CHAKALI LOKESWARAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking quash of the F.I.R. in Crime No.477 of 2020 of Kurnool II Town Police Station, Kurnool District.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor.

(3.) The petitioner is A-2 in Crime No.477 of 2020 of Kurnool II Town Police Station, Kurnool District. A case under Sections 354, 506 r/w 34 of I.P.C. was registered against the petitioner along with other accused in this case. As per the allegation set out in the F.I.R., it is alleged that on the date of offence, the petitioner along with other accused, at about 7-00 P.M., went to the house of the de facto complainant and threatened her to implicate her in a criminal case under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "S.C. and S.T. Act") and thereby caught hold of her neck, dragged her out of the house by catching hold of her blouse and also the tuft of her hair and at that time, the persons named in the F.I.R. came to her rescue. Therefore, it is alleged that the petitioner along with other accused has committed the aforesaid offences.