K K MURTHY Vs. STATE OF AP

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short "Cr.P.C"] has been filed by the petitioners/Accused Nos.1 to 6, seeking quashment of proceedings against them in Crime No.257 of 2020on the file of Seethanagaram Police station, Seethanagaram, East Godavari District, which was registered for the offences under Ss. 324, 323 and 506 read with 34 of the Indian Penal Code[for short "IPC"] and Sec. 3(1)(e) and 3 (2) (va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.[for short "the Act"]

(2.) The facts mentioned in the complaint, in brief, are as follows;

(3.) Aggrieved by the registration of the said case, the Petitioners/Accused Nos.1 to 6 filed the present petition seeking quashment of the said crime on the following grounds: