Andhra Pradesh High Court - Amravati
District vs Section 41A Cr.P.C. Stating That The ... on 8 March, 2022
Author: D.Ramesh
Bench: D. Ramesh
THE HON'BLE SRI JUSTICE D. RAMESH
CRIMINAL PETITION NO.1587 of 2022
ORDER:-
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 ( for short "Cr.P.C.") is filed seeking quash of the F.I.R.No.329 of 2021 of Tenali Rural Police Station, Guntur District.
2. At the time of admission, the counsel appearing on behalf of the petitioners has confined his request only to order notice under Section 41A Cr.P.C. stating that the offences registered against the petitioners are punishable with less than seven years period of imprisonment.
3. In view of the aforesaid request, without going into the merits of the case, the Criminal petition is disposed of directing the respondents to follow the procedure contemplated under Section 41A Cr.P.C., and the guidelines prescribed by the Hon'ble Apex Court in Arnesh Kumar v. State of Bihar and another 1case.
As a sequel thereto, miscellaneous applications, if any pending shall stand closed.
__________ D.RAMESH,J Date: 08.03.2022 PA.
1(2014) 8 SCC 273 HON'BLE SRI JUSTICE D.RAMESH CRIMINAL PETITION NO. 1587 of 2022 DATED: 08.03.2022 PA.
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No:CRL.P.No.1587 of 2022 PROCEEDING SHEET SL. DATE ORDER OFFICE NOTE NO.
01. 08.03.2022 DR, J CRL.P.No.1587 of 2022 Criminal Petition is disposed of. (VSO) _______ DR,J PA.
SL. DATE ORDER OFFICE NOTE NO.