SOHANVIR Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been preferred assailing the judgment dtd. 8/7/2025 passed by the High Court of Judicature at Allahabad, whereby Criminal Appeal No. 729 of 2025 filed by the Appellants was dismissed. The said appeal was instituted under Sec. 14-A(1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989[In short, "SC/ST Act"], seeking to set aside the order dtd. 12/9/2024 passed by the Trial Court summoning the Appellants to face trial for offences punishable under Ss. 323 and 504 of the Indian Penal Code[In short, "IPC"] and Sec. 3(1)(s) of the SC/ST Act.

(3.) The facts necessary for adjudication of the present appeal may be summarized as follows: