Andhra Pradesh High Court - Amravati
Ravi Venkata Satya Sai Bobbili, vs The State Of Andhra Pradesh, on 23 April, 2024
Author: K. Sreenivasa Reddy
Bench: K Sreenivasa Reddy
APHC010185152024
IN THE HIGH COURT OF ANDHRA
PRADESH
[3327]
AT AMARAVATI
(Special Original Jurisdiction)
TUESDAY ,THE TWENTY THIRD DAY OF APRIL
TWO THOUSAND AND TWENTY FOUR
PRESENT
THE HONOURABLE SRI JUSTICE K SREENIVASA REDDY
CRIMINAL PETITION NO: 2670/2024
Between:
Ravi Venkata Satya Sai Bobbili, ...PETITIONER/ACCUSED(S)
and Others
AND
The State Of Andhra ...RESPONDENT/COMPLAINANT(S)
Pradesh and Others
Counsel for the Petitioner/accused(S):
1. M R K CHAKRAVARTHY
Counsel for the Respondent/complainant(S):
1. PUBLIC PROSECUTOR (AP)
The Court made the following:
2
HON'BLE SRI JUSTICE K. SREENIVASA REDDY
Criminal Petition No.2670 of 2024
Order:
This Criminal Petition, under Section 482 Cr.P.C., has been
filed on behalf of the petitioners/A-2 to A-4, to quash the
proceedings in Crime No.268 of 2024 of Sarpavaram Police
Station, Kakinada district, registered for the offences punishable
under Section 498-A read with 34 IPC and Sections 3 and 4 of
the Dowry Prohibition Act.
2. Learned counsel for the petitioners, after arguing for some
time, has confined his argument to the extent of protecting the
petitioners herein from the police.
3. On the other hand, learned Assistant Public Prosecutor
contended that specific accusations have been made as against
the petitioners herein and truth or otherwise of the said
accusations has to be gone into by the investigating agency.
4. Heard. Perused the record.
5. Since the accusations that have been made in the FIR as
against the petitioners herein can be gone into by the
3
investigating agency, this Court, in a petition filed under Section
482 Cr.P.C., would not be in a position to go into the disputed
questions of fact and quash the proceedings at this stage.
6. In view of the aforesaid facts and circumstances of the
case, this Court is not inclined to quash the proceedings against
the petitioners herein. However, the police concerned are
directed to conduct investigation without taking any coercive
steps against the petitioners herein/A-2 to A-4.
7. Accordingly, the Criminal Petition is disposed of.
8. As a sequel thereto, the miscellaneous petitions, if any,
pending in this Criminal Petition shall stand closed.
_________________________
K. SREENIVASA REDDY, J.
Date:23.04.2024 Nsr 4 HON'BLE SRI JUSTICE K. SREENIVASA REDDY Criminal Petition No.2670 of 2024 Date:23.04.2024 Nsr