Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the High Court of Judicature at Allahabad in Criminal Misc Application under Section Cr P C No ... of by which the High Court has allowed the said application under Section Cr P C preferred by the private respondents herein original accused and has quashed the criminal proceedings of Complaint Case No of as well as the summoning order dated by which the learned Magistrate summoned the original accused to face the trial for the offences punishable under Sections of the Indian Penal Code for short the IPC and Section of the Scheduled Castes and Scheduled Tribes Prevention of Atrocities Act hereinafter referred to as the Act the original complainant informant has preferred the present appeal