Telangana High Court
Minhaj Mohiuddin vs The State Of Telangana on 5 July, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
THE HONOURABLE JUSTICE G. SRI DEVI
Crl.P.No.3637 of 2019
ORDER
This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.214 of 2018 of Kandukur Police Station, Rachakonda District, registered for the offences under Sections 447, 427, 506 read with Section 34 IPC, against the petitioners/A1 to A4.
2. Though the petitioners have raised several grounds to quash the aforesaid proceedings, learned counsel for the petitioners requested this Court to direct the police concerned to follow the procedure under Section 41-A Cr.P.C and the guidelines issued by the Apex Court in Arnesh Kumar v. State of Bihar and another1.
3. Acceding to the request of the learned counsel for petitioners, without going into the merits of the matter, the Criminal Petition is disposed of directing the police concerned to follow the procedure under Section 41-A Cr.P.C., and the guidelines issued by the Apex Court in Arnesh Kumar's case (supra).
4. Miscellaneous petitions, if any pending in this criminal petition, shall stand closed.
_____________ G. SRI DEVI, J 5th July, 2019 sj 1 AIR 2014 SC 2756,