CHILUSANI MOGILAIAH Vs. STATE OF TELANANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioners/Accused Nos.2 and 3 seeking to quash the proceedings against them in Crime No.75 of 2019 of Edulla Bayyaram Police Station, Kothagudem, registered for the offences punishable under Sections 417, 506 and 109 I.P.C and Section 3 (2) (V)(a) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015.

(2.) Heard the learned counsel for the petitioners/Accused Nos.2 and 3, the learned Additional Public Prosecutor representing the 1st respondent-State and perused the record.

(3.) Though the learned counsel for the petitioners/Accused Nos.2 and 3 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.