Andhra Pradesh High Court - Amravati
CRLP/1685/2022 on 10 March, 2022
Author: D.Ramesh
Bench: D. Ramesh
THE HON'BLE SRI JUSTICE D. RAMESH
CRIMINAL PETITION NO.1685 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.200 of 2019 of Thulluru Police Station, Thulluru, Guntur District registered for the offences punishable under Sections 270, 273, 328, 420 IPC & Sections 56, 57 & 63 of FSS Act, 2006.
2. Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.
3. Learned counsel for the petitioner 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 petitioner is similarly placed and he is also entitled for quash of the F.I.R registered against him.
4. Learned Additional Public Prosecutor fairly concedes that this is a covered matter in view of the aforesaid common order passed by this Court and thereby prayed to pass appropriate orders accordingly in this Criminal Petition.
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5. 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 petitioner, is hereby quashed.
Miscellaneous Petitions, if any pending, in this Criminal Petition, shall stand closed.
__________ D.RAMESH,J Date: 10.03.2022 PA.
HON'BLE SRI JUSTICE D.RAMESH CRIMINAL PETITION NO. 1685 of 2022 DATED: 10.03.2022 PA.
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No:CRL.P.No.1685 of 2022 PROCEEDING SHEET SL. DATE ORDER OFFICE NOTE NO.
01. 10.03.2022 DR, J CRL.P.No.1685 of 2022 Criminal Petition is allowed. (VSO) _______ DR,J PA.
SL. DATE ORDER OFFICE NOTE NO.