UMMAREDDY VENKATA RAMANA Vs. GOVT. OF A.P.

JUDGEMENT

(1.) Both the Writ Petitions are filed under Article 226 of the Constitution of India for the following relief:-

(2.) Since the facts and issue involved in both the Writ Petitions, I find it expedient to decide these matters by a Common Order.

(3.) The petitioners in both the writ petitions are shown as Accused in Crime No.179 of 2011, dtd. 30/12/2011. 4th respondent is the complainant. Basing on private complaint vide C.F.R.No.9652 of 2011 forwarded by the Judicial Magistrate of I Class, Bapatla, to the 3rd respondent, a case in Crime No.179 of 2011 has been registered against the petitioners alleging commission of offence under Sec. 3(i)(iv)(v) of Schedule Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short "SC and ST Act') and Sec. 204, 383, 420 and 441 of IPC.