AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 219 wordsA. Hari Haranadha Sarma, J
This criminal petition is filed seeking to quash the notice issued under Section 179 of BNSS dated 26.05.2026 by the 3rd respondent in connection with Cr.No.86 of 2025 of Hiramandalam Police Station, Srikakulam District.
The main grievance of the petitioner is that he is the third party to the Crime No.86 of 2025 and his father is the accused and the summons issued arbitrarily in terms of Section 179 BNSS dated 26.05.2026 by the 3rd respondent in connection with Crime No.86 of 2026 of Hiramandalam Police Station, Srikakulam District to appear before the Police Station. The petitioner is afraiding of manhandling in the hands of police. Hence, he filed the present petition.
Learned Public Prosecutor would oppose the application stating that issuing of summons to the witness in terms of Section 179 BNSS is in normal course and warranting no interference.
However, in view of the apprehension of the petitioner, the Station House Officer, Hiramandalam Police Station, Srikakulam District is directed to allow the Advocate along with the petitioner as and when the petitioner is called to the police station for investigation and follow the provisions of law strictly.
With the above observations, the criminal petition is closed.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.