THE HON'BLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION No.6189 OF 2021
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.920/2021 of Penamaluru police
station, Vijayawada city, Krishna District, in so far as
petitioners/A1 to A3 are concerned.
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
had 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: 02.5.2022 RD 2
THE HON'BLE SRI JUSTICE D.RAMESH
CRIMINAL PETITION No.6189 OF 2021
Dated 02.5.2022
RD
