Andhra Pradesh High Court - Amravati
Y.Venkata Narasimha Prasad, Guntur ... vs State, Sho, Repalle Ps. Rep. Pp And Anr., on 21 October, 2019
Author: U. Durga Prasad Rao
Bench: U. Durga Prasad Rao
HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
CRIMINAL PETITION No.13569 of 2013
ORDER:-
In this petition filed under Section 482 of Cr.P.C, the petitioner/accused supplicates for quashing the proceedings against him in Crime No.225 of 2013 of Repalle Police Station, Guntur District, registered for the offences under Section 420 of IPC and Secs.3(1)(ii), 3(1)(x), 3(1)(xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, SCs & STs (POA) Act).
2. Heard learned counsel for petitioner and learned Additional Public Prosecutor.
3. Having regard to the prima-facie material contained in the complaint allegations, instead of quashing the proceedings, this Court is of considered view to direct the Investigating Officer to proceed with the investigation to unearth the truth in the complaint allegations. However, having regard to the fact that the offences alleged are amenable to Section 41-A of Cr.P.C, this Criminal Petition is disposed of directing the concerned Police to follow the procedure contemplated under Section 41-A of Cr.P.C and also the guidelines issued by Hon'ble apex Court in Arnesh Kumar Vs. State of Bihar1. 1 2014 (3) ACR 2670 (SC) 2 The petitioner is directed to cooperate with the investigation agency for smooth completion of investigation.
As a sequel, Interlocutory Applications pending if any, in this Criminal Petition shall stand closed.
_________________________ U. DURGA PRASAD RAO, J 21.10.2019 MS HON'BLE SRI JUSTICE U. DURGA PRASAD RAO CRIMINAL PETITION No.13569 OF 2013 Date. 21.10.2019 MS