Telangana High Court
Smt. Ambati Sujatha vs State Of Telangana on 29 August, 2019
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.5372 of 2019
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.563 of 2019 of the SHO, Malkajgiri Police Station, Rachakonda, Ranga Reddy District, registered against the petitioners/A.2 and A.3 for the offences punishable under Sections 498-A, 420, 354, 506 of IPC and Sections 3 and 4 of Dowry Prohibition Act.
Though learned counsel for the petitioners/A.2 and A.3 filed the present petition for quashing of proceedings in Crime No.563 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.
The 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, this 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). However, no coercive steps shall be taken against the petitioners/A.2 and A.3.
1 AIR 2014 SC 2756 2 GSD, J Crl.P.No.5372 of 2019 As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ JUSTICE G. SRI DEVI 29.08.2019.
Msr 3 GSD, J Crl.P.No.5372 of 2019 HON'BLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.5372 of 2019 29.08.2019 Msr