M.SATYANARAYANA MURTHY,J. - (1.) This Criminal Petition under Section 482 Cr.P.C. is filed to quash the proceedings in Cr.No.101 of 2016 of Kolimigundla Police Station, Kurnool District, registered for the offence punishable under Section 3(1)(s) of SCs and STs (POA) Amendment Act, 2015, against the petitioner/accused.
(2.) It is the case of petitioner that on 03.09.2016 at 12.00 noon, while the de facto complainant was grazing his cattle in the land in Sy.No.1221, the accused came in a car and abused him in filthy language raising his caste name and thereby, the de facto complainant lodged a complaint to the police.
(3.) Learned counsel for petitioner contended that the petitioner never committed any offence and he is apprehending his arrest by the police in connection with Crime No.101 of 2016 and that there is no provision for grant of pre-arrest bail in SCs and STs Act.;