URMILA BHATI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioner/Accused No.2 seeking to quash the proceedings against her in Crime No.338 of 2019 of Chandanagar Police Station, Cyberabad, registered for the offences punishable under Sections 498A, 420 and 506 read with 34 I.P.C.

(2.) Heard the learned counsel for the petitioner/Accused No.2, the learned Additional Public Prosecutor representing the 1st respondent-State and perused the record.

(3.) Though the learned counsel for the petitioner/Accused No.2 filed the present petition for quashing the investigation in the aforesaid 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 follow the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another, 2014 AIR(SC) 2756.