VIRENDRA KUMAR,J. - (1.) Heard learned counsel for appellant and the learned A.G.A. for the State.
(2.) The present appeal under Section 14-A(1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to the 'Act, 1989') has been preferred assailing the impugned order dated 16.12.2020 passed by the court of learned Second Additional Sessions Judge/ Special Judge, S.C./S.T. Act, Lakhimpur Kheri in Criminal Misc. Case No. 541 of 2017, Santosh Kumar Vs. Mohd. Umar and others, by which the complaint instituted by the appellant under Section 156(3) Cr.P.C. has been dismissed at pre-cognizance stage and discretion has not been exercised in favour of complainant.
(3.) I have perused the record made available by the appellant/ complainant.;