PASUPU RAMDAS Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C") is filed by the petitioners/A.1 to A.9 seeking to quash of proceedings in Crime No.182 of 2015 of J.R.Puram Police Station, Srikakulam District, for the offence under Ss. 147, 148, 323, 324, 354, 509 read with 149 IPC and Sec. 3 (1) (x) (xi) of the SCs and STs (PoA) Act.

(2.) Heard Sri K.Ratna Sagar, learned counsel for the petitioners and learned Assistant Public Prosecutor for the 1st respondent/State and Dr.Challa Srinivasa Reddy learned counsel for the 2nd respondent.

(3.) The brief facts of the case are that the 2nd respondent is the de facto complainant. On 17/11/2015 she came to J.R.Puram Police Station and presented a report alleging that on 23/9/2015 at about 8.30 a.m., she along with her mother and one Ramanamma went to the Neem Tree Centre of their village after knowing the fact that their Ex-Sarpanch by name Pasapu Ramadasu/A.1 came to their village, and enquired about the allotment of houses in the colony. By that time, A.2 to A.9 were also present there. When she asked about the allotment of houses in the colony, A.1 and A.9 raised their voice and abused her in the name of her caste (Mala), pushed her with hands by touching her chest and beat her due to which, she became unconscious. Her sister-in-law, namely, Nagamani took her to Government Hospital, Srikakulam, in 108 Ambulance for treatment. She got body pains and due to fear of the incident, she could not go to her village and stayed at her uncle's house at Komilly Village, Vizianagaram District to take rest. Thereafter, she came to know that the Police came to the Village and enquired about the incident. On the basis of the said report, a case in Crime No.182 of 2015 was registered in J.R.Puram Police Station, Srikakulam District for the offence under Ss. 147, 148, 323, 324, 354, 509 read with 149 IPC and Sec. 3(1)(x) of SCs and STs (PoA) Act and investigation is reported pending. Challenging the registration of crime, the petitioners/A.1 to A.9 filed the present Criminal Petition seeking to quash the criminal proceedings against them.