VAVALDAS ANANTHA RAMAN GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Impugning the First Information Report in Crime No. 1222 of 2018 registered by the Station House Officer, Uppal Police Station, Cyberabad, Ranga Reddy District, for the offences punishable under Sections 498-A, 494 of IPC on the report of the 2nd respondent - de facto complainant, the petitioner filed the present quash petition.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor, representing the 1st respondent-State in opposing the same, before ordering notice to the 2nd respondent and before admission. Perused the First Information Report and quash petition averments.

(3.) A perusal of the First Information Report and quash petition averments no way entitles this Court to quash the proceedings or admit by keeping the matter pending, but for to say for none of the offences are punishable above seven years, the police strictly follow Section 41-A Cr.P.C., and also the guidelines as held by the Apex Court in Arnesh Kumar Vs. State of Bihar, 2014 8 SCC 273.