MUDAVATH ANJAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 Cr.P.C. is filed seeking quash of the F.I.R. in Crime No.617 of 2021 of Piduguralla Town Police Station, Guntur District, registered against the petitioners, who are A-3 and A-4, along with others for the offences punishable under Sections 324, 509 r/w.34 of IPC.

(2.) At the time of hearing the Criminal Petition, learned counsel for the petitioners has confined his request only to order notice under Section 41-A of Cr.P.C. stating that the aforesaid offences, for which the F.I.R. is registered against the petitioners, are punishable with less than seven years period of imprisonment.

(3.) Learned Additional Public Prosecutor opposed the same. He would submit that subsequently offence under Section 326 of IPC was also added and the same is evident from remand report and as the said offence is punishable with more than seven years period of imprisonment that the petitioners are not entitled for notice under Section 41-A of Cr.P.C.