SYED ABDUL KHALID Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash Crime No.24 of 2020 on the file of Banjara Hills Police Station, Hyderabad, registered against the petitioner for the offences punishable under Sections 447 and 427 IPC.

(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 Hon ble 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.