Allahabad High Court
Satyam Mishra vs State Of U.P. And Another on 8 April, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:60786 Court No. - 78 Case :- CRIMINAL APPEAL No. - 11514 of 2023 Appellant :- Satyam Mishra Respondent :- State of U.P. and Another Counsel for Appellant :- Vijendra Kant,Vishnu Murti Tripathi Counsel for Respondent :- G.A. Hon'ble Manoj Bajaj,J.
1. Appellant has filed this appeal under Section 14-A (1) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, to challenge the charge-sheet dated 29.10.2020 as well as cognizance order dated 19.11.2020 passed by Special Judge (SC/ST Act), Allahabad in Special Session Trial No.166 of 2020 titled State Vs. Satyam Mishra, arising out of Case Crime No. 369 of 2020, under Section 376 I.P.C. and Section 3(2)(v) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, Police Station Utraon, District Allahabad and the entire proceedings arising therefrom.
2. When confronted with the maintainability of this appeal in view of the ground of compromise raised by the appellant to seek quashing of the criminal proceedings, he prays for withdrawal of the appeal in order to avail the alternative remedy under Section 482 Cr.P.C.
3. This appeal is dismissed as withdrawn.
4. The certified copy of the relevant documents shall be returned to the counsel for the appellant after retaining the photostat copy of the same on record.
Order Date :- 8.4.2024 LN Tripathi