Pooja vs State Of U.P. & Others
2021 Latest Caselaw 9663 ALL

Citation : 2021 Latest Caselaw 9663 ALL
Judgement Date : 5 August, 2021

Allahabad High Court

Pooja vs State Of U.P. & Others on 5 August, 2021

Bench: Saroj Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 31
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 385 of 2021
 

 
Revisionist :- Pooja
 
Opposite Party :- State Of U.P. & Others
 
Counsel for Revisionist :- Manoj Kumar Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mrs. Saroj Yadav,J.

This criminal revision was heard and reserved on 15.7.2021.

At the time of dictating the judgment, it appears that this criminal revision is not maintainable as the matter relates to the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 ( in short 'SC & ST Act'). The impugned order has been passed by the Special Judge, S.C./S.T. ACt. So there lies an appeal under Section 14-A(2) of the SC & ST Act.

Accordingly, this criminal revision is dismissed as not maintainable with liberty to the revisionist to avail appropriate remedy under the law.

(Saroj Yadav,J)

Order Date :- 5.8.2021

Shukla