Andhra Pradesh High Court - Amravati
E.Niranjan Reddy 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.9593 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 petitioner-accused No.1, seeking to quash of the First Information Report in Crime No.181 of 2013 on the file of Alipiri Police Station, Tirupati Urban, Chittoor District, against the petitioner.
2. The crime was registered against the accused No.1 and eight (08) others under Section 447 of the Indian Penal Code, 1860 (for short "I.P.C.") and Section 3 (1) (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
3. Heard the arguments of learned counsel for the petitioner and learned Public Prosecutor.
4. This is a case pertaining to the year 2013 and stay has been granted by this Court.
5. Learned Public Prosecutor submits that charge sheet has not been filed in this case so far, in view of the stay orders.
Crl.P.No.9593 of 20132
6. Considering the submissions of both the counsel, since this is a case pertains to the year 2013 and the case has not been proceeded so far, the investigation agency may go with the investigation by following the procedure under Section 41-A Cr.P.C., keeping in view the guidelines of the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar and another1" and complete the investigation expeditiously.
7. With these observations, the criminal petition is disposed of accordingly and interim stay is hereby vacated.
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.9593 of 2013 3 THE HON'BLE SRI JUSTICE GUDISEVA SHYAM PRASAD CRIMINAL PETITION No.9593 OF 2013 DATED : 07-11-2019 ARR