KUTHADI SRINIVAS RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner- Accused No.1 to quash the proceedings against him in FIR No.952 of 2022 pending on the file of Station House Officer, Medchal Police Station, Cyberabad. The offences alleged against him are under Ss. 420, 406, 386, 504 of Indian Penal Code (for short "IPC").

(2.) Heard both sides.

(3.) After arguing sometime, learned counsel for the petitioner confines his prayer to direct the police to follow the procedure prescribed under Sec. 41-A of Cr.P.C. for reason of the offences alleged against the petitioner is punishable less than seven (07) years.