CHINTHADA ANAND Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeal arises out of the impugned judgment dtd. 30/4/2025 passed by the High Court of Andhra Pradesh ['High Court'] at Amaravati in Criminal Petition No. 7114 of 2022 filed under Sec. 482 of the Code of Criminal Procedure, 1973 ['Cr.PC'], whereby, the High Court has quashed the criminal proceedings against respondent nos. 2 to 7 in Spl. SC No. 36 of 2021 arising out of FIR No. 08 of 2021 registered for offences punishable under Ss. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ['SC/ST Act'] and Ss. 341, 506 and 323 read with Sec. 34 of the Indian Penal Code, 1860 ['IPC'] on the file of the Special Court under the SC/ST Act, Guntur District.

(3.) The appellant in the present proceedings is Chinthada Anand, resident of Kothapalem Village, Pittalavanipalem Mandal, Guntur District. He claims to belong to the Madiga community, a Scheduled Caste and states that for nearly ten years prior to the incident, he had been conducting Sunday prayer meetings as a Pastor at different houses in the village, including the house of one Doma Koti Reddy.