Mrkotwalmahammadkhairulla vs The State Of Andhra Pradesh,
2022 Latest Caselaw 2386 AP

             THE HON'BLE SRI JUSTICE D.RAMESH

CRIMINAL PETITION No.5318 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.306/2021 of Sattenapalli Town police

station, Guntur District, in so far as petitioners/A4 and A5 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: 05.5.2022 RD

THE HON'BLE SRI JUSTICE D.RAMESH

CRIMINAL PETITION No.5318 OF 2021

Dated 05.5.2022

RD