N. APPA Vs. STATE OF AP

JUDGEMENT

(1.) Heard learned counsel for the petitioners/A.1 to A.3. In spite of service of notice on respondent no.2, there is no representation.

(2.) The present Criminal Petition is filed, under Sec. 482 Cr.P.C., seeking quashing of investigation in Crime No.294 of 2013 of II Town Police Station, Eluru, registered for the offences under Sec. 3(1)(v), 3(2)(vii) and 4 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 [for short, "POA, Act"].

(3.) The facts, as stated in the F.I.R., are as under:-