M. Rama Krishna Hanumantha Rao vs The State Sub Inspector Of Police
2022 Latest Caselaw 8711 AP

          HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.Crl.P.No.8774 of 2022
                                PROCEEDING SHEET

Sl.                                                                           Office
                                          ORDER

No       DATE                                                                 Note
1     14.11.2022   RRR, J
                                   I.A.No.1 of 2022

Dispensed with for the present.

_________ RRR, J Crl.P.No.8774 of 2022

The learned Public Prosecutor has taken notice for respondent No.1 and requests time to obtain instructions.

Issue notice to respondent No.4.

Learned counsel for the petitioners is permitted to take out personal notice to respondent No.4 by registered post with acknowledgment due and file proof of service by the next date of hearing.

Post on 26.12.2022.

In view of the Judgment of this Court in Gara Yesobu and Ors. Vs. State of Andhra Pradesh reported in Manu/AP/1307/2004, there is a prima facie in favour of the petitioners that the offences under the Scheduled Castes, Scheduled Tribes (Prevention of Atrocities) Act, 1989 could not be attracted as the victim is said to have been abused in the name of his community by all the persons in the gathering.

Accordingly, the presence of the petitioners in Spl.S.C.No.81 of 2022 shall be dispensed with till further orders except when their presence is necessary for examination.

_________ RRR, J

RJS