Telangana High Court
Arepally Arjun vs The State Of Telangana And Another on 22 November, 2021
Author: G. Sri Devi
Bench: G. Sri Devi
HONOURABLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.8608 of 2021
ORDER:
1. This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of investigation in Crime No.111 of 2021 of Elkathurthy Police Station, Warangal District, registered against the petitioner / Accused No.1 for the offences punishable under Sections 354C, 452, 294(b), 504, 506 and 509 r/w.34 of I.P.C.
2. Though the learned counsel for the petitioner filed the present petition for quashing of investigation in the above Crime, 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 Assistant Public Prosecutor would submit that the directions of the Apex Court with regard to Section 41-A of Cr.P.C. 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). 1 AIR 2014 SC 2756, 2 However, under the guise of investigation the petitioner herein shall not be harassed in connection with Crime No.111 of 2021 of Elkathurthy Police Station, Warangal District. The petitioner herein shall cooperate with the Investigating Officer by furnishing information and documents as sought by him in concluding the investigation.
5. As a sequel thereto, miscellaneous petitions, if any, pending shall stand closed.
______________________ JUSTICE G. SRI DEVI November 22, 2021 PN 3 HONOURABLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.8608 of 2021 November 22, 2021 PN