U LAKSHUMAIAH Vs. STATE OF AP , AND ANOTHER

JUDGEMENT

(1.) This criminal revision case is filed questioning the order, dated 25.01.2018, passed in Crl.M.P.No.500 of 2017 in SC ST S.C.No.113 of 2016, by the Special Judge for trial of cases under SC and STs (POA) Act-cum-VI Additional Sessions Judge, Kurnool.

(2.) The application was filed by the accused, who is Inspector of Police, to discharge him from the case on the ground that prior permission/sanction under Section 197 of Cr.P.C. was not obtained before the Magistrate took cognizance of the complaint.

(3.) Heard, Sri O. Manohar Reddy, learned counsel for the petitioner; learned Public Prosecutor appearing for 1st respondent-State and Sri Srikanth Reddy Ambati, learned counsel appearing for 2nd respondent.