Bakka Abraham vs The State Of Andhra Pradesh
2024 Latest Caselaw 3040 AP

Citation : 2024 Latest Caselaw 3040 AP
Judgement Date : 1 April, 2024

Andhra Pradesh High Court - Amravati

Bakka Abraham vs The State Of Andhra Pradesh on 1 April, 2024

APHC010134192024

                   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: 1882/2024
Between:
Bakka Abraham and Others                     ...PETITIONER/ACCUSED(S)
                                  AND
The State Of Andhra Pradesh            ...RESPONDENT/COMPLAINANT

Counsel for the Petitioner/accused(S):

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 petitioners/A2 and A3 on anticipatory bail in

Crime No.244/2023 of Nellore Rural Police Station, SPSR Nellore

District registered for the offences punishable under Section 420 r/w 34

of IPC.

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 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 aforesaid offence registered

against the petitioners is punishable upto 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.

Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.