Andhra Pradesh High Court - Amravati
Anil Kumar Bobbili vs The State Of Andhra Pradesh on 9 December, 2022
Author: R. Raghunandan Rao
Bench: R. Raghunandan Rao
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
CRIMINAL PETITION No.9839 of 2022
ORDER:
The petitioner is accused in Crime No.487 of 2022 for the offences under Section 498-A of Indian Penal Code and Section 3 & 4 of Dowry Prohibition Act before the Nuzvid Town Police Station, Eluru.
2. The petitioner has approached this Court to quash the complaint on the ground that the allegations in the complaint are false. The question of whether the allegations are true or false can only decided after a proper investigation is conducted in the matter.
3. Accordingly, this Criminal Petition is dismissed. However, the petitioner shall be entitled to a notice under 41- A of Cr.P.C before any further steps are taken against the petitioner.
Miscellaneous petitions, pending if any, in this Criminal Petition shall stand closed.
____________________________ R. RAGHUNANDAN RAO, J 09.12.2022 RKS 2 HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO CRIMINAL PETITION No.9839 of 2022 09.12.2022 RKS