Andhra Pradesh High Court - Amravati
Matti Gyan Kelvin Mathi Gyan Kevin vs The State Of Andhra Pradesh on 31 July, 2024
HIGH COURT OF ANDHRA PRADESH
MAIN CASE:Crl.P.No.5172 OF 2024
PROCEEDING SHEET
Sl. OFFICE
ORDER
No DATE NOTE
BVLNC, J
01. 31.07.2024
I.A.No.1 of 2024
Heard. Dispensed with for the time being.
__________ BVLNC, J Crl.P.No.5172 of 2024 Heard learned counsel representing for the petitioner and learned Assistant Public Prosecutor representing for State.
Issue notice to the respondent No.2.
Learned counsel for the petitioner is permitted to take out personal notice to the respondent No.2 through Registered Post with Acknowledgment Due and file proof of service into the Registry within a period of four (04) weeks.
Learned counsel for the petitioner would submit that the alleged offences are under Sections 417, 506 I.P.C., Sections 3(1)(r), 3(1)(s), 3(2)(va) of SC & ST (POA) Act and Sections 3 & 4 of D.P. Act which are punishable with less than seven (07) years of imprisonment.
(Contd..) //2// In that view of the matter, the Respondent /police are directed to follow the procedure as contemplated under Section 35(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 corresponding to Section 41-A Cr.P.C., scrupulously as per the guidelines enunciated in Arnesh Kumar Vs. State of Bihar and another1.
List the matter after four (04) weeks.
__________ BVLNC, J Pmk 1 (2014) 8 SCC 273