DHANAVATH SRINU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C. to quash the proceedings in Crime No.20 of 2021 pending on the file of Miryalaguda Rural Police Station, Nalgonda District. The petitioner herein is the first accused in the said crime. The offences alleged against the petitioner are under Section 420 IPC and Section 7 of Essential Commodities Act, 1955.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Sri Somavarapu Satyanarayana, learned counsel for the petitioner, would submit that in similar circumstances this Court vide its order dated 27.08.2019 in Crl.P.No.5179 of 2019 has directed the police therein to follow the procedure laid down under Section 41-A Cr.P.C. Therefore, he sought to pass the similar order in the instant petition also.