Andhra Pradesh High Court - Amravati
Sompalli Lakshmipathi Naidu vs The State Of Andhra Pradesh on 27 October, 2022
Author: K.Sreenivasa Reddy
Bench: K.Sreenivasa Reddy
THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY
CRIMINAL PETITION NO.8219 OF 2022
ORDER:-
The Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed seeking anticipatory bail by the petitioners, who are A.1 to A.3 in crime No.109 of 2022 of Somala police station, Chittoor district.
2. Heard the learned counsel for the petitioners and the learned Special Assistant Public Prosecutor for respondent-State.
3. Learned counsel for the petitioners submit that the offences alleged are punishable with imprisonment of less than seven years and hence police be directed to follow the procedure contemplated under Section 41A CrPC.
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4. In view of the facts and circumstances of the case, police are directed to follow the procedure contemplated under Section 41A CrPC scrupulously as per the guidelines laid down under Arnesh Kumar Vs. State of Bihar and another1. Police are directed to interrogate the petitioners in the presence of an Advocate of their choice.
5. With the above directions, the Criminal Petition is disposed of.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
__________________________________ JUSTICE K. SREENIVASA REDDY 27.10.2022 DRK 1 (2014) 8 SCC 273 3 THE HON'BLE SRI JUSTICE K.SREENIVASA REDDY CRIMINAL PETITION NO.8219 OF 2022 27.10.2022 DRK