SONU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the appellants and Sri Amrit Raj, learned AGA for the State.

(2.) None appeared on behalf of the respondent even in the revised call.

(3.) The present criminal appeal under Sec. 14-A(1) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act has been preferred to allow this present appeal and set aside the impugned order dtd. 21/8/2024, 27/6/2024 and 10/5/2024 and all other consequential orders also passed by Special Judge SC/ST Act, District-Kannauj in S.C. No.1374/2023 (State Vs. Sonu @ Bhagwan Bhakt and others) arising out of Case Crime No.627/2023 U/s 147, 452, 323, 504, 506 I.P.C. and 3 (1)(d) SC/St Act, Police StationKotwali Kannauj District-Kannauj.