Telangana High Court
Kadarla Sudhakar vs The State Of Telangana And Another on 23 December, 2022
Crl.Petition No.11601 of 2022
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.11601 OF 2022
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 petitioner- Accused No.1 to quash the proceedings against him in FIR No.249 of 2022 pending on the file of Station House Officer, Sultanbad Police Station, Peddapalli District. The offences alleged against him are under Sections 498-A of Indian Penal Code (for short "IPC"), Seciton 3 and 4 of Dowry Prohibition Act.
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 petitioner is 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 off directing Crl.Petition No.11601 of 2022 2 the Investigating Officer in FIR No.249 of 2022 pending on the file of Station House Officer, Sultanbad Police Station, Peddapalli District. The offences alleged against him are under Sections 498-A of Indian Penal Code (for short "IPC"), Seciton 3 and 4 of Dowry Prohibition Actto 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 petitioner shall co-operate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation.
5. Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 23.12.2022 mnv 1 (2014) 8 SCC 273