Citation : 2023 Latest Caselaw 2046 AP
Judgement Date : 18 April, 2023
HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA
CRIMINAL PETITION No.14688 of 2013
ORDER:
This Criminal Petition is filed under Section 482 Cr.P.C.,
by the Petitioners/Accused Nos.3 and 4, seeking to quash the
proceedings in FIR No.54 of 2013 on the file of Women Police
Station, Nellore registered for the offence under Section 498-A
read with 34 IPC and Sections 3 and 4 of the Dowry Prohibition
Act.
2. None appeared on behalf of the petitioners.
3. This criminal petition has been pending for the last nine
years. Today when the matter is called, neither the learned
counsel for the petitioners is present nor any accommodation
has been sought on their behalf. At the time of hearing, learned
Assistant Public Prosecutor submitted that due to the stay
granted by this Court in the above crime, the investigation has
been stalled. However, in view of the judgment of the Hon'ble
Supreme Court of India in Asian Resurfacing of Road Agency
Private Limited and Another v. Central Bureau of
Investigation1 , stay is not in force. The offences registered
(2018) 16 SCC 299
against the petitioners are punishable with less than seven
years period of imprisonment.
4. In these circumstances, this criminal petition is disposed
of leaving it open to the investigating officer to complete the
investigation strictly in accordance with the guidelines given by
the Hon'ble Supreme Court of India in the case of Arnesh
Kumar Vs. State of Bihar2. In the event of any coercive action
sought to be taken against the petitioners, the same would be
taken only after an appropriate notice under Section 41(A) of
Cr.P.C issued to the petitioners. If charge sheet is filed in the
above crime, the petitioners are at liberty to file fresh petition
seeking quash of charge sheet, if they feel aggrieved by the
same.
5. As a sequel, pending applications, if any, shall stand
closed.
JUSTICE DUPPALA VENKATA RAMANA 18.04.2023 DNS
2014 (8) SCC 273
HON'BLE SRI JUSTICE DUPPALA VENKATA RAMANA
CRIMINAL PETITION No. 14688 OF 2013
18.04.2023
DNS
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