DASIKA RAMAMOHANA RAO Vs. STATE OF A P

JUDGEMENT

(1.) It is the case of the prosecution that the present petitioners were alleged to have abused the de facto complainant in the same of his caste. Therefore, the police registered a case under Section 3(x) SC and ST Prevention of Atrocities Act and Section 506(2) of IPC.

(2.) As seen from the allegations in the complaint Crime No.42/03 it would go to show that the present petitioners were alleged to have abused the de facto complainant as "YE RA UPPARI LANJA KODAKA." As per the A.P. State Subordinate Rules, 1996, the Uppara caste comes within the preview of group - 'D'. Prima facie, the de factor, complaint does not belong to a Scheduled Tribe community. Hence, prima facie case under Section 3(x) of the said Act is not made out. Therefore, it is a fit case to grant anticipatory bail to the petitioners.

(3.) In the result, the petitioners shall be released on bail in the event of their arrest in connection with Crime No.42/03 of Bhimavaram II Town P.S. on executing a bond for Rs.10,000/- (Rs.Ten thousand only) each with sureties each in like sum to the satisfaction of SHO., Bhimavaram II Town P.S. with the following conditions: