NAGINENI NAGESWAR RAO 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 petitioners/Accused Nos.1 to 7, 11 and 12 seeking to quash the proceedings against them in Crime No.122 of 2019 on the file of the Mannur Police Station, Rajampet Mandal, YSR Kadapa District, which was registered for the offences punishable under Sec. 323 read with 34 of Indian Penal Code,[For short "I.P.C"] Sec. 3 (1) (r) (s) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989,[For short "the Act"] and Sec. 132(3) of the Representation of the People Act.

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

(3.) Aggrieved by the registration of the said crime, Petitioners herein filed the present petition for quashment of the proceedings against them on the following grounds: