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Judgment
5 paragraphs · 98 wordsAnand Pathak, J
T h e present appeal has been filed under Section 14(A)(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act, 1989 (for brevity 'the Act') against the order dated 10.06.2023, passed by the Special Judge (Atrocities), Ashoknagar whereby the application of the appellant under Section 439 of Cr.P.C. has been rejected.
After arguing for a while, when counsel for the respondent/State referred the fact that complainant Govinda has not been examined yet then learned counsel for the appellant seeks permission to withdraw the present appeal.
Prayer accepted.
Present appeal stands dismissed as withdrawn.