Rakesh And 3 Others vs State Of U.P. Thru. Secy. Home ...
2022 Latest Caselaw 18647 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 16
 

 
Case :- APPLICATION U/S 482 No. - 8563 of 2022
 

 
Applicant :- Rakesh And 3 Others
 
Opposite Party :- State Of U.P. Thru. Secy. Home Civil Secrett. Lko. And Another
 
Counsel for Applicant :- Anil Kumar Awasthi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Brij Raj Singh,J.

Sri Tilak Raj Singh, learned AGA has raised preliminary objection that against the impugned order, appeal is maintainable under Section 14-A of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 which is held in the Full Bench Judgment and order dated 28.7.2022 in Criminal Appeal No.1000 of 2018 (Ghulam Rasool Khan and others. Vs. State of U.P. and others.) at Allahabad.

In view of aforesaid legal position, this application is dismissed. However, it is open for the applicants to take legal recourse which the appropriate Court which is available to them.

Original copy of the impugned order will be returned back to the applicants as per Rules of the Court.

Order Date :- 23.11.2022

Rajneesh JR-PS)