KOTHA VENKATA RAMESH KRISHNA Vs. STATION HOUSE OFFICER

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 Spl.S.C.No.29 of 2020 on the file of the Court of X Additional District Judge-cum-Special Judge for trial of SCST Cases, which was registered for the offences punishable under Sec. 385 read with 34 of Indian Penal Code,1860[For short "I.P.C"] and Ss. 3 (1)(r) & (s) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989,[For short "the Atrocities Act"] .

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

(3.) Heard Sri Ch.Ravi Kumar, learned counsel representing Sri Ch.B.R.P.Sekhar, learned counsel for the Petitioner and Ms. D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.1. None represented for Respondent No.2.