CHENNUPATI MARUTHI DEVI Vs. CHERUKURI LAKSHMI MANASA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.905 of 2019 on the file of the SHO, Women Police Station, DD, Hyderabad, registered against the petitioner/A2 for the offences punishable under Sections 498-A IPC and 4 and 6 of D.P. Act.

(2.) Though learned counsel for the petitioner filed the present petition for quashing of proceedings 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.) The learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.