SANNAREDDY RAJESH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. seeking quashing of investigation in Crime No.877 of 2021 of W.P.S., DD Police Station, Hyderabad, registered against the petitioners / Accused Nos.1 to 4 for the offences punishable under Ss. 498-A of I.P.C., and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) Though the learned counsel for the petitioners 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 Sec. 41-A Cr.P.C. and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another AIR 2014 SC 2756 .

(3.) Learned Assistant Public Prosecutor would submit that the directions of the Apex Court with regard to Sec. 41-A of Cr.P.C. have to be followed and implemented.