SALAPU SURESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant criminal appeal has been filed by the Appellants/Accused Nos.1 and 2 seeking to set aside the Order dtd. 1/5/2025 passed in Crl.M.P.No.1160 of 2025 on the file of the Court of the Special Sessions Judge for trial of cases under SCs and STs (PoA) Act-cum-XI Additional District Judge, Visakhapatnam and to grant anticipatory bail to them.

(2.) Heard Sri B.Venkata Siva Nagaraju, learned counsel for the Appellants/Accused Nos.1 and 2 and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor for State.

(3.) Learned counsel for the Appellants would submit that Respondent No.2 was in continuous and consensual relationship with Appellant/Accused No.1 for a period of eight years and there are no prima facie allegations against the Appellants to attract the alleged offences. Learned counsel would further submit that, the offence under SCST (PoA) Act does not attract against the Appellants. It is further submitted that the allegations leveled against the Appellants are false and omnibus. Learned counsel would submit the Appellants undertake to abide by the conditions that may be imposed by the Hon'ble Court in the event of grant of anticipatory bail.