Andhra Pradesh High Court - Amravati
K Karuna Kumar vs The State Of Andhra Pradesh on 24 January, 2020
Author: J. Uma Devi
Bench: J. Uma Devi
THE HON"BLE Ms.JUSTICE J.UMA DEVI
CRIMINAL PETITION NO.336 OF 2020
ORDER:
This petition is filed under section 482 of Cr.P.C., to quash the proceedings in F.I.R No.315 of 2019 of II Town Police Station, Kurnool District registered for the offences punishable under Sections 379, 411, 468, 471 and 420 r/w 34 of I.P.C against the petitioner/A-5, on various grounds.
Learned counsel for the petitioner, after arguing the matter for sometime, requested this Court to direct the police concerned to follow the procedure under Section 41-A of Cr.P.C.
Acceding to the request of the counsel for petitioner, without touching the merits of the matter, the Criminal Petition is disposed of directing the police concerned to follow the procedure under Section 41-A Cr.P.C, and the guidelines issued by the Apex Court in Arnesh Kumar v. State of Bihar1.
Consequently, miscellaneous petitions pending, if any, shall also stand disposed of.
________________ J. UMA DEVI, J Dated 24.01.2020 KA 1 (2014) 8 SCC 273 2