Telangana High Court
A.Jalender Reddy vs The State Of Telangana on 31 July, 2018
THE HON'BLE SRI JUSTICE M. SATYANARAYANA MURTHY
Crl.P.No.7986 of 2018
ORDER
This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.560 of 2018 of Medipally Police Station, Rachakonda District, registered for the offences punishable under Sections 356 and 379 IPC against the petitioner, on various grounds.
2. Learned counsel for petitioner, 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 petitioner, 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 31.07.2018 kvrm 1 (2014) 8 SCC 273