DADI SRINIVASA 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 seeking to quash the proceedings against him in Crime No.2042 of 2020 of Anakapalli Town Police Station, Visakhapatnam District which was registered for the offences punishable under Ss. 3 (1)(r) and 3 (1)(s) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989[For short 'the PoA Act'].

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

(3.) Respondent No.2 filed counter with the following averments, in brief: