KODATI SHYAMASUNDER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present revision, under Section 401 Cr.P.C., has been filed by the revision petitioner against the impugned docket order, dated 04.01.2021, passed in C.F.No.126 of 2020, by the Special Sessions Judge for trial of S.Cs and S.Ts (POA) Cases-cum-Additional District Judge, Nalgonda, wherein the learned Special Sessions Judge, dismissed the private complaint filed by the revision petitioner against respondents 2 to 11 herein.

(2.) The relevant facts which led to filing of the present revision are that the revision petitioner filed a private complaint against respondents 2 to 11. It is alleged by the revision petitioner in the complaint that he belongs to Scheduled Caste (Mala) community and that the respondents have maintained discrimination on the revision petitioner, as they did not consider his representation for rectification of his Date of Birth in his service register. It is further alleged that he filed W.A.No.622 of 2018, wherein this Court directed the Principal Secretary to Government to consider his representation, however, the respondents failed to comply with the directions of this Court. It is further alleged that the respondents neglected their legitimate duties as public servants and did not rectify his Date of Birth and as such they have committed the offences punishable under Sections 3 (1) (q) (r) and 4 (1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 (for short "the Act") by referring the matter to Miryalaguda Town Police Station under Section 156 (3) of the Cr.P.C.

(3.) After recording the sworn statements of the revision petitioner and other two witnesses, the learned Special Sessions Judge dismissed the said private complaint. Challenging the same, the present Criminal Revision Case is filed.