Andhra Pradesh High Court - Amravati
Nukapeyi Keanthi Kumar Babu vs The State Of Andhra Pradesh on 23 January, 2020
Author: J. Uma Devi
Bench: J. Uma Devi
THE HON'BLE Ms. JUSTICE J. UMA DEVI
CRIMINAL PETITION No.7220 OF 2019.
ORDER:
This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.369 of 2019 on the file of the Bhimavram I Town Police Station, West Godavari District, registered for the offences punishable under Sections 302, 120(B), 212 read with Section 34 IPC, on various grounds.
Learned counsel for petitioner/A.4, after arguing the matter for some time, requested this Court to direct the police concerned to follow the procedure under Section 41-A of Cr.P.C.
Acceding to the request of the counsel for petitioner/A.4, without touching the merits of the matter, the Criminal Petition is disposed of directing the police concerned to follow the procedure under Section 41-A Cr.P.C. and the guidelines issued by the Apex Court in Arnesh Kumar v. State of Bihar1.
Consequently, miscellaneous petitions pending, if any, shall also stand disposed of.
________________ J. UMA DEVI, J Date.23.01.2020.
Note:
Issue CC by 27.01.2020. B/o.
Gk 1 (2014) 8 SCC 273 2 THE HON'BLE Ms. JUSTICE J. UMA DEVI CRIMINAL PETITION No.7220 OF 2019.
Date:23.01.2020.
Gk.