M.SAM RAJ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners-A1 to A3 to quash the proceedings in connection with crime No.462 of 2019 on the file of the SHO, Chaitanyapuri Police Station, Rachakonda District, registered for the offences punishable under Sections 419, 420, 468 and 471 r/w 34 IPC.

(2.) Heard the learned counsel for the petitioners and learned Additional Public Prosecutor representing the State.

(3.) On earlier occasion, the petitioners sought for the relief from this Court and this Court, vide order, dated 17.09.2019 in Crl.P.No.5797 of 2019 directed to follow the guidelines prescribed by the Apex Court in Arnesh Kumar v State of Bihar and another, 2014 AIR(SC) 2756 and also directed the police authorities not to take any coercive steps against the petitioner. This order was passed in the quash petition filed by A1.