CHANDUPATLA DEVENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking quashing of investigation in Crime No.51 of 2019 of Mamnoor Police Station, Warangal District, registered against the petitioner/accused No.1 and others for the offences punishable under Sections 447, 427 and 506 read with 34 I.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, 2014 AIR(SC) 2756. At this stage, the learned Additional Public Prosecutor would submit that notice under Section 41-A Cr.P.C. has already been issued to the petitioner.

(3.) Since the petitioner has already been issued notice under Section 41-A IPC, the petitioner/accused No.1 is directed to comply with the said notice as per the directions of the Apex Court as set out in Arnesh Kumar case (supra). However, no coercive steps shall be taken against the petitioner/accused No.1 till filing of the final report.