K Sanjappa vs The State Of Andhra Pradesh,
2021 Latest Caselaw 1840 AP

     THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

               CRIMINAL PETITION No.2394 OF 2021

ORDER:

The petitioners are accused Nos.1 to 9 in Crime No.56 of

2021 in Aspari Police Station, Kurnool District under Sections

452, 323, 324 and 506 read with 34 IPC.

2. A perusal of the complaint shows that there are allegations

which require further investigation before any conclusion can be

drawn. In the circumstances, it would not be appropriate for this

Court to interfere with the investigation at this stage.

4. Accordingly, this Criminal Petition is disposed of directing

the Investigating Officer to consider the application of Section

41-A Cr.P.C to the petitioners strictly in accordance with the

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

Arnesh Kumar vs. State of Bihar1.

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

_________________________ JUSTICE R.RAGHUNANDAN RAO

Date : 16.04.2021

SPP

(2014) 8 SCC 273

THE HONOURABLE SRI JUSTICE R.RAGHUNANDAN RAO

CRIMINAL PETITION No.2394 OF 2021

Date : 16.04.2021

SPP