R.Anudeep, vs The State Of Ap,
2022 Latest Caselaw 1553 AP

             THE HON'BLE SRI JUSTICE D.RAMESH

CRIMINAL PETITION No.2278 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.43/2022 of N.G.Padu police station,

Prakasham district, registered for the offences punishable under

Sections 447, 427 IPC.

2. Heard learned counsel for the petitioner and the learned

Assistant Public Prosecutor for the State.

3. At the time of hearing, learned counsel for the petitioner 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: 29.3.2022 RD

THE HON'BLE SRI JUSTICE D.RAMESH

CRIMINAL PETITION No.2278 OF 2022

Dated 29.3.2022

RD