Rajapu Deepika vs The State Of Ap
2024 Latest Caselaw 10592 AP

Andhra Pradesh High Court - Amravati

Rajapu Deepika vs The State Of Ap on 23 November, 2024

APHC010527722024

                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI             [3460]
                          (Special Original Jurisdiction)

       SATURDAY ,THE TWENTY THIRD DAY OF NOVEMBER
             TWO THOUSAND AND TWENTY FOUR

                        PRESENT
        THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

                    CRIMINAL PETITION NO: 8466/2024

Between:
Rajapu Deepika and Others                ...PETITIONER/ACCUSED(S)

                                 AND
The State Of Ap and Others       ...RESPONDENT/COMPLAINANT(S)

Counsel for the Petitioner/accused(S):
  1. C SUBODH

Counsel for the Respondent/complainant(S):
  1. PUBLIC PROSECUTOR

The Court made the following:

ORDER:

-

This Criminal Petition under Section 528482 of B.N.S.S., is filed

seeking to quash the proceedings in Cr.No.286/2024 on the file of the

Nawabpet Police Station, wherein the petitioners are alleged to have

committed an offence punishable under Sections 61(2), 336(3), 340(2)

of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS).

2. Heard Sri C.Subodh, learned counsel for the petitioners and the

learned Assistant Public Prosecutor for the State.

3. Perused the record. On 16.10.2024 Crime No.286/2024 of

Nawabpet Police Station, SPSR Nellore District was registered for the

offences punishable under Sections 61(2), 336(3), 340(2) of BNS. The

petitioners alleged to have committed those offences prior to

16.10.2024. Having heard both sides, it is seen that all the offences

are punishable with imprisonment of seven years and less than seven

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

comply with Section 35(3) of BNSS and all the directions given by the

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

Bihar and other related rulings.

4. With these observations, the Criminal Petition is disposed of.

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

________________________ JUSTICE NYAPATHY VIJAY

Date: 23.11.2024 RD

THE HONOURABLE SRI JUSTICE NYAPATHY VIJAY

CRIMINAL PETITION No.8466 OF 2024

Dated 23.11.2024 RD