SUBHADRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashutosh Pathak, learned counsel for the appellant, Ms. Chaaru Singh, learned A.G.A. for the State and perused the entire record.

(2.) This Criminal Appeal under Sec. 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been preferred against the impugned order dtd. 14/10/2021 passed by learned Special Judge, S.C./S.T. (P.A.) Act, Lucknow, in Criminal Misc. Application No. 299 of 2021, under Sec. 156 (3), Cr.P.C., Police Station Madiyaon, District Lucknow, whereby application of the appellant has been rejected.

(3.) Learned counsel for the appellant submits that the appellant had moved an application under Sec. 156(3), Cr.P.C. for lodging of an F.I.R., which was rejected by the impugned order dtd. 14/10/2021, without considering the averments made in the application. He further submits that the incident had actually taken place and there was no any intention of the appellant to take revenge or to file a case in counterblast of the case, which was filed by the opposite parties against the mother and brother of the appellant, thus, the impugned order be quashed and a direction be issued to the Court below to pass an order for registration of the first information report.