MALLAVARAPU SALOMAN RAJU Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners, who are Accused No.7 and 11, under Section 482 of the Code of Criminal Procedure to quash the proceedings in F.I.R No.113 of 2019, on the file of Thulluru Police Station, Guntur District, against them. The offences alleged are under Sections 509 R/w 34 IPC and Sections 3(1)(s), 3(1) (r) of SC ST (POA) Act.

(2.) Heard, Sri A.R. Srinivas Murthi, learned counsel appearing for the petitioners and the learned Public Prosecutor appearing for the 1st respondent-State.

(3.) The complainant was the contestant of Tadikonda Assembly Constituency on behalf of the Y.S.R. Congress Party. She complained to the police that the agents of rival party were indulging in election malpractises and when she went there, she was abused in her caste name, etc. Therefore, she filed this complaint.