P.RAMESH BABU Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[For short "Cr.P.C"] has been filed by the Petitioner/Accused No.2 seeking to quash the proceedings against him in Crime No.39 of 2020 on the file of Thulluru Police Station, Guntur District, registered for offences punishable under Ss. 448, 354-C and 509 r/w 34 of Indian Penal Code,[For short "I.P.C"] and Sec. 3 (2) (va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act[For short "the Act"].

(2.) The allegations mentioned in the complaint, in brief, are as follows:

(3.) Being aggrieved by the registration of the said Crime, the Petitioner/Accused No.2 filed the present quash petition on the following grounds: