Andhra Pradesh High Court - Amravati
Sunkara Sithamahalakshmi, vs The State Of Andhra Pradesh on 6 May, 2022
Author: D.Ramesh
Bench: D.Ramesh
THE HON'BLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION No.2143 OF 2022
ORDER:-
This criminal petition is filed under Section 482 Cr.P.C. seeking to quash the FIR in Crime No.64/2022 of Gannavaram police station, Krishna District, registered for the offences under sections 188, 269, 160 IPC against the petitioners.
2. Heard learned counsel for petitioners and learned Assistant Public Prosecutor for the State.
3. As regards the offences punishable under Section 188 IPC, the matter is squarely covered by the earlier common order of this Court in Criminal petition nos.5421 of 2019 and batch and Criminal Petition Nos.2966 of 2021 and batch, whereby this Court has quashed several FIRs registered for the similar offences based on identical fact. Therefore, the petitioners are entitled for quash of the FIR relating to the offence punishable under Sections 188. With regard to the offences, under Section 269 IPC is concerned, as per the material available in the record, there is no negligent act which knows or has reason to believe to be, likely to spread the infection of any disease dangerous to life and with regard to Section 160 IPC is concerned, according to the complaint, there is no affray caused by these petitioners.
4. Therefore, in view of the aforesaid earlier common orders of this Court and for the reasons stated therein, this Criminal Petition is allowed quashing the FIR in Cr.No.64/2022 of Gannavaram police station, Krishna District, registered for the 2 offences under sections 188, 269, 160 IPC against the petitioners.
As a sequel, miscellaneous applications pending for consideration, if any, shall stand closed.
_____________________ JUSTICE D.RAMESH Date: 06.5.2022 RD 3 THE HON'BLE SRI JUSTICE D.RAMESH CRIMINAL PETITION No.2143 OF 2022 Dated 06.5.2022 RD