KODURI NAGESHWARA RAO Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Heard Sri P. Nagendra Reddy, learned counsel for the petitioner and the learned Assistant Government Pleader for Home appearing for respondents. With their consent, this writ petition is disposed of, at the admission stage.

(2.) The only grievance of the petitioner in the present writ petition is that the 1st respondent is not following the procedure laid down under Section 41-A Cr.P.C while conducting investigation in Crime No.128 of 2021. The said Crime was registered for the offences under Sections 420, 406, 425, 426 and 506 of IPC. Therefore, the 1st respondent necessarily shall follow the procedure laid down under Section 41-A Cr.P.C.

(3.) Sri S. Rama Mohan Rao, learned Assistant Government Pleader for Home, on instructions would submit that the 1st respondent will strictly follow the procedure laid down under Section 41-A Cr.P.C and also the guidelines issued by the Hon'ble Supreme Court in ARNESH KUMAR V/s. STATE OF BIHAR, (2014) 8 SCC 273.