P. DHANANJAYA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973 ( for short, 'Cr.P.C.'), seeking anticipatory bail, by the petitioners/A-1 and A-2 in Cr.No.177 of 2022 of Irla Police Station, Chittoor District, registered for the offence punishable under Ss. 323, 506 read with 34 of the Indian Penal Code and Ss. 3(1)(r), 3(1)(s), 3(2)(va) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) The case of the prosecution, in brief, is that, on 3/9/2022 at about 3.30 p.m., while he was sitting on the sand floor inside the grave yard near his house, the petitioners/ A1 and A2 came there, abused him touching name of his caste and they dragged and hit him on the ear and the 2nd petitioner/A-2 hit on his back and threw him down and they both humiliated him stating that how dare he not to stand on their arrival.

(3.) Heard Sri Javvaji Sarath Chandra, learned counsel for the petitioners and Sri Sravan Kumar Naidana, learned Special Assistant Public Prosecutor for 1 st respondent-State.