ENOCH PAUL BOYALAPALLY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., seeking to quash the proceedings in Cr.No.386 of 2019 on the file of Armoor Police Station, Nizamabad District, registered for the offences under Section 324 IPC and under Sections 3(1)(r), 3(2)(va) of SCs & STs (POA) Act, against the petitioner/accused.

(2.) Though the petitioner has raised several grounds to quash the aforesaid proceedings, learned counsel for the petitioner restricts his prayer seeking a direction to the Investigating agency to follow the procedure prescribed under Section 41-A of the Code of Criminal Procedure and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another, 2014 AIR(SC) 2756.

(3.) Learned Additional Public Prosecutor would submit that the directions of the Apex Court have to be followed and implemented.