KARRI RAMYA LATHASRI Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 Cr.P.C by the petitioner/A.2 in Crime No.23 of 2014, on the file of the Station House Officer, Undrajavam Police Station, West Godavari District registered for the offence punishable under 3(i)(x) and (xi) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short the Act), seeking anticipatory bail.

(2.) Heard the Learned Counsel for the Petitioner/A.2, the Learned Public Prosecutor for the Respondent-State and perused the material placed on record.

(3.) This is an application filed with the averments in paras 1 to 16 in detail that this is a false accusation by referring to document dated 12.11.2013 at page 13 of the enclosures to the bail application stating that there is a civil litigation pertaining to it and it is an offshoot of the civil litigation, the crime is registered.