Fazil Khan vs The State Of Andhra Pradesh,
2024 Latest Caselaw 4891 AP

Citation : 2024 Latest Caselaw 4891 AP
Judgement Date : 28 June, 2024

Andhra Pradesh High Court - Amravati

Fazil Khan vs The State Of Andhra Pradesh, on 28 June, 2024

APHC010253682024

                    IN THE HIGH COURT OF ANDHRA PRADESH
                                  AT AMARAVATI                           [3365]
                           (Special Original Jurisdiction)

              FRIDAY, THE TWENTY EIGHTH DAY OF JUNE
                 TWO THOUSAND AND TWENTY FOUR

                         PRESENT
        THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                         CRIMINAL PETITION NO: 3999/2024

Between:
Fazil Khan                                           ...PETITIONER/ACCUSED

                                           AND

The State Of Andhra Pradesh                   ...RESPONDENT/COMPLAINANT

The Court made the following ORDER:

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

to enlarge the petitioner/Accused No.2 on anticipatory bail in Crime

No.82/2024 of Hindupur I Town Police Station, Sri Sathya Sai District,

erstwhile Ananthapur District, registered for the offence punishable under

Sections 341, 324, 384 read with 34 of IPC.

2. Heard Sri P. Narahari Babu, learned counsel for the

petitioner/Accused No.2 and the learned Assistant Public Prosecutor for

the State.

3. Perused the record. On 07.4.2024 Crime No.82/2024 of Hindupur I

Town Police Station, Sri Sathya Sai District, erstwhile Anantapur District

was registered for the offence punishable under Sections 341, 324, 384

read with 34 of IPC. The petitioner/Accused No.2 alleged to have

committed those offences. Having heard both sides it is seen that all the

offences are punishable with imprisonment of 07 years and less than 07

years. It is, in these circumstances, investigating Police are directed to

comply with Section 41-A Cr.P.C. and all the directions given by the

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