Pramod Kumar Jatav vs State Of U.P. And 4 Others
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Allahabad High Court

Pramod Kumar Jatav vs State Of U.P. And 4 Others on 18 November, 2025

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:205406
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL APPEAL No. - 2873 of 2025   
 
   Pramod Kumar Jatav    
 
  .....Appellant(s)   
 
 Versus  
 
   State Of U.P. And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Ganesh Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A., Manu Sharma   
 
     
 
 Court No. - 86
 
   
 
 HON'BLE SHEKHAR KUMAR YADAV, J.       

1.Heard Sri Ganesh Kumar, learned counsel for the appellant and Sri N.I. Jafri, learned senior counsel for the respondents assisted by Sri Manu Sharma as well as learned A.G.A. for the State and perused the record.

2.This Criminal Appeal u/s 14-A(1) of SC/ST Act, has been filed by appellant to set aside /quash the impugned judgment and order dated 16.2.2024 passed by Special Judge, SC/ST Act/Additional Session Judge, Ghaziabad in Criminal Misc. Case no. 899 of 2023, (Pramod Kumar Jatav Vs. Thomas K.M. & others), under Section 156 (3) Cr.P.C. P.S. Kavinagar, District Ghaziabad by which the application of the appellant under Section 156 (3) Cr.P.C. has been rejected.

3. Learned counsel for the appellant argued that the court below has failed to appreciate facts and law placed before it. It is further submitted that the appellant is complainant in the present case. The court below has not applied his judicial mind at the time of passing the impugned order. Hence, this Criminal appeal, with above, prayer, for setting aside impugned order.

4. Learned counsel for the respondents as well as learned A.G.A. have vehemently opposed the prayer. The court below has neither committed a jurisdictional error in passing the order impugned nor it has exercised it's jurisdiction with material irregularity warranting interference by this Court.

5. I have gone through the the impugned order. The Court below has returned a finding that on the alleged facts and circumstances of the case.

6. In view of the above, this Criminal appeal, being devoid of merits, deserves to be dismissed and it stands dismissed accordingly.

(Shekhar Kumar Yadav,J.)

November 18, 2025

A.