Andhra Pradesh High Court - Amravati
Janumuri Srinivasu Narayana Nagendra vs The State Of Andhra Pradesh on 26 February, 2020
Author: J. Uma Devi
Bench: J.Uma Devi
THE HON'BLE Ms.JUSTICE J.UMA DEVI
CRIMINAL PETITION NO.1102 OF 2020
ORDER:
This petition is filed under section 482 of Cr.P.C., to quash the proceedings in Crime No.49 of 2019 of SHO, Koyyuru Police Station, Visakhapatnam District, registered for the offences punishable under Sections 420, 468, 471 and 506 IPC, against the petitioners/ A-1 and A-2, on various grounds.
Learned counsel for the petitioners, after arguing the matter for sometime, requested this Court to direct the police concerned to follow the procedure prescribed under Section 41-A of Cr.P.C.
Acceding to the request of the counsel for petitioners, without touching the merits of the matter, the Criminal Petition is disposed of directing the police concerned to follow the procedure prescribed under Section 41-A Cr.P.C, and the guidelines issued by the Apex Court in Arnesh Kumar v. State of Bihar1.
Consequently, miscellaneous petitions pending, if any, shall also stand disposed of.
________________ J. UMA DEVI, J Dated 26.02.2020 KA 1 (2014) 8 SCC 273 2