DEEPAK YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellants are aggrieved by the impugned order dtd. 11/11/2024 passed by the High Court of Judicature at Allahabad in Application under Sec. 482 No.21222 of 2024, by which the High Court has refused to interfere in the order dtd. 27/7/2023 passed by the Special Judge, SC/ST Act, Jhansi in Special Case No.489 of 2018 where the Court has added Sec. 394 of the Indian Penal Code, 1860 (for short, the "IPC") in the charges framed against the appellants.