KUPPAM RADHA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Criminal Appeal has been preferred by the Appellant/Accused No.1 against the order of the learned Special Judge for Trial of Cases under SC/ST (POA) Act, 1989-cum-IV Additional District Judge, Tirupati, in Crl.M.P.No.164 of 2025 dtd. 17/6/2025 rejecting the bail application in Crime No. 40 of 2025 of II Town Police Station, Tirumala.

(2.) The case of the prosecution is that the Accused No.1 cheated the defacto complainant who is a schedule caste girl by extorting money from them for arranging shop license, when asked to return the same, abused her and her family. He also used to observe the defacto complainant and other women while bathing and went for toilet in a private place.

(3.) Heard Sri K.Chethan, learned Counsel for the Appellant/Accused No.1 and Ms. K. Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.