Andhra Pradesh High Court - Amravati
Nageswara Rao Pothula vs State Of Andhra Pradesh on 3 February, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
CRIMINAL PETITION No.240 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 F.I.R in Crime No.579 of 2021 of Kovvur Town Police Station, West Godavari District, registered for the offences punishable under Sections 420, 406 r/w 34 IPC and under Section 76 of the Chit Fund Act, who are A-1 to A-3 in the above crime.
At the time of hearing, learned counsel for the petitioners has confined his request only to order notice under Section 41A Cr.P.C stating that the aforesaid offences registered against the petitioners are punishable with less than seven (07) years period of imprisonment.
Therefore, in view of the aforesaid request, this Criminal Petition is disposed of with a direction to the Investigating Officer to follow the procedure contemplated under Section 41A Cr.P.C and the guidelines prescribed by the Apex Court in Arnesh Kumar v. State of Bihar and another1 case.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
_____________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 03.02.2022 AKN 1 (2014) 8 SCC 273 2 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION No.240 of 2022 Date: 03-02-2022 AKN