Telangana High Court
Chinthala Harikrishna, vs The State Of Telangana on 1 February, 2023
KS,J
Crl.Petition No.1035_2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.1035 OF 2023
O R D E R:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners-Accused Nos.2 and 3 to quash the proceedings against them in FIR No.6 of 2023 on the file of Station House Officer, Kalwasrirampur Police Station, Peddapally District. The offences alleged against the petitioner are under Sections 417, 420 read with Section 34 of Indian Penal Code (for short "IPC").
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent No.1 - State.
3. On perusal of the record, since the punishment prescribed for the offences alleged against the petitioner are up to seven years, this Court deems it appropriate to direct the Investigating Officer in FIR No.6 of 2023 on the file of Station House Officer, Kalwasrirampur Police Station, KS,J Crl.Petition No.1035_2023 2 Peddapally District, to follow the procedure laid down under Section 41-A Cr.P.C and also the guidelines formulated by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1 scrupulously. The petitioner shall co-operate with the Investigating Officer in concluding the investigation.
4. Accordingly, the Criminal Petition is disposed off.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 01.02.2023 sai 1 (2014) 8 SCC 273 KS,J Crl.Petition No.1035_2023 3 114 THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.1035 OF 2023 Date: 01-02-2023 sai