Andhra Pradesh High Court - Amravati
Station vs 41A Cr.P.C. Stating That The Offences ... on 30 March, 2022
Author: D.Ramesh
Bench: D. Ramesh
THE HON'BLE SRI JUSTICE D. RAMESH
CRIMINAL PETITION NO.2332 of 2022
ORDER:-
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 ( for short "Cr.P.C.") is filed seeking quash of the proceedings in Cr.No. 10 of 2022 on the file of Veldurthy Police Station, Guntur District.
2. At the time of admission, the counsel appearing on behalf of the petitioner has confined his request only to order notice under Section 41A Cr.P.C. stating that the offences registered against the petitioner are punishable with less than seven years period of imprisonment.
3. In view of the aforesaid request, without going into the merits of the case, the Criminal Petition is disposed of directing the respondents to follow the procedure contemplated under Section 41A Cr.P.C., and the guidelines prescribed by the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar and another 1case.
As a sequel thereto, miscellaneous applications, if any pending shall stand closed.
__________ D.RAMESH,J Date: 30 .03.2022 PA.
1(2014) 8 SCC 273 HON'BLE SRI JUSTICE D.RAMESH CRIMINAL PETITION NO. 2332 of 2022 DATED: 30.03.2022 PA.
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No:CRL.P.No.2332 of 2022 PROCEEDING SHEET SL. DATE ORDER OFFICE NOTE NO.
01. 30.03.2022 DR, J I.A.NO.01/2022 Dispense with petition is ordered.
_______ DR,J CRL.P.No.2332 of 2022 Criminal Petition is disposed of. (VSO) _______ DR,J PA.
SL. DATE ORDER OFFICE NOTE NO.
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