GUNDA SAMPATH Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed tinder Section 482 of Cr.P.C. to quash the proceedings in Cr.No. 275 of 2011 of Subedari Police Station, Warangal Urban District, registered for the offence allegedly committed by the petitioners under Section 3 (i) (x) of the Scheduled Castes and the Scheduled tribes (Prevention of Atrocities) Act, 1989.

(2.) The case of the prosecution, in brief, is as follows:

(3.) The main contention of the petitioner before this court is that he is working as Controlling Officer of the 2nd respondent and his duty is to supervise the work of the subordinate staff working under him. The contention of the petitioner is that it is purely a dispute regarding service matter and in support of his contention, he placed reliance on two judgments of this court in Dr. L.V. Rao v. State of A.P. represented by Public Prosecutor High Court of A.P., Hyderabad and others, 2016 (1) ALT (Crl.) 340 (A.P.) and in K. Aravinda Rao v. A. Sunder Kumar Das and others, LAWS (APH)-2015-1-16, where a complaint was lodged by the Deputy Superintendent of Police against Additional Deputy General of Police (Intelligence) alleging that as he belongs to Scheduled Caste, promotion was denied to him, but the Division Bench of this court held that it is purely a service dispute and taking cognizance of the said offence against Additional Deputy General of Police (Intelligence) is illegal.