BHEERAM NARSHIMHA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Petition has been filed under Section 482 Cr.P.C. seeking to quash the proceedings in SC No. 32 of 2003, on the file of the court of the I Additional Sessions Judge, Warangal.

(2.) A brief facts of the case leading to filing of the present Criminal Petition are that the two daughters of the complainant-2nd respondent herein are studying in the village school of Rayaparthi village and that the complainant-2nd respondent on coming to know about the fact that the school authorities are not providing food to the children, went to the school to question the same. As the authorities were not available, he returned back. Subsequently, on 6-11-2001, the accused- petitioners herein on coming to know about the same, stated to have came to the shop of the complainant and abused the complainant by saying 'Madiga Lanjakodaka' and beat him indiscriminately and threatened him with dire consequences, if he questions about the activities of the accused.

(3.) Thereafter, the complainant lodged the complaint before the III Additional Judicial First Class Magistrate, Warangal, who in turn referred the matter for investigation. The Sub Divisional Police Officer (Warangal Rural) stated to have investigated the matter by registering a case in Crime No. 81/2002 of P. S. Rayaparthi, but has filed a final report stating that the complaint is false vide his report dated 31 -12-2002, which was accepted by the Court on 4-4-2003 as no protest petition was filed against the same by the complainant. Later, the learned Magistrate has examined the witnesses and has taken the cognizance of the offence and committed the same to the Court of the I Addl.Sessions Judge, Warangal, for the charges punishable under Sections 3 (x) (i) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1995 (for short "the Act"), and Sections 323 and 504 IPC and the same was numbered as SC No. 32 of 2003. Aggrieved by the same the present is filed.