RAMKRISHNA CHAUHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal assails the judgment and order dtd. 10/4/2023 passed by High Court of Judicature at Allahabad in Criminal Appeal No.930 of 2023 whereby the High Court dismissed the appellant 's appeal under Sec. 14A(1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 [For short, "SC/ST Act"] and declined to interfere with the summoning order dtd. 8/8/2022 passed by the Special Judge, SC/ST Act, in Sessions Case No. 642 of 2022.

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