RAM SWAROOP AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings in S.C.SPL-Session Case-SC/ST No.42 of 2019 dt.30/9/2019 on the file of the VI Additional Metropolitan Sessions Judge-cum-Special Court for SC/ST Cases at Secunderabad. The petitioner herein is accused in the said crime. The offences alleged against him are under Sec. 506 of the Indian Penal code and Sec. 3 (1)(r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 2015.

(2.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor appearing for the State and perused the record.

(3.) The 2ndrespondent filed a complaint on 25/3/2017 stating that he was working as Supervisor of Pranav Group at HSEL (Hyderabad Stock Exchange Limited) Building, Erramanzil, Hyderabad; that while he was at the building, three persons entered into the premises. When questioned, one of them who allegedly was the petitioner, informed that he was the owner of the building and came to take photographs of the building. The 2ndrespondent requested to come back with the company's permission. On that the petitioner asked the name of the 2ndrespondent who informed that he was 'Naresh Madiga'. Without wearing safety helmets, the petitioner and two others went inside the building and took photographs. While coming outside, the petitioner allegedly abused the 2ndrespondent stating that