VALLAPU YAKAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of the Code of Criminal Procedure, 1973, to grant anticipatory bail. The petitioners are accused Nos.3, 4 and 8 in Crime No.121 of 2020, pending on the file of Maddirala Police Station, Suryapet District. The offences alleged against them are under Sections - 147, 148, 326, 323, 341, 504 and 506 read with 149 of IPC and Sections - 3 (1) (r) (s) and 3 (2) (Va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short 'the Act').

(2.) Heard Mr. R. Ranganathan, learned counsel for the petitioners, and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Despite service of notice, none appears on behalf of respondent No.2. Perused the entire material on record.

(3.) The allegations levelled against the petitioners - Accused Nos.3, 4 and 8 herein and others are that they have abused respondent No.2 - de facto complainant by referring to his caste name. The petitioners and other accused tied respondent No.2 to a motorcycle with rope and all of them beat him indiscriminately with sticks by abusing in filthy language, even referring to his caste name, due to which, respondent No.2 received injuries. Therefore, respondent No.2 has lodged a complaint with the police, Maddirala Police Station, who in turn registered a case in Crime No.121 of 2020 against the petitioners herein and other accused for the aforesaid offences.