RAM PRASAD Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the appellant, Sri Vibhav Anand Singh, learned A.G.A. for the State, learned counsel for the opposite party no.2 and perused the record.

(2.) This appeal has been filed against the judgment and order dtd. 31/7/2023 passed by Special Judge (SC/ST) Act, Jhansi summoning the appellant in Criminal Case No. 55 of 2023 CNR No. UPJS01-002845-2023 (Ram Prasad vs. Alok Shndilya and others), under Ss. 420, 323, 504, 506 I.P.C. and Sec. 3(1)Da, Dha of SC/ST Act, Police Station Sipri Bazar, District Jhansi.

(3.) By the impugned order the complaint of complainant was dismissed under Sec. 203 Cr. P.C.