GARRE SANKARA RAO Vs. STATE STATION HOUSE OFFICER

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of F.I.R in Crime No.34 of 2021 of Vuyyuru Town Police Station, Krishna District.

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

(3.) On a report lodged by the 2nd respondent, alleging that the petitioner abused her in the name of her caste and insulted her and also that he has threatened her with dire consequences, the above crime was registered against the petitioner for the offences punishable under Section 506 r/w 34 IPC and under Section 3(1)(r) and (s) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989. The said case is now under investigation.