K. ANAND Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973, to quash the order dtd. 4/3/2022 passed in Crl.M.P. No.475 of 2019 in Special S.C. No.57 of 2016 by the Special Judge for trial of Cases under the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act - cum - V Additional District and Sessions Judge at Adilabad.

(2.) The petitioner herein is the de facto complainant in Crime No.104 of 2014 of Adilabad Rural Police Station, while respondent Nos.3 to 5 are accused Nos.1 to 3 therein. The offences alleged against accused Nos.1 to 3 are under Sec. s - 447 and 506 read with 120B of IPC and Sec. s - 3 (1) (iv) and 3 (1) (v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sec. - 5 of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982.

(3.) Heard Mrs. B. Rachna Reddy, learned counsel for the petitioner, Ms. P. Radhika, learned counsel for respondent Nos.3 to 6 and learned Public Prosecutor appearing on behalf of respondent Nos.1 and 2. Despite service of notice, none appears for respondent No.7.