THALLADI KANNAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned Assistant Government Pleader for Home.

(2.) According to petitioner he is a Scheduled Tribe living in Schedule tribe area. Petitioner lodged complaint on 10.01.2020 and 21.01.2020, alleging violation of provisions of Section 18-A of the SC/ST (Prevention of Atrocities) Act 1989 (Act 33 of 1989) and Rules 6 and 12 of the Rules, 1995. So far crime is not registered. Hence, this writ petition.

(3.) Having noticed that the atrocities against SCs and STs are increasing day by day and the provisions in Civil Rights Act, 1955 and the Indian Penal Code are found to be inadequate and to protect the SCs and STs from atrocities committed against them in various forms, the Act 33 of 1989 was made to check and deter crimes against SCs and STs. On review of functioning of the Act by Act 1 of 2016, the Act 33 of 1989 was further amended.