Telangana High Court
Seelam Srinivasarao vs The State Of Telangana on 12 June, 2018
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
Crl.P.No.5784 of 2018
ORDER
This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.472 of 2017 of Paloncha Town Police Station, WaBhadradri Kothagudem District, registered for the offences punishable under Sections 420, 468, 471 read with 34 IPC, against the petitioners, on various grounds.
2. Learned counsel for petitioners, after arguing the matter for sometime, requested this Court to direct the police concerned to follow the procedure under Section 41-A Cr.P.C.
3. Acceding to the request of the counsel for petitioners, without touching 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 v. State of Bihar1.
4. Miscellaneous petitions, if any, pending in this criminal petition shall stand closed.
______________________________ M. SATYANARAYANA MURTHY, J 12.06.2018 kvrm 1 (2014) 8 SCC 273