Siddavatam Venkata Ramana Reddy, vs The State Of Andhra Pradesh
2021 Latest Caselaw 1826 AP

     THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

               CRIMINAL PETITION No.2313 OF 2021

ORDER:

The petitioners are accused No.1 and 2 in Cr.No.123 of

2021 in Tadipathri Rural Police Station, Ananthapur District

under Section 332 read with 34 IPC.

2. Sri Goalla Seshadri, learned counsel for the petitioners

would submit that the allegations made against the accused are

false statements. He would submit that as far as accused No.2

is concerned, the said accused was practising law and was

present in the office of the senior in Ananthapur Town. In the

circumstances, he submits that the complaint itself is a false

complaint and submits that the complaint itself is quashed. He

also submits that accused No.2 has already granted anticipatory

bail in the matter.

3. A perusal of the complaint reveals allegations which

require further investigation.

4. In the circumstances, this Criminal Petition is disposed of

with a direction to the investigating officer to complete the

investigation in accordance with law and after giving benefit of

Section 41-A Cr.P.C to the petitioners as set down in the

guidelines of the Hon'ble Supreme Court in the judgment of the

Arnesh Kumar vs. State of Bihar1

(2014) 8 SCC 273

Consequently, miscellaneous petitions, if any, pending shall stand closed.

_________________________ JUSTICE R.RAGHUNANDAN RAO

Date : 15.04.2021

Note:

Furnish C.C. by 16.04.2021.

(B/o.) SPP

THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

CRIMINAL PETITION No.2313 OF 2021

Date : 15.04.2021

Note:

Furnish C.C. by 16.04.2021.

(B/o.) SPP