Andhra Pradesh High Court - Amravati
Bingi.Narendra Kumar, vs The State Of Ap on 29 August, 2019
Author: U. Durga Prasad Rao
Bench: U. Durga Prasad Rao
HON'BLE SRI JUSTICE U. DURGA PRASAD RAO
CRIMINAL PETITION No.5055 OF 2019
ORDER:
In this petition filed under Section 482 Cr.P.C., the petitioners/A1 to A3 seeks to quash the proceedings against them in Crime No.217 of 2019 of Bapatla Town Police Station, Guntur District, registered for the offences under Section 498-A IPC and Sections 3 and 4 of Dowry Prohibition Act.
2. Heard learned counsel for petitioners and learned public prosecutor appearing on behalf of 1st respondent.
3. Without going into merits, having regard to the nature of offences alleged, this Court considers it apt to direct the Investigating Officer to scrupulously follow the guidelines rendered by the Hon'ble Apex Court in the decision reported in Arnesh Kumar v. State of Bihar1 and also the procedure contemplated under Section 41-A Cr.P.C during the course of investigation towards the petitioners/A1 to A3. The petitioners shall cooperate with the investigating agency for smooth completion of investigation. The criminal petition is accordingly disposed of. As a sequel, miscellaneous petitions pending, if any, in this case shall stand closed.
__________________________ U. DURGA PRASAD RAO, J 29.08.2019 SS 1 AIR 2014 SC 2756