GUDDANTI NARASIMHA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Code of Criminal Procedure seeking to issue a direction to the Additional Judicial Magistrate of First Class, Chirala, Prakasham District not to insist the Petitioner to obtain bail at the time of committing P.R.C. No. 26 of 2010 to the Court of Sessions.

(2.) I have heard the learned Counsel appearing for the Petitioner and the learned Public Prosecutor representing the State.

(3.) On a report lodged by the second Respondent-complainant the police registered a case under Section 506 IPC and Section 3(1)(x) of the SC and ST (POA) Act, investigated into and filed a final report stating that the case is false. Subsequently, in protest the second Respondent filed a petition and the learned Magistrate after recording sworn statement of the second Respondent, took cognizance of the case against the Petitioner under Section 3(1)(x) of SC and ST (POA) Act, 1989.