THOTA PRAVEEN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of investigation in Crime No.790 of 2021 of Hayathnagar Police Station, Rachakonda, registered against the petitioner for the offences punishable under Sections 420 and 506 r/w.34 of I.P.C. and Sections 3(1)(x) and 3(1)(v) of SC/ST (POA) Act and Section 156(3) of Cr.P.C.

(2.) Though the learned counsel for the petitioner filed the present petition for quashing of investigation in the above 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 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 with regard to Section 41-A of Cr.P.C. have to be followed and implemented.