Andhra Pradesh High Court - Amravati
Avula Abraham Bujjaiah vs The State Of Andhra Pradesh on 9 November, 2022
Author: K.Sreenivasa Reddy
Bench: K.Sreenivasa Reddy
THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY
CRIMINAL PETITION NO.8601 OF 2022
ORDER:-
The Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed seeking anticipatory bail by the petitioner, who is Accused No.8 in Crime No.111 of 2022 of Nizampatnam Police Station, Nizampatnam, Bapatla District.
2. Heard the learned counsel for the petitioner and the learned Special Assistant Public Prosecutor for respondent-State.
3. Learned counsel for the petitioner submit that the offences alleged are punishable with imprisonment of less than seven years and hence police be directed to follow the procedure contemplated under Section 41-A Cr.P.C.
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4. In view of the facts and circumstances of the case, police are directed to follow the procedure contemplated under Section 41-A Cr.P.C scrupulously as per the guidelines laid down under Arnesh Kumar Vs. State of Bihar and another1. Police are directed to interrogate the petitioner in the presence of an Advocate of his choice.
5. With the above directions, the Criminal Petition is disposed of.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
__________________________________ JUSTICE K. SREENIVASA REDDY 09.11.2022 ARB 1 (2014) 8 SCC 273 3 THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY CRIMINAL PETITION NO.8601 OF 2022 09.11.2022 ARB