MADASU SHRAVAN Vs. CHITHAKINDI SATYANARAYANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.233 of 2019 of the SHO, Basanthnagar Police Station, Peddapally, Karimnagar District, registered against the petitioners/A.2 to A.9 for the offences punishable under Sections 147, 341, 307, 323 r/w. Section 449 of IPC.

(2.) Though learned counsel for the petitioners/A.2 to A.9 filed the present petition for quashing of proceedings in Crime No.233 of 2019, 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.

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