Telangana High Court
Syed Fahad Ali Al Jilani vs Syed Rumana Afza on 4 July, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.3575 of 2019
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.155 of 2019 of Hanamkonda Police Station, Warangal District, registered against the petitioner/A.2 for the offences punishable under Sections 363 r/w. Sections 511, 420, 354, 506, 354(c) r/w. Section 34 of IPC.
Though learned counsel for the petitioner/A.2 filed the present petition for quashing of proceedings in Crime No.155 of 2019, 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.
Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.
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's case (supra).
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ JUSTICE G. SRI DEVI 04.07.2019.
Msr 1 AIR 2014 SC 2756 2 GSD, J Crl.P.No.3575 of 2019 HON'BLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.3575 of 2019 04.07.2016 Msr