AMBATI RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 Cr.P.C. by the petitioners/A-1 and A-2 seeking anticipatory bail in respect of F.I.R No.211 of 2020 dated 01.06.2020 on the file of Dagadarthi Police Station, Sri Potti Sri Ramulu Nellore District in the event of their arrest for the alleged offences punishable under Sections 323 and 353 read with 34 I.P.C and Sections 3(1)(r) and 3(1)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (for short "SC ST Act").

(2.) Heard Sri C.Subodh, learned counsel for the petitioners, and the learned Additional Public Prosecutor appearing on behalf of the respondent-State.

(3.) The de facto complainant gave a complaint to the police on 01.06.2020 stating that while she was discharging her duties as a Village Volunteer with the help of her brothers on 01.06.2020 at 7:00 A.M., petitioner No.1 came to the place where she was distributing pensions and took photo in his phone. Then she asked him as to why he was taking photos and he told her that on the next day, her photos will come in paper and she can see them and saying so, he went away. Again, at 7:30 hours on the same day, when she went to Gogula Jyothi's house and giving pension to Jyothi, A-1 asked Jyothi as why she was taking pension when he told her not to take pension and again, took photos of the de facto complainant. At that time, the brothers of the de facto complainant asked petitioner No.1 as to why he was again taking photos. Then, both the petitioners hold the shirts of her brothers and beat her younger brother on chest and threw him on the ground and pressed the throat of her elder brother and threw him on the ground and beat him with hands and legs and abused them by saying "Madigollaku udyogaliste ilage chestaru" and obstructed her from distributing the pension. Then, other villagers have come to her rescue and stopped them. Basing on her complaint, the police have registered the above crime.