SATISH KUMAR JATAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 16/9/2019 passed by the High Court of Judicature at Allahabad in Criminal Misc. Application under Sec. 482 Cr.P.C. No.14607 of 2008 by which the High Court has allowed the said application under Sec. 482 Cr.P.C. preferred by the private respondents herein - original accused and has quashed the criminal proceedings of Complaint Case No.1199 of 2005 as well as the summoning order dtd. 4/2/2008 by which the learned Magistrate summoned the original accused to face the trial for the offences punishable under Ss. 307, 504, 506 of the Indian Penal Code (for short, 'the IPC') and Sec. 3(10)(15) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (hereinafter referred to as 'the Act'), the original complainant/informant has preferred the present appeal.

(2.) The facts leading to the present appeal in a nutshell are as under:

(3.) Shri Sudhir Dixit, learned counsel appearing on behalf of the original complainant has vehemently submitted that the impugned judgment and order passed by the High Court quashing the criminal proceedings against the accused is a cryptic, non-­reasoned order. It is submitted that as such, after narrating the submissions on behalf of the accused, there is no further independent application of mind by the High Court and no reasons whatsoever have been assigned while quashing the criminal proceedings.