PACHIPALA PRABHAKARA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioner is seeking quash of SC.Spl.No.15 of 2021 on the file of Special Judge for Trial of Cases, SC ST (POA) Act Court - IV Additional District Judge, Vizianagaram.

(2.) The petitioner is arraigned as the sole accused in SC.Spl.No.15 of 2021 on the file of Special Judge for Trial of Cases, SC ST (POA) Act Court - IV Additional District Judge, Vizianagaram. The petitioner is facing trial for alleged offence under Sec. 376, 420, 354, 354(C)(D), 496, 498-A, 509 IPC, Sec. 67 of Information Technology Act and Sec. 3(1)(r)(s), 3(2)(va), 3(2)(v) of SC, ST (POA) Act, 2015.

(3.) The 2nd respondent has filed a complaint on 28/3/2019 alleging that she, while undergoing Constable training she met the petitioner who was working as the Reserve Sub Inspector in the Police Training College as an Instructor. It is also stated that the petitioner proposed to marry the 2nd respondent and expressed his love for her.