ALUVALA RAGHUPATHI GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.477 of 2020 on the file of Bachupally Police Station, Cyberabad. Petitioner is A2 in the said Crime. The offences alleged against the petitioner are under Sections 406 and 420 IPC.

(2.) Heard Sri B. Seshu Kumar, learned counsel for the petitioner and the learned Public Prosecutor for the State.

(3.) Learned counsel for the petitioner would submit that the allegations levelled against the petitioner are false and the petitioner has not mortgaged the car as alleged by the 2nd respondent - de facto complainant. He would further submit that the de facto complainant in collusion with the Accused No.1 filed the present complaint against the petitioner with an intention to harass him. Therefore, he seeks a direction to the police to follow the procedure laid under Section 41-A Cr.P.C., and the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar and another , 2014 8 SCC 273.