V SUDHAKAR Vs. R RAMA MOHAN RAO

JUDGEMENT

(1.) On the basis of a complaint given by the 1st respondent, the Station House Officer, Uppal Police Station, having registered a case in crime No. 367 of 1999. laid a charge sheet against the petitioner for offences under Sections 186 and 5061 PC, which was taken cognizance of by the learned Magistrate as C.C.No. 464 of 2002. This petition is filed to quash the proceedings in the said C.C.

(2.) The main contention of the learned senior counsel for the petitioner is that since petitioner gave a report against the 1st respondent on 11-11-1996, which was registered as crime No. 361 of 1999 under Section 3(1) (x) of the Schedule Caste and Scheduled Tribes (Prevention of Atrocities) Act. 1st respondent as a counter blast gave a false complaint against the petitioner with a view to harass him and so the proceedings are liable to be quashed.

(3.) The contention of the learned counsel for the 1st respondent is that since the allegations in the complaint and the investigation made by the police show commission of the offences alleged, there are no grounds to quash the proceedings.