K.RANGAPPA Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973.[In short 'Cr.P.C'] has been filed by the petitioners/A.1 to A.3, seeking to quash the proceedings in F.I.R.No.142 of 2019 of Somandepalli Police Station, which was registered against them for the offences punishable under Ss. 420, 355, 323 of Indian Penal Code,1860.[In short 'I.P.C.'] and Sec. 3 (1) (r) (s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.[In short, Atrocities Act,1989.]

(2.) Heard Sri Kata Sambasiva Rao, learned counsel for the petitioners and Ms. Prasanna Lakshmi, learned Asst. Public Prosecutor representing the State and the de-facto -Complainant, who is respondent No.2 herein.

(3.) Case of the petitioners/A-1 to A-3 succinctly is that, a false case was alleged against them in Crime No,.142 of 2019 of Somandepalli P.S., stating that on 27/12/2019, they took an amount of Rs.4,00,000.00 from the de-facto Complainant by offering a job to his son, but failed to provide any job. The de-facto Complainant and his wife approached the Petitioner No.1 and questioned him, then the Petitioner Nos.,1 to 3 beat him with Chappals and abused them touching by their caste and there is life threat from the petitioners. Basing on the above written report, case has been lodged against the Petitioners 1 to 3, for the offences referred supra.