CHANDRAKESH BHARDWAJ Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. R.P.S. Chauhan, learned counsel for the appellant, Mr. Deepak Upadhyaya, learned counsel for the opposite party no. 2 and Mr. Rahul Asthana, learned AGA appearing for the State respondents.

(2.) The appellant has preferred this appeal under Sec. 14A(1) of S.C./S.T. (Prevention of Atrocities) Act, 1989 challenging the order dtd. 23/7/2024 passed by the learned Special Judge (SC/ST Act), Meerut in Complaint No. 26 of 2023 (Smt. Amarwati vs. Chandrakesh Bhardwaj and another), under Ss. 406, 420, 467, 468, 471, 120-B, 506 IPC and Sec. 3(2)5 SC/ST Act, Police Station Kankarkheda, District Meerut.

(3.) The appellant herein Chandrakesh Bhardwaj has been summoned to face trial under Sec. 204 of Criminal Procedure Code (hereinafter referred to as the 'CrPC') for the offences under the aforesaid Sec. . The appellant has preferred this appeal on the grounds that the order impugned passed by the learned trial Court is arbitrary and against the provisions of law and the same is against the weight of evidence. The appellant has also taken the ground that there was no motive on the part of him to commit the alleged offence and there is no credible evidence against him for commission of the said offence. Further, the grounds have been taken that there are major discrepancies in the prosecution story and no caste insulting words were allegedly used by the appellant to the informant and the injured and there is a delay of six months and 27 days in lodging the complaint.