B. R. YUGANDHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/Accused under section 482 of the Code of Criminal Procedure, 1973 to quash the proceedings against the petitioner, in FIR No.319 of 2020 on the file of the Puttur Urban Police Station, Chittoor District. The alleged offences against the petitioners are under sections 323, 353 and 506 of Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard the counsel for the petitioner and the Additional Public Prosecutor appearing for the 1st respondent / State.

(3.) Though the present petition is filed seeking to quash the proceedings, learned counsel for the petitioner requested for a direction to the Police to follow the procedure prescribed in Section 41-A of Cr.P.C., and the guidelines issued by the Hon'ble apex Court in Arnesh Kumar v. State of Bihar, 2014 8 SCC 273.