Telangana High Court
Kotte Sadanandam vs State By on 24 August, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.6648 of 2021
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking to quash the proceedings in Cr.No.300 of 2021 on the file of Peddapalli Police Station, Peddapalli District, registered for the offences under Sections 188, 269, 510 of IPC and Sec.51(b) of Disaster Management Act, 2005 and Section 3 of Epidemic Diseases Act, 1897, against the petitioners/A.1 to A.5.
2. Though learned counsel for the petitioners 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.
3. Learned Assistant Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
4. In that view of the matter, the Criminal Petition is disposed of directing the police concerned to strictly abide by the directions of the Apex Court as set out in Arnesh Kumar case (supra). However, the petitioners, under the guise of investigation, shall not be harassed in connection with the aforesaid crime.
Miscellaneous applications, pending if any, shall stand closed.
______________ G. SRI DEVI, J 24th August 2021 mar 1 AIR 2014 SC 2756