KONDE NAGESHWAR RAO Vs. A. SRIRAMA CHANDRA MURTY

JUDGEMENT

(1.) This Appeal questions the judgment passed by the Single Judge of the High Court for the State of Telangana and the State of Andhra Pradesh dtd. 15/10/2014, whereby Petition under Sec. 482 of Code of Criminal Procedure (CrPC) preferred by Respondents No. 1 and 2, who were Accused 1 and 2 respectively in P.R.C. No. 25 of 2004, pending before the Court of II Additional Munsif Magistrate, Eluru for the offences under Sec. 3(1)(viii), (ix) and (3)(2)(vii) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, (SC/ST Act) was allowed by quashing the said proceedings against the Respondents No. 1 and 2 herein.

(2.) The origin of this case is from a land allotment dispute in Duvva village, where the Appellant herein alleged that Respondent No. 2, who was the Mandal Revenue Officer (MRO) at the behest Accused No. 3, the proprietor of Ramakrishna Cine Theatre of the same village, manipulated the allotment of two plots to the upper caste individuals related to him, earmarked for Scheduled Caste/Scheduled Tribe beneficiaries.

(3.) This allotment was objected by the Appellant, because of which it is alleged that he was falsely implicated in a criminal case as part of a conspiracy in retaliation, owing to the action initiated against Respondent No. 2 on the complaint of the Appellant relating to the wrongful allotment of the plots. It would not be out of place to mention here that the Appellant was working as a Junior Accountant in Government Printing Press at Hyderabad and, because of the criminal case, he was placed under suspension. Thereafter, on a representation submitted by him in the criminal case, it was found that he was not even present in the village when the offence had taken place, in which he had been roped in by Respondent No. 1 at the asking of Respondent No. 2 and Accused No. 3.