MYSA ARJUN Vs. STATE OF ANDHRA PRASAD

JUDGEMENT

(1.) The petitioners, who are accused in Crime No. 19 of 2013 for the offence punishable under Section 3(1)(x) of SC and ST (Prevention of Atrocities) Act, 1989, seek anticipatory bail. Heard learned Counsel for the petitioners and learned Additional Public Prosecutor appearing for the respondent-State.

(2.) The 1st petitioner lodged a complaint on 7.5.2012 against some of the villagers alleging that the accused therein demolishing the houses for widening of the road inspite of the orders of this Court in WPMP No. 12816 of 2012 in WP No. 10123 of 2012.

(3.) It is also alleged that the de facto complainant at the instance of local MLA, who is personally supervising the road widening programme, has implicated the petitioners by lodging a false complaint to the police. It is further submitted that the alleged incident took place on 13.12.2012. However, the FIR was registered against the petitioners on 29.1.2013.