Andhra Pradesh High Court - Amravati
Jampala Manoj vs The State Of Andhra Pradesh on 28 March, 2022
Author: D.Ramesh
Bench: D. Ramesh
THE HON'BLE SRI JUSTICE D. RAMESH
CRIMINAL PETITION NO.2186 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 F.I.R.No.20 of 2022 of Bapatla Rural Police Station, Guntur District, registered for the offences punishable under Sections 420, 272, 273, IPC and Sections 57 (1), 58, 59 of FSSA.
2. Heard learned counsel for the petitioners and the learned Additional Public Prosecutor for the State.
3. Learned counsel for the petitioners would submit that this is a covered matter in view of the earlier common order passed by this Court in Criminal Petition Nos.5421 of 2019 and batch, whereby this Court has quashed several F.I.Rs registered for the similar offences based on identical facts. Therefore, he would submit that the petitioners are similarly placed and therefore entitled for quash of the F.I.R registered against them.
4. Therefore, in view of the aforesaid common order of this Court and for the reasons stated therein, this Criminal Petition is allowed and the aforesaid F.I.R. registered against the petitioners, is hereby quashed.
Miscellaneous Petitions, if any pending, in this Criminal Petition, shall stand closed.
__________ D.RAMESH,J Date: 28.03.2022 PA.
HON'BLE SRI JUSTICE D.RAMESH CRIMINAL PETITION NO. 2186 of 2022 DATED: 28.03.2022 PA.
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No:CRL.P.No.2186 of 2022 PROCEEDING SHEET SL. DATE ORDER OFFICE NOTE NO.
01. 28.03.2022 DR, J I.A.NO.01/2022 Dispense with petition is ordered.
_______ DR,J CRL.P.No.2186 of 2022 Criminal Petition is allowed. (VSO) _______ DR,J PA.
SL. DATE ORDER OFFICE NOTE NO.