Andhra Pradesh High Court - Amravati
Polavarapu Suseelamma 3 Others vs The State Of A.P. Another on 7 November, 2019
Author: G.Shyam Prasad
Bench: G.Shyam Prasad
HON'BLE SRI JUSTICE G.SHYAM PRASAD
CRIMINAL PETITION No.9640 OF 2013
ORDER:
This is a petition filed under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), by the petitioners-accused Nos.2 to 5, seeking to quash the proceedings against them in Crime No.64 of 2013 of Phirangipuram Police Station, Guntur District, wherein the petitioners were accused Nos.2 to 5 alleged to have been committed the offence punishable under Section 498(A) of the Indian Penal Code, 1860 (for short "I.P.C.") and under Sections 3 and 4 of Dowry Prohibition Act.
2. Heard the arguments of learned counsel for the petitioners and learned Public Prosecutor.
3. This is a crime registered in the year 2013 against the petitioners-accused Nos.2 to 5 and another accused No.1 for the offence punishable under Section 498(A) I.P.C. and under Sections 3 and 4 of Dowry Prohibition Act.
4. After filing this criminal petition, interim stay has been granted and no further investigation is conducted in this matter.
5. In the light of the facts and circumstances of the case, it is appropriate to direct the Investigating agency to Crl.P.No.9640 of 2013 2 proceed with the investigation, but however to follow the procedure under Section 41-A Cr.P.C. as per the guidelines rendered by the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar and another1" and complete the investigation expeditiously.
6. With these observations, the criminal petition is disposed of.
Miscellaneous petitions, if any pending, shall also stand closed.
______________________ G.SHYAM PRASAD,J Date: 07-11-2019 ARR 1 (2014) 8 SCC 273 Crl.P.No.9640 of 2013 3 THE HON'BLE SRI JUSTICE GUDISEVA SHYAM PRASAD CRIMINAL PETITION No.9640 OF 2013 DATED : 07-11-2019 ARR