MOHD. ABDUL FAREED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, seeking to quash the proceedings in Cr.No.902 of 2021 on the file of Ramachandrapuram Police Station, Cyberabad District, registered for the offences under Ss. 420, 468, 471 and 506 IPC, against the petitioners/A1 and A2.

(2.) Though learned counsel for the petitioners filed the present petition for quashing of investigation in the abovementioned crime, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Sec. 41-A of the 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 have to be followed and implemented.