K.G Shankar, J.:— The petitioners are A-1, A-2 and A-5. They along with other accused allegedly committed offences under Sections 147, 148, 307 and 149 IPC. On the complaint of the second respondent, FIR in Crime No. 205 of 2014 was registered on the file of Chandrayangutta, Police Station, Hyderabad. Learned counsel for the petitioners submitted that all the allegations that are raised in the complaint are false and the petitioners herein and other accused are falsely implicated in this case. The case is at the stage of investigation. It is not appropriate to stay the investigation of the case.
2. At the same time, where it is contended that the petitioners and other accused are innocents of the offences alleged and they are falsely implicated in the present case, it would be appropriate to direct police not to arrest the petitioners during the pendency of investigation.
3. Consequently, this criminal petition is disposed of permitting the police to proceed with the investigation of the case in Crime No. 205 of 2014 was registered on the file of Chandrayangutta, Police Station, Hyderabad. The police however are directed not to arrest the petitioners during the pendency of the investigation.