E SESHAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard both sides.

(2.) This petition under Section 482 of Cr.PC seeks quashing of proceedings in PRC No.45 of 1999 in which the petitioner is accused of offence under Section 3(x) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act') and Section 504 of IPC.

(3.) As disclosed in the charge-sheet filed in the case, the allegations are that on 9-9-1997 at about 11.30 a.m., the complainant-respondent No.2 herein and others approached the petitioner acused who is Assistant Engineer in Andhra Pradesh Housing Board, Wanaparthy and requested to issue free cement bags in-connection with certain work. The petitioner abused them in filthy language in terms of 'Madiga Lanja Kodukullara' etc. and also refused to give cement bags. On the same day at about