NAKKALA KISHORE YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner/accused under Sec. 482 of Cr.P.C. to quash the proceedings against him in S.C.Spl.No.16 of 2023 on the file of the VI Additional Metropolitan Sessions Judge at Secunderabad.

(2.) Heard Sri B. Rohith Yadav, learned counsel for the petitioner, Sri Rudresh Deshpande, learned Assistant Public Prosecutor for the respondent No.1-State and Sri P. Narasimhulu, learned counsel for respondent No.1 and. Perused the record.

(3.) The petitioner is accused No.1 in S.C.Spl.No.16 of 2023 facing accusations for the offences under Sec. 420 of IPC and Sec. 3 (1) (r) (s) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015. The said case was registered pursuant to a private complaint lodged by respondent No.2 when it was referred to the police and registered vide FIR No.59 of 2022 dtd. 10/2/2022 against the petitioner and two other accused for the offences punishable under Ss. 406, 420 r/w 34 IPC and Sec. 3(1) (x) SC/ST (POA) Act. Upon registering the FIR, the police conducted investigation and filed charge sheet for the offences under Sec. 420 of IPC and Sec. 3 (1) (r) (s) of the Scheduled Castes/Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 and the same was taken on file vide S.C.Spl.No.16 of 2023 against the petitioner and no charge was framed against accused Nos.2 and 3.