Telangana High Court
Kollati Venkata Nageswara Satya ... vs The State Of Andhra Pradesh on 20 November, 2018
HON'BLE Dr. JUSTICE B. SIVA SANKARA RAO
CRIMINAL PETITION No.12391 of 2018
ORDER :
Impugning the First Information Report in Crime No.421 of 2018 registered by the Amalapuram Town Police Station, East Godavari District, for the offences punishable under Section 498-A IPC read with 34 IPC and Sections 3 and 4 of the Dowry Prohibition Act, on the report of the 2nd respondent-de facto complainant, the petitioners/A.1 to A.5 filed the quash petition.
2. Heard learned counsel for the petitioners and learned Public Prosecutor, representing the 1st respondent-State in opposing the same, before ordering notice to the 2nd respondent and before admission. Perused the First Information Report and quash petition averments.
3. A perusal of the First Information Report and quash petition averments no way entitles this Court to quash the proceedings or admit by keeping the matter pending, but for to say for none of the offences are punishable above seven years, the police strictly follow Section 41-A Cr.P.C., and also the guidelines as held by the Apex Court in Arnesh Kumar Vs. State of Bihar1.
4. Accordingly and in the result, the criminal petition is disposed of without prejudice to any future defence of the petitioners.
Miscellaneous petitions pending, if any, shall stand closed.
____________________________ Dr. B. SIVA SANKARA RAO, J 20th November 2018.
mar 1 (2014) 8 SCC 273