RAJEEV SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Challenge is mounted by the appellants to an appellate judgment and order [impugned order] dtd. 11/8/2025 of a Single Judge of the High Court of Judicature at Allahabad [High Court], whereby, their appeal [Criminal Appeal No. 5968 of 2025] under Sec. 14A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 [1989 Act] has been dismissed.

(3.) Appellants figured as accused in an FIR [Case Crime No. 204 of 2022] registered at Police Station Kaptanganj, District Azamgarh under Ss. 323/34, 324, 504, 506, 307/34, 336, 427, Indian Penal Code, 1860 and Ss. 3(1)(d), 3(1)(r), 3(2)(va) of the SC/ST Act. They were, however, not shown as accused in the chargesheet that was filed upon completion of investigation on 3/10/2022. After trial commenced, an application under Sec. 319 of the Code of Criminal Procedure, 1973 was filed by the complainant, respondent no. 2 before us. The Special Judge, SC/ST Act, vide an order dtd. 11/6/2025, allowed the said application and summoned the appellants to face trial. This order of the Special Judge has been upheld by the High Court vide the impugned order.