Telangana High Court
T. Ramachandra Rao vs The State Of Telangana on 16 August, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.6200 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.511 of 2021 on the file of Banjara Hills Police Station, Hyderabad District, registered for the offences under Sections 420, 468 and 471 IPC, against petitioner/accused.
2. Though learned counsel for the petitioner 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 abide by the directions of the Apex Court as set out in Arnesh Kumar case (supra).
5. Miscellaneous applications, if any, pending shall stand closed.
______________ G. SRI DEVI, J 16th August 2021 sj 1 AIR 2014 SC 2756