Tanukula Venkateswarlu vs The State Of Andhra Pradesh
2024 Latest Caselaw 9722 AP

Andhra Pradesh High Court - Amravati

Tanukula Venkateswarlu vs The State Of Andhra Pradesh on 28 October, 2024

                     HIGH COURT OF ANDHRA PRADESH
                      MAIN CASE:Crl.P.No.7639 OF 2024

                                PROCEEDING SHEET

Sl.                                                                               OFFICE
                                                ORDER

No      DATE                                                                       NOTE

01.   28.10.2024   BVLNC, J
                                          I.A.No.1 of 2024

Heard. Dispensed with for the time being.

__________ BVLNC, J

Crl.P.No.7639 of 2024

Heard learned counsel for the petitioners and learned Assistant Public Prosecutor representing the State.

Issue notice to the respondent No.2.

Learned counsel for the petitioners is permitted to take out personal notice to the respondent No.2 through Registered Post with Acknowledgment Due and file proof of service into the Registry by next date of hearing.

Admittedly, the offence punishable under Sections 324(4), 115(2), 351(2) r/w 3(5) BNS, 3(1)(r), 3(1)(s), 3(2)(va) SC, ST POA Act are punishable with less than seven (07) years of imprisonment.

(Contd..) //2//

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 SC & ST (POA) Act, 1989 also.

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

List the matter after four (04) weeks.

__________ BVLNC, J Pmk

2017 LawSuit(Hyd) 305

(2014) 8 SCC 273