(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of investigation in Crime No.483 of 2018 of Godavarikhani I Town Police Station, Peddapalli District, registered against the petitioners and others for the offences punishable under Sections 504, 506 and 109 of I.P.C., and Section 3 (1) (r) (s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015.
(2.) Though the learned counsel for the petitioners 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 another, 2014 AIR(SC) 2756.
(3.) Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.