Kanneganti Arun Babu Arun Kumar vs The State Of Andhra Pradesh
2024 Latest Caselaw 10560 AP

Andhra Pradesh High Court - Amravati

Kanneganti Arun Babu Arun Kumar vs The State Of Andhra Pradesh on 21 November, 2024

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
                       Main Case No: Crl.P.No.8069 of 2024
                                  PROCEEDING SHEET
Sl.                                                                                 OFFICE
No.          Date                                ORDER                               NOTE

02.      21.11.2024 BVLNC,J
                                  Heard       learned     counsel       for   the
                            petitioner.

                                  As per judgment of this Court in the
                            case of Konidhana Ananda Sharma Vs
                            State of Andhra Pradesh rep by its Public
                            Prosecutor1,      section    41-A   of   Code      of
                            Criminal Procedure 1973, which is equivalent
                            to Section 35(3) of the Bharatiya Nagarik
                            Suraksha Sanhita 2023, is applicable to the
                            offence U/s.3(1)(x) of the SC's & ST's (POA)
                            Act, 1989 also.

                                  Considering           the     facts         and
                            circumstances of the case, the Respondent

/police are directed to follow the procedure as contemplated under Section 35(3) of the Bharatiya Nyaya Sanhita, 2023 corresponding to Section 41A Cr.P.C., scrupulously as per the guidelines enunciated in Arnesh Kumar Vs. State of Bihar and another2.

List the matter after two (02) weeks.

________ BVLNC,J SCH

2017 LawSuit(Hyd) 305

(2014) 8 SCC 273