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Judgment
G.S. Ahluwalia, J
It is submitted by the counsel for the State that the complainant has been informed about the pendency of this appeal as required under Section 15-A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (in short "Act").
Case diary is available.
This sixth criminal appeal under Section 14-A (2) of the Act has been filed for grant of bail. Previous appeal was dismissed by order dated 11.08.2021 passed in Cr.A. No. 4425/2021.
The appellant has been arrested in connection with Crime No.14/2020 registered by Police Station Hastinapur Distt. Gwalior for offence punishable under Sections 363, 366, 376 of IPC and under Sections 3 (1) (w) and 3 (2) (v) (a) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989.
It appears that appellant has lost his interest in prosecuting this appeal.
Accordingly, it is dismissed for want of prosecution.