KOMAL Vs. STATE OF U.P.
LAWS(ALL)-2021-3-20
HIGH COURT OF ALLAHABAD
Decided on
March 19,2021
KOMAL
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]GOPAL DAS SINDHI VS. STATE OF ASSAM [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
H S BAINS DIRECTOR SMALL SAVING CUM DEPUTY SECRETARY FINANCE PUNJAB CHANDIGARH VS. STATE UNION TERRITORY OF CHANDIGARH [REFERRED TO]
A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
SURESH CHAND JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
SURESH CHAND JAIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUPERINTENDENT OF POLICE C B I VS. TAPAN KR SINGH [REFERRED TO]
CREF FINANCE LTD VS. SHANTHI HOMES PVT LTD [REFERRED TO]
SIVAKUMAR VS. STATE [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
DILAWAR SINGH VS. STATE OF DELHI [REFERRED TO]
MAKSUD SAIYED VS. STATE OF GUJARAT [REFERRED TO]
RAJINDER SINGH KATOCH VS. CHANDIGARH ADMINISTRATION [REFERRED TO]
MONA PANWAR VS. HONBLE HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]
RAM BABU GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
GULAB CHAND UPADHYAYA VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANHARIBHAI MULJIBHAI KAKADIA VS. SHAILESHBHAI MOHANBHAI PATEL [REFERRED TO]
MADHAO VS. STATE OF MAHARASHTRA [REFERRED TO]
ANIL KUMAR VS. M.K.AIYAPPA [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
RAMDEV FOOD PRODUCTS PRIVATE LIMITED VS. STATE OF GUJARAT [REFERRED TO]
PRIYANKA SRIVASTAVA VS. STATE OF U.P. [REFERRED TO]
BUDHU SHAH VS. 1ST A.D.J. SIDDHARTHA NAGAR AND OTHERS [REFERRED TO]
JUDGEMENT
HONBLE VIRENDRA KUMAR-II, 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 24.02.2021 passed by the court of learned Special Judge, S.C./S.T. Act, Lucknow in Criminal Misc. Case No. 149 of 2021, Komal Vs. Lallu 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.
(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 24.02.2021 passed by the court of learned Special Judge, S.C./S.T. Act, Lucknow in Criminal Misc. Case No. 149 of 2021, Komal Vs. Lallu 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.
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