MANISH YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant through this appeal by special leave seeks to assail the order dtd. 30/8/2024 passed by the High Court of Judicature at Allahabad,[ Hereinafter referred to as 'High Court'.] whereby, it partially allowed the Criminal Appeal No. 227/2024 preferred by the appellant, who had sought to question the legality and validity of the order dtd. 24/8/2023 passed by learned Special Judge, SC/ST Act, Gazipur[Hereinafter, referred to as 'trial Court'.] in Special Sessions Trial No. 760 of 2023, summoning the appellant and his father, Rajnath Yadav, to face trial for the offences punishable under Ss. 376, 323, 504 and 506 of the Indian Penal Code, 1860[Hereinafter, referred to as, 'IPC'.] and Ss. 3(1)(r), 3(1)(s), 3(2)(5a) and 3(2)(v) of the Scheduled Castes and the Schedules Tribes (Prevention of Atrocities) Act, 1989[Hereinafter referred to as 'SC/ST Act.'].