Andhra Pradesh High Court - Amravati
Kuchipudi Kranthi Kumar vs The State Of Andhra Pradesh on 4 November, 2022
Author: R. Raghunandan Rao
Bench: R. Raghunandan Rao
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
CRIMINAL PETITION No.8687 of 2022
ORDER:
The petitioner is Accused No.1 in Crime No.33 of 2022, registered with Amruthaluru Police Station, Bapatla District for offences under Section 498-A of IPC and Sections 3 & 4 of Dowry Prohibition Act.
2. The case of the petitioner before this Court is that the complaint is a false complaint and has been filed after the petitioner had filed a divorce petition against the 2nd respondent herein.
3. The investigation is at nascent stage and it would not be appropriate for this Court to intervene at this stage. In any event, the allegations made in the complaint would be ascertained by way of a properly instituted investigation.
4. The learned Public Prosecutor submits that the investigating officer has already issued a notice under Section 41A of Cr.P.C. to the petitioner. In that view of the matter, the interest of the petitioner also protected during the investigation.
5. Accordingly, no further orders would be necessary in this case and this criminal petition is dismissed. 2
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
____________________________ R. RAGHUNANDAN RAO, J.
04.11.2022 RJS 3 HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO CRIMINAL PETITION No.8687 of 2022 04.11.2022 RJS