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Judgment
Cheekati Manavendranath Roy, J
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short “Cr.P.C.”) is filed seeking quash of F.I.R in Crime No.136 of 2022 of Chilakaluripet Town Police Station, registered against the petitioners who are A-1 to A-5 in the said crime for the offences punishable under Sections 353, 509, 506, 323 read with Section 34 of the Indian Penal Code, 1860 (for short ‘IPC’) and Sections 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short ‘SCs&STs (POA) Act’).
Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
At the time of hearing, 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 registered against the petitioners are punishable with less than seven (7) years period of imprisonment.
Therefore, in view of the aforesaid request, this Criminal Petition is disposed of with a direction to the Investigation Officer to follow the procedure contemplated under Section 41-A of Cr.P.C against the petitioners in the above crime.
Miscellaneous petitions, if any pending, in the Criminal Petition, shall stand closed.