JAGDISH PRASAD SAROJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by learned counsel for the respondent No. 6, is taken on record.

(2.) Heard learned counsel for the appellant, learned counsel for the respondent Nos. 2 to 5, learned counsel for respondent No. 6 and learned A.G.A. for the State.

(3.) This criminal appeal has been preferred against the order dtd. 25/8/2022, passed by the learned Special Judge, (SC/ST Act)/Additional Sessions Judge, Court No. 2, Bhadohi, Gyanpur in criminal case no. 114 of 2022, whereby the application filed by appellant under Sec. 156(3) Cr.P.C. has been registered as a complaint case.