G.P. HEMAKOTI REDDY Vs. P.P. HYDRABAD

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings in FIR No.3 of 2015 of Guntakal Rural Police Station, Anantapur district, registered for the offences punishable under Sec. 3 (1) (x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short, 'the Act, 1989').

(2.) Brief facts of the report lodged by 2nd respondent-defacto complainant are as follows: Lord Meetu Bukya Naik temple is existing at a distance of 6 KMs to Guntakal Town. As the place available to it, is insufficient, he, along with his community people and family members, approached petitioner-accused and his brothers, who are landlords by the side of the temple, to help at least Ac.0.50 cents or Ac.1.00 cents. They have taken a uniform decision to share Ac.0.33 cents and accordingly documents were prepared in the name of the temple and given to 2nd respondent-defacto complainant and others, who undertook construction of compound wall sheds providing of the water to pilgrims and the same had come to final stage. The landlord is creating a moral and fear in the community people of 2nd respondent-defacto complainant, who are illiterates. The petitioner telephoned to the priest of the temple, threatened and created a fear in all means. The priest also feared and informed 2nd respondent-defacto complainant and his community people. At this juncture, petitioner called 2nd respondent-defacto complainant at about 9.40 hours on 12/1/2015 and spoke about 25 to 30 minutes, and though the former was politely speaking, the latter spoke in filthy/ unparliamentary language to him, his family and his community. He shouted that he would see the end of 2nd respondent-defacto complainant and his family members and his community people residing in the areas surrounding Guntakal.

(3.) Heard learned counsel for the petitioner and the learned Special Assistant Public Prosecutor appearing for 1st respondent-State.