KESSIREDDY RAJASEKHAR REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The learned counsel appearing for the petitioner submits that the petitioner was issued a notice under Sec. , 179 of the BNSS (Sec. 160 Cr.PC) for appearance with regard to Crime No.21 of 2024, which is registered under Secs. 409, 420, 120 (B) of the IPC. The CID Police Station, Mangalgiri,required the attendance of the petitioner on 28/3/2025 at 10:00 AM at the SITOffice, Office of Commissioner of Police,Vijayawada,without fail, for the purpose of investigation.

(2.) The learned senior counsel for the petitioner submits that such a notice could not have been issued by the CID police to the petitioner, who resides in Hyderabad at Jubilee Hills.

(3.) The learned senior counsel submits that the CID Police can invoke Sec. 179 of the BNSS for the purpose of investigation to summon any witness who is within the territorial limits of the police station or the adjourning police station.