SYED JAFFAR ALI BABA Vs. MAHABOOB HASAN

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the petitioner/A2 seeking to quash the proceedings against him in Crime No.417 of 2021 of Pahadishareef Police Station, Rachakonda Commissionerate, registered for the offences punishable under Section 420 of I.P.C. and Section 7 of Drugs and Magic Remedies (Objectionable Advertisements) Act.

(2.) Heard the learned counsel for the petitioner/A2, the learned Assistant Public Prosecutor representing the respondent No.2/State and perused the record.

(3.) Having submitted for a considerable time, learned counsel for the petitioner/A2 made a request to this Court to direct the investigating agency to follow the procedure prescribed under Section 41A of Cr.P.C. and to follow the guidelines prescribed by the Honourable Apex Court in Arnesh Kumar v. State of Bihar and another AIR 2014 SC 2756 , on the ground that the maximum sentence of imprisonment prescribed for the alleged offences is below seven (7) years.