Telangana High Court
Mr. Konda Srinivas vs The State Of Telangana on 20 January, 2023
Crl.Petition No.577 of 2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.577 OF 2023
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 seeking to quash the proceedings in Crime no.19 of 2023 on the file of Siddipet - I Town Police Station, Siddipet District registered for the offences punishable under Section 406, 420 of Indian Penal Code and Section 5 of Prize Chits and Money Circulation Schemes (Banning) Act, 1978.
2. Heard both sides.
3. After arguing sometime, learned counsel for the petitioner confines his prayer to direct the police to follow the procedure prescribed under Section 41-A of Cr.P.C. for reason of the offences alleged against the petitioners are punishable less than seven (07) years.
4. In view of the aforesaid submission of the learned counsel for the petitioner, this Criminal Petition is disposed of directing the Investigating Officer in Crime no.19 of 2023 on Crl.Petition No.577 of 2023 2 the file of Siddipet - I Town Police Station, Siddipet District to strictly follow the procedure laid down under Section 41-A of Cr.P.C. and also the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1. The petitioners shall co-operate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 20.01.2023 PSW 1 (2014) 8 SCC 273 Crl.Petition No.577 of 2023 3 THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.577 OF 2023 20.01.2023 PSW