KESHAMONI BUCHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Impugning the First Information Report in Crime No.229 of 2018 registered by the Yacharam Police Station, Rachakonda Commissionerate, for the offence punishable under Section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, on the report of the 2nd respondentde facto complainant, the petitioner/ accused filed the quash petition.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor, representing the 1st respondent-State in opposing the same, before ordering notice to the 2nd respondent and before admission. Perused the First Information Report and quash petition averments.

(3.) A perusal of the First Information Report and quash petition averments no way entitles this Court to quash the proceedings or admit by keeping the matter pending, but for to say for none of the offences are punishable above seven years, the police strictly follow Section 41-A Cr.P.C., and also the guidelines as held by the Apex Court in Arnesh Kumar Vs. State of Bihar, 2014 8 SCC 273.