ANSHU KUSHWAHA Vs. STATE OF U.P.

JUDGEMENT

(1.) None appeared on behalf of opposite party no.2. even in revised call.

(2.) Heard Sri Nagendra Bahadur 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. 5/3/2025, passed by learned Sessions Judge, Scheduled Caste and Scheduled Tribe (Prevention of Atrocities), Auraiya in Criminal Misc. Bail Application No. 248 of 2025 (Anshu Kushwaha Vs. State of U.P.), arising out of Case Crime No. 0047 of 2025, under Sec. 333, 69, 115(2), 89, 352, 351(2), 351(3) of the Bhartiya Nyay Sanhita and Sec. 3(2) (V) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Kotwali, District Auraiya.