Andhra Pradesh High Court - Amravati
Dr.Dwarapu Reddy Ram Mohana Rao, vs The State Of Andhrapradesh. on 24 August, 2022
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
HON'BLE SRI JUSTICE NINALA JAYASURYA
CRIMINAL PETITION No.6530 OF 2022
Between:-
Dr.Dwarapu Reddy Ram Mohana Rao
... Petitioner/
Accused
and
The State of Andhra Pradesh represented by
Represented by its Public Prosecutor
and another
... Respondents
Counsel for the petitioner : Mr.B.Ramashankara Rao
Counsel for the 1st respondent : The Public Prosecutor
ORDER:
Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor appearing for the 1st respondent.
2. This present Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) seeking to quash the proceedings against the petitioner/Accused in Crime No.264 of 2021 on the file of Parvatipuram Town Police Station, registered for the offences punishable under Sections 420, 423, 120 of the Indian Penal Code, 1860 and Section 6 of the Land Grabbing Act.
3. Though the learned counsel for the petitioner raised several grounds in the Criminal Petition for quashing the proceedings against the petitioner, at the time of arguments, confined his arguments to the relief of disposing of the matter 2 by directing the Police to follow the procedure as contemplated under Section 41A of Cr.P.C.
4. In the light of the said submissions, without going into merits of the case, Criminal Petition is disposed of, directing the Investigating Officer/Police to follow the procedure as contemplated under Section 41-A Cr.P.C., and the guidelines issued by the Hon'ble Supreme Court in Arnesh Kumar v. State of Bihar1, in so far as the petitioner/Accused is concerned. Miscellaneous applications, pending if any, shall stand closed.
________________________ NINALA JAYASURYA, J August 24, 2022.
vasu 1 (2014) 8 SCC 273