Telangana High Court
Mohammed Ghouse Mohiuddin vs The State Of Telangana And Another on 23 January, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.479 of 2020
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash Crime No.28 of 2020 on the file of the Women Police Station, DD. Hyderabad, registered against the petitioner for the offences punishable under Sections 498-A IPC and Sections 4 and 6 of the Dowry Prohibition Act.
2. Though the learned counsel for the petitioner filed the present petition for quashing of investigation in the above Crime, 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 Hon'ble 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 respondent 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 the filing of the final report.
5. As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
_________________ JUSTICE G. SRI DEVI 23rd January, 2020.
dr 1 AIR 2014 SC 2756,