Telangana High Court
Pedhi Dhanaraj vs The State Of Telangana And Another on 5 August, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No. 4622 of 2019
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of investigation in Crime No.8 of 2018 of Paloncha Town Police Station, Bhadradri Kothagudem District, registered against the petitioners for the offence punishable under Section 420 IPC.
2. Though the learned counsel for the petitioner filed the present petition for quashing of investigation in Crime No.8 of 2018, 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 Additional 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 abide by the directions of the Apex Court as set out in Arnesh Kumar case (supra). No coercive steps shall be taken against the petitioner till filing of the final report.
5. As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
________________ JUSTICE G. SRI DEVI 05.08.2019 gkv 1 AIR 2014 SC 2756, 2