REGENT COMPUTRONICS PVT. LTD.

MAIKU LAL Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

ANIL KUMAR V. M.K. AIYAPPA [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
CREF FINANCE LTD VS. SHANTHI HOMES PVT LTD [REFERRED TO]
MOHD YOUSUF VS. AFAQ JAHAN [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
DILAWAR SINGH VS. STATE OF DELHI [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
SAKIRI VASU VS. STATE OF U P [REFERRED TO]
SRINIVAS GUNDLURI VS. SEPCO ELECTRIC POWER CONSTRUCTION CORPORATION [REFERRED TO]
GULAB CHAND UPADHYAYA VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHANDRIKA SINGH VS. STATE OF U P [REFERRED TO]
MADHAO VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
RAMDEV FOOD PRODUCTS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
XYZ VS. STATE OF MADHYA PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned A.G.A. for the State and perused the records.

(2.) The present appeal has been filed under Sec. 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,1989 (in short 'SC/ST Act') against the impugned order dtd. 7/10/2024 passed by Special Judge, SC/ST Act, Gonda in Crl. Misc. Case No.423 of 2024, under Sec. 175 (3) of Bharatiya Nagrik Suraksha Sanhita, 2023 (in short "BNSS") (Maiku Lal & others Vs. Vijay Bahadur & others), relating to P.S. Paraspur, District Gonda.

(3.) By the impugned order dtd. 7/10/2024, the trial Court rejected the application preferred by the appellants under Sec. 175(3) B.N.S.S.

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MAIKU LAL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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