Telangana High Court
Karupakalaisampath Kumar vs The State Of Telananga on 28 April, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No. 3557 of 2021
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of investigation in Crime No.151 of 2021 of Peddapalli Police Station,, registered against the petitioners and others for the offences punishable under Sections 420, 468 and 471 of I.P.C. and Section 3 (1)
(g) of SCs/STs (POA) (Amendment) Act, 2015.
2. Though the learned counsel for the petitioners filed the present petition for quashing of investigation in the above Crime, 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.
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 to follow the procedure prescribed under Section 41-A Cr.P.C. and the guidelines issued by the Apex Court as set out in Arnesh Kumar case (supra).
5. As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________ JUSTICE G. SRI DEVI 28.04.2021 gkv 1 AIR 2014 SC 2756 HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION No. 3557 of 2021 Date: 28.04.2021 gkv