Andhra Pradesh High Court - Amravati
Bobbili Lakshmi Renuka vs The State Of Andhra Pradesh on 25 July, 2024
HIGH COURT OF ANDHRA PRADESH
MAIN CASE : Crl.P.No.5043 OF 2024
PROCEEDING SHEET
Sl. OFFICE
ORDER
No DATE NOTE
01. 25.07.2024 BVLNC, J
I.A.No.1 OF 2024
Heard. Dispensed with for the time being.
__________ BVLNC, J Crl.P.No.5043 OF 2024 Learned Assistant Public Prosecutor takes notice for respondent No.1 and seeks time to get instructions in the matter.
Issue notice to the respondent No.2.
Learned counsel for the petitioner(s) is permitted to take out personal notice to the respondent No.2 through registered post with acknowledgment due and file proof of service into the Registry with in a period of four (04) weeks.
List the matter on 22.08.2024.
__________ BVLNC, J I.A.No.2 OF 2024 Heard learned counsel for the petitioner.
Contd., Learned counsel for the petitioner would submit that the petitioner is sister of A1 in this case and police registered FIR in Crime No.268 of 2024 on the file of Sarpavaram Police Station against the petitioner and others for the offence punishable under Sections 498-A read with 34 of Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act. The defacto complainant impleaded the petitioner also with false allegations only to harass her.
Considering the above facts and circumstances as the alleged offences are punishable less than seven years imprisonment, the police are directed to follow the procedure under Section 41A of Criminal Procedure Code, as directed by the Hon'ble Apex Court in Arnesh Kumar Vs. State of Bihar and another1's case.
__________ BVLNC, J SAB 1 (2014) 8 SCC 273