DANTHUKKA PEDDAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner Sri V. Raghunath and learned Assistant Government Pleader for Home.

(2.) The grievance of petitioner is that police are harassing him without following mandatory procedure under Section 41-A Cr.P.C. and guidelines issued by the Supreme Court in Arnesh Kumar v. State of Bihar AIR 2014 SC 2756 , while conducting investigation in FIR No. 255 of 2021, P.S. Yacharam registered under Section 324 IPC.

(3.) Learned Assistant Government Pleader submits that Writ Petition may be disposed of by issuing appropriate directions.