Y.PRAVEEN KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioners/ Accused Nos.1 and 2, to quash the proceedings in SC/ST Sessions Case No.2 of 2023 on the file of the learned VI Additional District and Sessions Judge-cum-Special Judge for trial of Cases under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 1989, Kurnool (for brevity "˜the learned Special Judge'), arising out of a complaint filed by 2nd respondent/complainant under Sec. 200 of the Code of Criminal Procedure, 1973, which was taken on file by the learned Special Judge for the offences punishable under Sec. 506 read with 34 of the Indian Penal Code, 1860 (for brevity "˜IPC') and Sec. 3 (1) (r) (s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 2015 (for brevity "˜the Act, 2015').

(2.) The allegations in the complaint, in brief, are as follows.

(3.) The learned Special Judge, vide Order dtd. 5/1/2023 in CFR No.2098 of 2022, took the complaint on file against the accused Nos.1 and 2 as SC/ST Sessions Case No.2 of 2023 on the file of the learned VI Additional District and Sessions Judge-cum-Special Judge for Trial of Cases under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act 1989, Kurnool. Challenging the same, the present Criminal Petition came to be filed, seeking the Court to quash the proceedings in said Sessions Case.