RAM SARAN VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Dharmendra Kumar, learned Counsel for the appellants, Mohammad Nauman, learned Counsel for opposite party No.2 and Shri Ashok Kumar Singh, learned A.G.A-I for the State-opposite party No.1.

(2.) This Criminal Appeal has been filed under Sec. 14 (A) 1 of the Schedule Castes and Schedule Tribes (Prevention of Atrocities), Act, 1989 against the impugned order dtd. 30/10/2021 passed by learned Special Judge, (SC/ST Act), Barabanki, whereby application for discharge No.-B-53 moved by the appellant/accused in Sessions Trial No.1137 of 2021 arising out of Crime No.424 of 2021 under Ss. 419, 420, 467, 468, 471 and 120-B I.P.C. and Sec. 3(2)(v) of SC/ST Act, relating to Police Station-Kotwali, District-Barabanki has been rejected.

(3.) Counter affidavit filed today in the Court by learned Counsel for the opposite party No.2 is taken on record.