(1.) Heard Ms. Suman Lata, learned counsel for the appellant as well as learned A.G.A. for the State and perused the record.
(2.) This Criminal Appeal under Sec. 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred as ?S.C./S.T. Act?) has been preferred against the impugned orders dtd. 8/1/2021 and 6/4/2019 passed by Court of learned Sessons Judge (Court No. 2), Raebareli, in Criminal Case No. 92 of 2019, State v. Hamid Raza, Case Crime No. 212 of 2018 under Ss. 323,504,506, I.P.C. and Sec. 3(1)Da, 3(1)Dha, and 3(2)5 of S.C./S.T. Act, Police Station Shivratganj, District Amethi, and Chargesheet No. A53 of 2018 dtd. 25/9/2018 submitted in the said case.
(3.) Learned counsel for the appellant submits that on 3/9/2018 at 14:57 hrs. the opposite party no.2 lodged an F.I.R. against the appellant which was registered as Case Crime No. 0212 of 2018, under Ss. 323,504,506, I.P.C. and Sec. 3(1)Da and 3(2)5 of S.C./S.T. Act.