Sambasiva Rao Thadepalli vs State Of Andhra Pradesh ,
2024 Latest Caselaw 19 AP

Citation : 2024 Latest Caselaw 19 AP
Judgement Date : 2 January, 2024

Andhra Pradesh High Court - Amravati

Sambasiva Rao Thadepalli vs State Of Andhra Pradesh , on 2 January, 2024

        THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

                    CRIMINAL PETITION No.11930 OF 2018
ORDER:

The present Criminal Petition is filed to call for the records

pertaining to FIR No.282 of 2018, dated 04.11.2018, where Rajupalem

Police have registered a crime for the offences punishable under

Sections 506 read with 34 IPC, 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled

Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

2. As seen from the contents of the report lodged before the police

that the accused have abused the 2nd respondent herein in the name

of caste and the complaint further alludes that there are disputes

between the petitioner herein and the 2nd respondent's family.

3. The Apex Court, after considering the plethora of citations,

has laid the guidelines for quashing the FIR/complaints, in the case

of Niharika Infrastructure Private Limited vs. State of

Maharastra1. Following the said judgment and reiterating the same

guidelines, the Apex Court has passed an order in the case of State

vs. M.Maridoss and another2 and the guidelines at paras 13.5 and

13.15 and at para 11, which reads thus:

"13.5. While examining an FIR/complaint, quashing of which is sought, the Court cannot embark upon an

2021 SCC online SC 315

(2023) 4 SCC 338

enquiry as to the reliability or genuineness or otherwise of the allegations made in the FIR/complaint".

"13.15. When a prayer for quashing the FIR is made by the alleged accused, the Court when it exercises the power under Section 482 Cr.P.C., only has to consider whether or not the allegations in the FIR disclose the commission of a cognizable offence and is not required to consider on merits whether the allegations make out a cognizable offence or not and the Court has to permit the investigating agency/police to investigate the allegations in the FIR."

"11. As per the settled position of law, it is the right conferred upon the investigating agency to conduct the investigation and reasonable time should be given to the investigating agency to conduct the investigation unless it is found that the allegations in the FIR do not disclose any cognizable offence at all or the complaint is barred by any law."

4. In the present case, there is a specific allegation against the

petitioner herein with regard to commission of offences. when there

is a specific allegation against the petitioner for cognizable offence,

this Court at the FIR stage cannot interfere or interdict the police

from investigating the case.

5. In view of the judgments of the Apex Court referred supra

and as the offences alleged are punishable with imprisonment of

less than seven years, the police are directed to follow the

procedure prescribed under Section 41-A Cr.P.C and also the

guidelines laid down by the Hon'ble Supreme Court in Arnesh

Kumar vs. State of Bihar3.

6. Accordingly, the Criminal Petition is disposed of.