K RAMI REDDY Vs. STATE OF A P

JUDGEMENT

(1.) This quash petition is filed by A.1 in SC No.7 of 2004 registered under Sections 3(1) (viii) and 3(1)(x) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act'), against him and another, on the basis of a private complaint filed by the second respondent.

(2.) The case of the 2nd respondent is that he is a 'harijan' employed in the Nellore District Co-operative Central Bank (the Bank) and since he has been taking treatment at Udayagiri for an ailment, on his request he was transferred to Venkatachalam Branch of the said bank as per the orders dated 14.11.2000. Petitioner and A2, who is the Manager of Venkatachalam Branch, who belong to forward caste community developed hatred towards him, and A.2 without any rhyme or reason became accustomed to humiliate and insult him by scolding him in the presence of the members of the staff of the bank at Venkatachalam Branch, in spite of his request not to humiliate him in the presence of others. For reasons not known to him petitioner and A.2 withheld his salary for two months and removed his name from the rolls of the bank and thereafter petitioner maliciously lodged a false and frivolous criminal complaint against him and his wife before the SHO, Ayyappa Gudi Police Station, Nellore, when he and his wife went to the house of the petitioner with a request to release his salary and so petitioner and A.2 are liable for punishment under Section 3(l)(viii) and Section 3(l)(x) of the Act.

(3.) Heard the learned Counsel for the petitioner, learned Public Prosecutor and the learned Counsel for the 2nd respondent.