KALAKUNTLA SANDEEP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioners/Accused Nos.1 to 3 seeking to quash the proceedings against them in Crime No.62 of 2021 of Kanchanbagh Police Station, Hyderabad, registered for the offences punishable under Sections 406, 420 and 506 read with 34 I.P.C.

(2.) Heard the learned counsel for the petitioners/Accused Nos.1 to 3, the learned Assistant Public Prosecutor representing the 1st respondent-State and perused the record.

(3.) Though the learned counsel for the petitioners/Accused Nos.1 to 3 filed the present petition for quashing the proceedings in the aforesaid crime, he restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A Cr.P.C. and follow the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another , 2014 AIR(SC) 2756.