MIR AMJAD ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. by the petitioner/A.1 seeking to quash the proceedings in Cr.No.349 of 2019 on the file of the Station House Officer, RGI Airport Police Station, Cyberabad district, registered for the offences punishable under Sections 447,504 and 506 IPC.

(2.) Though learned counsel for the petitioner/A.1 filed the present petition for quashing of proceedings in Cr.No.349 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.