Andhra Pradesh High Court - Amravati
B.Satyanarayana Reddy, E.G.Dt 4 Otrs., vs State Of Ap.,Thrravulapalem Ps Anr., on 30 October, 2019
Author: U.Durga Prasad Rao
Bench: U.Durga Prasad Rao
HON'BLE SRI JUSTICE U.DURGA PRASAD RAO
CRIMINAL PETITION No.7933 OF 2014
ORDER:
1. In this Criminal Petition filed under Section 482 of Cr.P.C. the Petitioners/Accused Nos.1 to 5 seek to quash the proceedings against them in Crime No.21 of 2014 of Ravulapalem Police Station, East Godavari district, which was registered against them for the offences under Sections 498-A and 506 of IPC.
2. When the matter is called today, there is no representation for the petitioners.
3. Heard learned Additional Public Prosecutor appearing for the 1st respondent-State and perused the material on record.
4. Having regard to the strong prima-facie case being projected in the FIR, this Court considers it not apposite to quash the proceedings against the petitioners. Hence, investigation must lead to its logical conclusion. However, considering the fact that the offences under Sections 498-A and 506 IPC are amenable to Section 41-A of Cr.P.C., the concerned Investigating Officer is directed to scrupulously follow the procedure contemplated under Section 41-A of Cr.P.C and also the judgment of the Apex Court in Arnesh Kumar Vs. State of Bihar1. The instant Criminal Petition insofar as the Petitioner/Accused No.1 is concerned is dismissed as withdrawn vide order of this Court on 22.07.2014. Further, the Petitioners/Accused Nos.2 to 5 are directed to 1 2014 (3) ACR 2670 (SC) UDPR,J Crl.P.No.7933 of 2014 2 cooperate with the investigation agency for smooth completion of investigation.
5. The Criminal Petition is, accordingly, disposed of.
6. As a sequel, interlocutory applications pending if any, in this Criminal Petition shall stand closed.
_________________________ U.DURGA PRASAD RAO, J Date.30.10.2019 DSH