D. SATHISH REDDY 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 petitioner is accused No.2 in Crime No.348 of 2020, pending on the file of Jagadgirigutta Police Station, Cyberabad Commissionerate. The offences alleged against the petitioner are under Sections 324 and 506 of IPC and Section 3 (1) (r) (s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short 'the Act').

(2.) Heard Mr. T. Koteeshwara Prasad, learned counsel for the petitioner, and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Perused the entire material on record.

(3.) The allegation levelled against the petitioner - Accused No.2 herein is that he has abused respondent No.2 - de facto complainant by referring to his caste name. The petitioner along with his brother beat respondent No.2 with hands and pushed him, due to which, respondent No.2 received swelling to his left foot. Therefore, respondent No.2 has lodged a complaint with the police, Jagadgirigutta, who in turn registered a case in Crime No.348 of 2020 against the petitioner for the aforesaid offences.