AKKALA RAMI REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners are arraigned as accused in Spl.SC.No.36 of 2021 on the file of IV Additional District and Sessions Judge - Cum - SC & ST Court, Guntur for the alleged offences under Ss. 3(1)(r), 3(1)(s), 3(2)(va), SC ST (Prevention of Atrocities) Act, 2015 and Ss. 341, 506, 323 read with 34 of IPC.

(2.) The learned counsel appearing for the petitioners submits that the 2nd respondent has filed a complaint on 26/1/2021 before the T.Sandole Police Station alleging that the petitioner is residing in Pittalavanipalem Village for the past 11 years along with his wife Soujanya, son Jadson Paul aged 7 years and daughter Mahima Paul aged 5 years. It is stated that for the past 10 years he has been conducting Sunday Prayers at the house of Doma Koti Reddy. About to 20 to 30 people attend the Sunday Prayers. It is also stated that the petitioner is working as a Pastor and that he has been conducting Sunday Prayers without disturbing the peace of the villagers.

(3.) It is stated in the complaint that the 2nd respondent received phone calls from the following numbers 8179892360, 63014362180, 8341686099, 9550315289, 9949681524, in the month of December, 2020 and that he was abused in the name of caste over the phone and was also threatened of eliminating him and that on 3/1/2021 at around 12.00 Noon while the 2nd respondent was performing the Sunday Prayer at the house of Dama Koti Reddy. The 1st accused is alleged to have called out the petitioner and slapped him and also fisted the petitioner. It is stated that as the petitioner is a Christian and on account of love of Jesus the 2nd respondent has pardoned the 1st accused.