KOPPATHI VENKAT SUBRAHMANYAM Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner seeks anticipatory bail. It is nothing but prosecution, since this is the third occassion, a crime has been registered against the petitioner on identical allegations on the report given by the de facto complainant herein alleging atrocities in the name of caste. In C.C.No. 55/99 the de facto complainant is one of the accused in which charge-sheet was filed by the same police. It has been clearly mentioned therein that the de facto complainant professes Christianity. Even in the array of the accused, it has been shown as against the complainant's name as Christian.

(2.) Having regard to these facts I am of the view that prima facie there appears to be a reason to believe that the provisions of S.C. and S.T. (Prevention of Atrocities) Act are not clearly applicable in this case.

(3.) Under the circumstances, the request of the petitioner for anticipatory bail can be considered.