Babanna Rao Salanki vs The State Of Andhra Pradesh
2023 Latest Caselaw 4945 AP

                           HON'BLE SRI JUSTICE K. SURESH REDDY

                              Criminal Petition No.7642 of 2023

ORDER:

The present application is filed by petitioners/A.1 and A.2 in Cr.No.10 of 2023

of Owk Police Station, Nandyal District, under Section 438 of Criminal Procedure

Code, 1973, seeking to grant anticipatory bail to them. The above crime was

registered against the petitioners for the offence punishable under Section 420 of IPC.

2. As seen from the record, the offence alleged against the petitioners is under

Section 420 of IPC, which is punishable with imprisonment of seven years or less than

the seven years. Therefore, the present case is squarely covered by the judgment of

the Hon'ble Supreme Court in 'Arnesh Kumar vs. State of Bihar1'.

3. Learned Assistant Public Prosecutor, on instructions, states that the police

have already issued notice to the petitioners under Section 41-A of Cr.P.C.

4. In that view of the matter, the criminal petition is disposed of, directing the

Station House Officer, Owk Police Station, Nandyal District to follow the procedure

prescribed under Section 41-A of Cr.P.C., and also the guidelines prescribed by the

Hon'ble Supreme Court in Arnesh Kumar's case.

_____________________ JUSTICE K. SURESH REDDY Date: 12.09.2023 BSS/KGR

(2014) 8 SCC 273 HON'BLE SRI JUSTICE K. SURESH REDDY

Criminal Petition No.7642 of 2023

Date: 12.10.2023

BSS/KGR