KUTHURI THIRUPATHI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioner/Accused seeking to quash the proceedings against him in Crime No.31 of 2019 of Thangalapally Police Station, Thangalapally Mandal, Rajanna Sircilla District, registered for the offences punishable under Section 323 I.P.C and Sections 3 (1) (s) and 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(2.) Heard learned counsel for the petitioner/Accused, learned Additional Public Prosecutor representing the 1st respondent-State and perused the record.

(3.) Though learned counsel for the petitioner/Accused 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.