NAKKA NIMMI GRACE Vs. STATE OF A. P.

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. 482 of the Criminal Procedure Code (for short "Cr.P.C.") seeking to quash the proceedings initiated against the petitioners in Crime No.192 of 2019 on the file of Dowaleswaram Police Station, East Godavari District, registered for the offences punishable under Ss. 509 read with 34 IPC and Sec. 3 (1) (w) (ii), 3 (2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989.

(2.) Accused Nos.1, 3 and 4 are the petitioners herein and 1 strespondent is the complainant. The 1st respondent lodged a report before Dowlaeswaram Police Station, East Godavari District, alleging that on 15/5/2019 at about 5.00P.M., 1st petitioner, who is arrayed as A.1, along with the 3rd petitioner, who is arrayed as A.3, came to the house of the 1st respondent and asked her to initiate steps for securing membership for Mundadugu Praja Party on collection of Rs.100.00 towards subscription of the membership and thereby handed over subscription forms and that the petitioners/accused demanded Rs.4,00,000.00 towards party ticket to contest in the general elections, for which the 1st respondent replied that she secured loan of Rs.5,00,000.00 from financiers and spent the same in the elections along with her sisters daughters and brother, and expressed their inability to secure amount as demanded. On that reply, the petitioners grew wild against the 1st respondent and abused her in filthy language by touching her caste name and thereby threatened with dire consequences. Basing on the said complaint, the police registered a case in Crime No.192 of 2019 against the petitioners for the offences punishable under Ss. 509 read with 34 IPC and Sec. 3 (1) (w) (ii), 3 (2) (va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989.

(3.) Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondents.