TADIPATHI KRANTHI KIRAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Sections 438 of Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking pre-arrest bail to the petitioners/A-1 to A-3 in connection with Crime No.388 of 2020 of Tadepalligudem Town Police Station, West Godavari District, wherein the petitioners are alleged to have committed the offences punishable under Section 498-A, 354A, 323, 506 r/w 34 of Indian Penal Code, 1860 (for short "IPC") and Section 3 (1) (r), 3 (1) (s), 3 (2) (Va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "SC ST Act").

(2.) A complaint dated 25.12.2020 was lodged by the defacto complainant, wherein several allegations are made against all the accused attracting the offences referred above. Basing on the said complaint, the present crime was registered.

(3.) Heard Sri S.D.Goud, learned counsel for the petitioners and learned Public Prosecutor for respondent-State.