KONDA SUBHASHINI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) seeking quashing of investigation in Crime No.753 of 2018 of P.S. Kukatpally, Cyberabad District, registered against the petitioner/A-3 for the offences punishable under Sections 420, 405, 417, 406, 427, 506 and 120-B of the Indian Penal Code.

(2.) Though the learned counsel for the petitioner/A-3 filed the present petition for quashing of investigation in Crime No.753 of 2018, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A of the 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.