ANUMULA REVANTH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The instant Criminal Petition is for quashing the proceedings in Sessions Case No.84 of 2019 on the file of the Special Sessions Judge for Trial of Cases under SCs/STs (POA) Act, 1989-cum-VII Additional District Sessions Judge, R.R. District at L.B. Nagar. The S.C was registered against the petitioner for offences under Sec. 3(1)(f)(g)(r) and (s) and 3(2)(va) of The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989. The import of the provisions will be discussed later in the order.

(2.) The petitioner before this Court is the Accused No.3 in the Sessions Case. The respondent No.1 is the State represented by the learned Public Prosecutor and the respondent No.2 is the de facto complainant.

(3.) The Sessions Case arises out of a complaint filed by the respondent No.2/de facto complainant, who describes himself as an Advocate belonging to the Scheduled Caste (Mala) and as the Director of Razole Constituency S.C. Mutually Aided Cooperative Housing Society Limited, Hyderabad ('the Society'). The complaint was filed to the Station House Officer, Gachibowli Police Station, Cyberabad Commissionerate, on 12/1/2016. The complaint recounts the following facts: