Telangana High Court
U. Ravi Kumar vs The State Of Telangana on 11 August, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION NO.6132 OF 2021
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking quashing of investigation in Crime No.160 of 2019 of P.S. Charminar, Hyderabad, registered against the petitioner/accused for the offences punishable under Sections 420 read with Sections 511, 465, 466, 468 and 471 of the Indian Penal Code.
Though the learned counsel for the petitioner/accused filed the present petition for quashing of investigation in the abovementioned crime, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A of the Cr.P.C. and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
Learned Assistant Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
In that view of the matter, the Criminal Petition is disposed of directing the police to abide by the directions of the Apex Court as set out in Arnesh Kumar case (supra).
Miscellaneous applications, if any, pending shall stand closed.
_________________ (G. SRI DEVI, J) 11th August 2021 lur 1 AIR 2014 SC 2756