Andhra Pradesh High Court - Amravati
Ramineni Ramanjaneyulu vs The State Of A.P. on 16 February, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY
CRIMINAL PETITION No.815 OF 2022
ORDER:-
This Criminal Petition under Section 438 of the Code of Criminal Procedure, 1973, is filed to enlarge the petitioner on bail in the event of his arrest in Crime No.21 of 2022 of Mundlamur Police Station, Prakasham District, registered for the offences punishable under Section 420 IPC and under Section 76 of the Chit Funds Act.
At the time of hearing, learned counsel for the petitioner has confined his request only to order notice under Section 41A Cr.P.C stating that the aforesaid offences registered against the petitioner are all 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 against the petitioner in the above crime.
________________________________________________ JUSTICE CHEEKATI MANAVENDRANATH ROY Date: 16-02-2022 AKN 2 THE HON'BLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY CRIMINAL PETITION No.815 OF 2022 Date: 16-02-2022 AKN