Andhra Pradesh High Court - Amravati
Bobbili Prakash vs The State Of Andhra Pradesh on 18 January, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI
MAIN CASE No. Crl.P.No.255 of 2023
PROCEEDING SHEET
Sl. Office
ORDER
No DATE Note
1. 18.01.2023 RRR, J
Learned Public Prosecutor has taken
notice on the 1st respondent and seeks time to obtain instructions.
Issue notice to the 2nd respondent.
The learned counsel for the petitioner is permitted to take out personal notice to the 2nd respondent by RPAD and file proof of service by the next date of hearing.
Post on 23.02.2023.
The petitioner is accused No.4 in C.C.No.352 of 2020 on the file of the II Additional Judicial First-Class Magistrate at Eluru, for the offence under Section 498-A & 344 r/w. 34 of Indian Penal Code and Sections 3 & 4 of Dowry Prohibition Act, 1961.
The petitioner contend that the allegations made against him in the charge sheet are general and omnibus allegations without any details as to specifics and as such, no case can be made against him.
A perusal of the charge sheet does show that there are no specific allegations against the petitioner except general and omnibus 2 allegations of harassment.
In the circumstances, the presence of the petitioner shall be dispensed with, till further orders in C.C.No.352 of 2020 on the file of the II Additional Judicial First-Class Magistrate at Eluru, except when his presence is required for examination.
__________ RRR, J BSM