D. SHAFIULLA Vs. STATE OF A. P.

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 seeking to quash the proceedings in FIR No.319 of 2018 of Gooty Police Station, Ananthapuram District.

(2.) The brief facts of the case of the petitioner is that the petitioner is the accused No.3 in FIR No.319 of 2018 of Gooty Police Station, Ananthapuram District, which was registered against the petitioner and two others, for the offences punishable under Sec. 506 IPC and Ss. 3(1)(r)and (s) of Scheduled Castes and Scheduled Tribes (POA) Amendment Act, basing on a complaint said to have been lodged by the 2nd respondent/ defacto complainant. The present Criminal Petition is filed seeking to quash the same against the petitioner.

(3.) The allegation against the accused as per the contents of the complaint is that the 2nd respondent is working as Manager in Sevaghad Sant Sri Senal Maharaj and Jagadamba Matha Temple and on 1/12/2018 at about 12.00 noon at Sevaghad, Cherlopalli village, Gooty Mandal, the accused-Basheer Ahammad and Issaq were working in the land, which was agreed to be purchased by the Trust of the said temple, the 2nd respondent/complainant went there and asked them as to why they are doing the work in the land belongs to Trust, as such asked them not to work there. On that, said Basheer and Issac/accused No.1 and 2 abused the 2nd respondent/complainant touching his caste name as "Sugali Na Kodaka" and said Issac has made a phone call to their Advocate i.e., Shafiulla/petitioner herein, who threatened him on phone with dire consequences. This is due to the land dispute exited between the accused and the complainant Trust.