Telangana High Court
Minhaj Mohiuddin vs The State Of Telengana on 21 June, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.3137 of 2019
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in FIR No.299 of 2019 of Sanjeevareddy Nagar Police Station, Hyderabad City, registered against the petitioner/Accused for the offences punishable under Sections 448 and 506 of IPC.
Though learned counsel for the petitioner/Accused filed the present petition for quashing of proceedings in FIR No.299 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.
Learned Additional 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's case (supra).
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ JUSTICE G. SRI DEVI 21.06.2019.
Msr 1 AIR 2014 SC 2756 2 GSD, J Crl.P.No.3137 of 2019 HON'BLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.3137 of 2019 21.06.2016 Msr