K. SAINATHA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The present application is filed by the Petitioners/Accused No.A3 [died], A2, A4 and A5 under Sec. 482 of Code of Criminal Procedure, 1973, ["Cr.P.C."] seeking quashing of investigation in Crime No. 84 of 2013 of Tiruchanoor Police Station, Tirupathi Town, registered for the offences punishable under Ss. 420, 464, 403, 406 and 120B of Indian Penal Code, 1860, ["I.P.C."] and Sec. 3 (1) (x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, ["SC and ST (POA) Act"].

(2.) Originally, a private complaint was filed, which was referred to Police under Sec. 156(3) Cr.P.C. The averments, in the complaint filed, are as under:

(3.) Sri. S. Nageswar Reddy, learned Counsel for the Petitioners, mainly submits that, even accepting the allegations in the report came to be true, no offence as alleged is made out. In other words, according to him, the grievance of the informant can be addressed elsewhere but definitely not in this criminal proceedings.