PRACTICAL SOLUTIONS INC. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Permission to file appeal is granted.

(2.) Leave granted.

(3.) This appeal arises from the order passed by the High Court of Telangana dtd. 26/11/2025 in Criminal Petition No. 15489 of 2025 by which the petition filed by the respondent nos.2 and 3, respectively, before us came to be disposed of with a direction to the Investigating Officer to follow the procedure as explained by this Court in its decision in Arnesh Kumar vs. State of Bihar reported in (2014) 8 SCC 273.