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Judgment
4 paragraphs · 106 wordsDeepak Kumar Agarwal, J
At the very outset, learned counsel for the appellant seeks leave of this Court to withdraw this 4th criminal appeal preferred under Section 14(A)(2) of the Scheduled Castes and the Scheduled Tribes Act, 1989, against the rejection of application under Section 439 of Cr.P.C. by the trial Court in connection with Crime No.453/2021 registered at Police Station- Kotwali Ashoknagar, District- Ashoknagar (M.P.) for the offence punishable under Sections 302, 341, 294, 147, 148, 149 and 365 of IPC and further added Sections 3(2)(V), 3(1)(da)(dha) and 3(2)(va) of the SC/ST Act.
Prayer is allowed.
Accordingly, this 4th criminal appeal stands dismissed as withdrawn.