DANISH Vs. STATE OF U.P.

JUDGEMENT

(1.) As per office report dtd. 30/4/2025 notice has been served to the opposite no.2. personally. Despite service of notice none appeared on behalf of opposite party no.2. therefore the instant appeal is being heard on merits.

(2.) Heard Sri J.B. Singh, learned counsel for the appellant and Sri Rajeev Dhar Dwivedi, learned Additional Government Advocate for the State-respondent.

(3.) This criminal appeal under Sec. 14-A(2) Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, has been filed by the appellant with a prayer to quash the order dtd. 29/11/2024 passed by learned Special Judge (S.C./S.T. Act), Gautam Budh Nagar in Bail Application No. 4489 of 2024 (Danish @ Bakra @ Dilshad Vs. State of U.P.) arising out of Case Crime No. 177 of 2024 Under Sec. - 302/201 I.P.C. and Sec. - 3(2)5 of S.C. /S.T. Act Police Station- Dankaur, District-Gautam Budh Nagar.