ANANTHULA PURENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/A1 and A2 to quash the proceedings against them in SC.No.39 of 2019 on the file of Sessions Court for Trial of SC/ST cases, Ranga Reddy District. The offences alleged against the petitioners are under Ss. 342, 323 of the Indian Penal Code and Ss. 3(1)(r)(s) and 3 (2)(v) of the SC/STs (POA) Act, 2015.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the 1st respondent-State.

(3.) Briefly, the case of the 2nd respondent is that the petitioners are the owners of the house where she along with her family members are staying. On 24/1/2019, when she was attending to her household works, the petitioners went there and demanded to vacate the house and humiliated her stating that they belong to 'Madiga' community. Chairs were brought from the house of another tenant (LW3) and these petitioners sat in-front-of the house restricting movements of the family members. The Video C.D. of the alleged acts of the petitioners was also submitted to the Police while lodging the complaint. The Police having investigated the case filed charge sheet for the aforesaid offences.