G Sankar vs The State Of Andhra Pradesh,
2024 Latest Caselaw 3039 AP

Citation : 2024 Latest Caselaw 3039 AP
Judgement Date : 1 April, 2024

Andhra Pradesh High Court - Amravati

G Sankar vs The State Of Andhra Pradesh, on 1 April, 2024

APHC010132462024

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                AT AMARAVATI                      [3369]
                         (Special Original Jurisdiction)

                   MONDAY ,THE FIRST DAY OF APRIL
                   TWO THOUSAND AND TWENTY FOUR
                               PRESENT
       THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO
                   CRIMINAL PETITION NO: 1838/2024
Between:
G Sankar                                     ...PETITIONER/ACCUSED
                                   AND
The State Of Andhra Pradesh           ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused:

1. SIVAPRASAD REDDY VENATI Counsel for the Respondent/complainant:

1. PUBLIC PROSECUTOR (AP)

The Court made the following: ORDER:-

This Criminal Petition under Section 438 of Cr.P.C., is filed

seeking to enlarge the petitioner/A1 on anticipatory bail in Crime

No.271/2023 of Nagari Urban Police Station, Chittoor District registered

for the offences punishable under Sections 365, 342, 324 r/w 34 of 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 offences registered against the

petitioner/A1 under Section 365 of IPC is upto seven years period of

imprisonment and other two sections are 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 scrupulously.