PRABHAT KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment dtd. 26/7/2022 passed by the High Court of Judicature at Allahabad rejecting the Criminal Misc. Application No. 12691 of 2015 filed by the accused appellant herein under Sec. 482 of Court of Criminal Procedure, 1973(hereinafter being referred to as 'CrPC').

(3.) By way of the said application, the accused appellant sought quashing of proceeding of the Criminal Case No. 6476 of 2005 pending against him in the Court of learned Chief Judicial Magistrate, Farrukhabad for the offences punishable under Sec. 306 of the Indian Penal Code, 1860(hereinafter being referred to as the 'IPC') and Sec. 3(2)(v) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter being referred to as 'SC/ST Act').