SYED ABDUL SAJIDI ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of Constitution of India seeking declaration that the action of respondent Nos.3 and 4 in attempting to arrest the petitioner in Crime No.146 of 2022 of Abid Road Police Station, Hyderabad, without following the procedure contemplated under Sec. 41-A of the Code of Criminal Procedure, is arbitrary, illegal and in violation of the guidelines issued by the Hon'ble Apex Court in the case of Arnesh Kumar v. State of Bihar (2014) 8 SCC 273.

(2.) The case of the petitioner is that on 21/5/2022, there was an altercation between himself and his employer/ respondent No.5 for non-payment of salaries on time and he left the job. Thereupon his employer/Respondent No.5 foisted a false complaint alleging that he has taken away an amount of Rs.20,00,000.00 lying in an envelop in the office, which was culminated into as a case in Crime No.146 of 2022 alleging offence under Sec. 381 of Indian Penal Code.

(3.) Heard Sri Mohd Adnan, learned counsel for the petitioner and the learned Assistant Government Pleader for Home, appearing for the respondents.