Andhra Pradesh High Court - Amravati
Sk.Nazeer Basha vs State Of Andhra Pradesh on 19 February, 2020
Author: J. Uma Devi
Bench: J.Uma Devi
THE HON'BLE Ms.JUSTICE J.UMA DEVI
CRIMINAL PETITION NO.4699 OF 2019
ORDER:
This petition is filed under section 482 of Cr.P.C., to quash the proceedings in Crime No.116 of 2019 of Kovvur Police Station, Kovvur Mandal, SPSR Nellore District, registered for the offences punishable under Sections 447, 427, 354 r/w 34 IPC and Sections 3(1)(r), 3(1)(s), 3(1)(w)(i) and 3(2)(va) of SCs & STs (POA) Act, 2015 against the petitioners/ A-1 to A-5, on various grounds.
Learned counsel for the petitioners/ A-1 to A-5, after arguing the matter for sometime, requested this Court to direct the police concerned to follow the procedure prescribed under Section 41-A of Cr.P.C.
Acceding to the request of the counsel for petitioners, without touching the merits of the matter, the Criminal Petition is disposed of directing the police concerned to follow the procedure prescribed 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 Dated 19.02.2020 KA 1 (2014) 8 SCC 273 2