JAGDISH PRASAD VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajiva Dubey, learned counsel for the appellant, Sri Pankaj Kumar Gupta, Advocate, who has filed counter affidavit along with Vakalatnama on behalf of the private respondent No. 3 and learned AGA for the State.

(2.) In view of the aforesaid, there is no need to issue notice to the respondent No. 3, as required under Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "Act, 1989").

(3.) At the very outset, learned counsel for the appellant submitted that he does not want to press the prayer/relief pertaining to quashing of charge-sheet and setting-aside the criminal proceedings. He may be permitted to delete the same.