Andhra Pradesh High Court - Amravati
Kuna Vanaja vs The State Of Andhra Pradesh on 18 November, 2024
1
VJP,J
CRLP.Nos.2791, 2797 & 2796 of 2022
APHC010183882022
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3396]
(Special Original Jurisdiction)
MONDAY ,THE EIGHTEENTH DAY OF NOVEMBER
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA
CRIMINAL PETITION Nos: 2791, 2797 & 2796 /2022
CRIMINAL PETITION NO: 2791/2022
Between:
Kuna Vanaja and Others ...PETITIONER/ACCUSED(S)
AND
The State Of Andhra Pradesh ...RESPONDENT/COMPLAINANT
Counsel for the Petitioner/accused(S):
1. P RAMA SHARANA SHARMA
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR (AP)
CRIMINAL PETITION NO: 2797/2022
Between:
Kuna Vanaja and Others ...PETITIONER/ACCUSED(S)
AND
The State Of Andhra Pradesh ...RESPONDENT/COMPLAINANT
Counsel for the Petitioner/accused(S):
1. P RAMA SHARANA SHARMA
2
VJP,J
CRLP.Nos.2791, 2797 & 2796 of 2022
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR (AP)
CRIMINAL PETITION NO: 2796/2022
Between:
Kuna Ramesh ...PETITIONER/ACCUSED
AND
The State Of Andhra Pradesh ...RESPONDENT/COMPLAINANT
Counsel for the Petitioner/accused:
1. P RAMA SHARANA SHARMA
Counsel for the Respondent/complainant:
1. PUBLIC PROSECUTOR (AP)
The Court made the following:
COMMON ORDER:
CRIMINAL PETITION NO: 2791/2022 The instant Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the Petitioners, seeking quashment of the proceedings in FIR No.94 of 2018, dated 24.09.2018 at P.S.Araku, Visakhapatnam Rural, for the offences punishable under Sections 120b, 143,147,148,452,307,395,435,324,332,353,506 r/w 149, 3, 5 of IPC. CRIMINAL PETITION NO: 2797/2022
2. The instant Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the Petitioners, seeking quashment of the 3 VJP,J CRLP.Nos.2791, 2797 & 2796 of 2022 proceedings in FIR No.96 of 2018, dated 24.09.2018 at P.S.Araku, Visakhapatnam Rural, for the offences punishable under Sections 120b, 143,147,148,452,307,395,435,324,332,353 and 506 r/w 149 of IPC. CRIMINAL PETITION NO: 2796/2022
3. The instant Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 has been filed by the Petitioner, seeking quashment of the proceedings in FIR No.97 of 2018, dated 24.09.2018 at P.S.Araku, Visakhapatnam Rural, for the offences punishable under Sections 120b, 143,147,148,452,307,395,435,324,332,353 and 506 r/w 149 of IPC.
4. Heard Sri P.Rama Sharana Sharma, learned counsel for the petitioners and Ms. K.Priyanka Lakshmi, learned Assistant Public Prosecutor.
5. Learned counsel for the petitioners would submit that there are no specific allegations made against the petitioners which attract the offences punishable under Sections 120b, 143,147,148,452,307,395,435,324,332,353 and 506 r/w 149 of IPC. Learned counsel would further submit that the cases have been registered on 24.09.2018. So far, investigation is not concluded.
6. Learned Assistant Public Prosecutor would submit that the petition may disposed of directing the police to conclude the investigation.
7. Learned counsel for the petitioners in reply would submit that the petition may be disposed of without causing any prejudice to the rights and contentions of the petitioners directing the police to conclude the investigation. 4
VJP,J CRLP.Nos.2791, 2797 & 2796 of 2022
8. Considering the submissions made, the petitions are disposed of. However, the Police are directed to conclude the investigation within a period of four (4) weeks from the date of receipt of copy of this order and file a report according to law.
Consequently, miscellaneous petitions, pending if any, shall stand closed.
_______________________________ VENKATA JYOTHIRMAI PRATAPA, J Dt.18.11.2024 UPS 5 VJP,J CRLP.Nos.2791, 2797 & 2796 of 2022 58 THE HON'BLE SMT JUSTICE VENKATA JYOTHIRMAI PRATAPA CRIMINAL PETITION Nos.2791, 2797 & 2796 OF 2022 Dated : 18.11.2024 UPS