SHEKHAR Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Raghuraj Kishore, learned counsel for the appellant, Sri Harshit Pathak, learned counsel for the informant, learned Additional Government Advocate for the State and perused the record.

(2.) This Criminal appeal under Sec. 14-A (2) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been preferred by the appellant with the prayer to set aside the order dtd. 12/3/2020 passed by Special Judge SC and ST (Prevention of Atrocities) Act Saharanpur in Misc. Case No.47 of 2019, Crime No.819 of 2019, under Ss. 323, 325, 504, 506 IPC and 3(1) (D) of the SC and ST (Prevention of Atrocities) Act, 1989, PS. Deoband Saharanpur.

(3.) Challenge has been made to the impugned summoning order dtd. 12/3/2020 copy whereof is annexed to this appeal as Annexure No. 10 to the affidavit filed in support of this appeal passed in Criminal Miscellaneous Case No.47 of 2019 by the court of Special Judge SC and ST Act, Saharanpur, whereby the protest petition moved by the informant-Munish has been allowed and the final report has been rejected.