G SANDEEP KUMAR YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioners/accused, for grant of bail in Crime No.669 of 2018 of Panjagutta Police Station, Hyderabad, registered for the offences punishable under Section 509 of IPC and Section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (POA) Amendment Act, 2015.

(2.) Heard the learned counsel for the petitioners/accused, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) Learned counsel for the petitioners/accused would submit that this is a politically motivated report lodged by the de facto complainant. No alleged offence took place. This case is under investigation and ultimately, prayed to allow the petition.