GANDIKOTA GOUTHAM SINGH Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Surepalli Madhava Rao, learned counsel for the appellant/A1 and learned Additional Public Prosecutor representing the State/R1. No one appeared for the complainant/victim/R2 though she was intimated under Sec. 15A of the SCs & STs (PoA) Act on 21/11/2025.

(2.) The appeal is filed under Sec. 14A (2) of the SCs & STs (PoA) Act, 1989 challenging the order dtd. 27/10/2025 in Crl.M.P.No.1659 of 2025 in Crime No.216 of 2025 of Kadapa II Town Police Station.

(3.) The appellant was arraigned as accused No.1 in the above crime. The F.I.R. was registered on 13/9/2025 for the offence under Ss. 318(4), 81, 351(2), 79 r/w 3(5) of BNS of 2023 and Ss. 3(1)(r)(s) and 3(2)(va) of SCs & STs (PoA) Amendment Act, 2015.