THE HON'BLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION No.1679 OF 2022 ORDER:-
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of F.I.R. in Crime No.150/2022 of Vijayawada II Town police station, Vijayawada Urban, Krishna District, registered for the offences punishable under Sections 498-A IPC and sections 3 and 4 of Dowry Prohibition Act.
2. Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor for the State.
3. At the time of hearing, learned counsel for the petitioners has confined his request only to order notice under Section 41-A Cr.P.C. by following the judgment in Arnesh Kumar vs. State of Bihar of the Hon'ble Supreme Court of India, stating that the aforesaid offences registered against the petitioners are punishable with less than seven years period of imprisonment.
4. Therefore, in view of the aforesaid request, this Criminal Petition is disposed of, with a direction to the Investigating Officer to follow the procedure contemplated under Section 41-A Cr.P.C.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.
_____________________ JUSTICE D.RAMESH Date: 09.3.2022 RD 2 THE HON'BLE SRI JUSTICE D.RAMESH CRIMINAL PETITION No.1679 OF 2022 Dated 09.3.2022 RD