Telangana High Court
P.Nageswara Rao vs The State Of Telangana on 22 August, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.4925 of 2019
ORDER:
This Criminal Petition is filed by the petitioner- accused under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.143 of 2019 on the file of SHO, Yellandu Police Station, Khammam District, registered for the offences punishable under Sections 420, 468, 471, 474 r/w 511 and 120-B IPC.
2. Though learned counsel for the petitioner- accused filed the present petition for quashing of proceedings in Crime No.143 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. The 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, this Criminal Petition is disposed of directing the police to 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 petitioner-accused. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ JUSTICE G.SRI DEVI DATED: 22.08.2019.
Hsd 1 AIR 2014 SC 2756