Andhra Pradesh High Court - Amravati
Varada Suraj Shris vs The State Of Andhra Pradesh, on 5 February, 2020
Author: J. Uma Devi
Bench: J. Uma Devi
THE HON'BLE Ms. JUSTICE J. UMA DEVI
CRIMINAL PETITION No.6742 OF 2019.
ORDER:
This petition is filed under Section 482 Cr.P.C., to quash the proceedings in F.I.R No.244 of 2019, on the file of the Narsapuram Town Police Station, West Godavari.
Learned counsel for petitioners, 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 petitioners, 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.05.02.2020.
Gk 1 (2014) 8 SCC 273 2 THE HON'BLE Ms. JUSTICE J. UMA DEVI CRIMINAL PETITION No.6742 OF 2019.
Date:05.02.2020.
Gk.