Subhash Chandra Sharma,J. - (1.) Counter affidavit filed today by the State is taken on record.
(2.) Office report indicates that notice has been served personally upon opposite party no. 2 but none has appeared on her behalf.
(3.) This appeal has been filed against the order dated 16.01.2021 passed by Special Judge, S.C./S.T. (Prevention of Atrocities) Act, 1989, Muzaffar Nagar in Special Session Trial No. 826 of 2017 (State Vs. Raju) arising out of Case Crime No. 325 of 2017, under Section 302, 201, 328 IPC and Section 3(2)V S.C./S.T. Act by which appellant has been summoned under Section 319 Cr.P.C. for trial.;