/A1 to A11.
2. Though the petitioners have raised several grounds to quash the aforesaid proceedings, learned counsel for the petitioners requested this Court to direct 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 Bihar and another1.
3. Acceding to the request of the learned counsel for petitioners, without going into 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's case (supra). No coercive steps shall be taken against the petitioners/A1 to A11 till filing of the final report.
4. Miscellaneous petitions, if any pending in this criminal petition, shall stand closed.
_____________ G. SRI DEVI, J st 1 October, 2019 sj 1 AIR 2014 SC 2756,