Andhra Pradesh High Court - Amravati
Peddapalli Vidya Sagar vs The State Of Andhra Pradesh on 3 December, 2024
HIGH COURT OF ANDHRA PRADESH
MAIN CASE:Crl.P.No.8742 OF 2024
PROCEEDING SHEET
Sl. OFFICE
ORDER
No DATE NOTE
BVLNC, J
01. 03.12.2024
I.A.No.01 of 2024
Heard. Dispensed with for the time being.
_________ BVLNC, J Crl.P.No.8717 OF 2024 Heard learned counsel for the petitioner.
Learned Additional Public Prosecutor representing the State takes notice for respondent No.1 and sought time for getting instructions.
Issue notice to the unofficial respondent No.2.
Learned counsel for the petitioner is permitted to take out personal notice to the respondent No.2 through Registered Post with Acknowledgment Due and file proof of service into the Registry within a period of six (06) weeks.
Learned counsel for the petitioner would submit that the alleged offence covered by the F.I.R.No.289 of 2024 of Satyanarayanapuram Police Station, Vijayawada, NTR District, is punishable with less than seven (07) years of imprisonment.
(Contd...) //2// In that view of the matter, Police are directed to follow the procedure as contemplated under Section 35(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 corresponding to Section 41-A Cr.P.C., scrupulously as per the guidelines enunciated in Arnesh Kumar Vs. State of Bihar and another1.
List the matter after six (06) weeks.
_________ BVLNC, J Pmk 1 (2014) 8 SCC 273