Doddapuneni Raja Raja Naidu vs The State Of Andhra Pradesh
2022 Latest Caselaw 8251 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                MAIN CASE No.Crl.P.No.8482 of 2022
                          PROCEEDING SHEET

Sl.                                                                       Office
                                       ORDER

No      DATE                                                              Note
02    01.11.2022 RRR, J

                   Learned    Public    Prosecutor      relies    upon

Section 15 A of the SC & ST Prevention of Atrocities Act, 1989 contend that a victim of an offence under this Act has a right of notice of any Court proceedings and that such notice has been sent to the victim. He seeks further time to be informed of the present case.

Post on 08.11.2022.

However, in view of the contention of Sri Posani Venkateswarulu, learned Senior Counsel appearing on behalf of Sri Ginjupalli Subba Rao, learned counsel for the petitioner that there is a ambiguous allegation of the entire group of petitioner having uttered the offending words naming the community of the petitioner and in view of the Judgment of this Court in Gara Yesobu v/s State of Andhra Pradesh (2005)1 ALT (Cri) 213 of Act Criminal No.3 and the case of Budapap and others v/s State of Andhra Pradesh, (2007) 2 ALT (Cri) 106.

It would be appropriate to permit the investigation to go on. No coercive steps shall be taken against the petitioner 08.11.2022.

________ RRR, J

RKS