PARAYITAM ANAND SHARMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the petitioner/accused seeking to quash the proceedings in SC.SPL.No.256 of 2022 on the file of the VII Additional District Judge-cum-Sessions Court for the trial of SC/ST Cases, Ranga Reddy District at L.B.Nagar, registered for the offence punishable under Sec. 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 2015 (for short, 'the Act').

(2.) Brief facts of the case:

(3.) Heard Mr. A. Giridhar Rao, learned Senior Counsel, representing Mr. Palle Srinivasa Reddy, learned counsel for the petitioner, Mr. Mahesh Mamindla, learned counsel, representing Mr. G. Chandra Shekar, learned counsel appearing for respondent No.2, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing on behalf of respondent No.1-State.