AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 172 wordsGurpal Singh 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 second criminal appeal has been filed under Section 14-A (2) of the Act against the order dated 30.4.2022 passed by Special Judge, Bhind, rejecting the bail application. The first appeal filed by appellant under Section 14-A (2) of the Act was dismissed as withdrawn by order dated 26.05.2022 passed in Cr.A. No.4662/2022.
The appellant has been arrested on 20.01.2022 in connection with Crime No.08/2022 registered by Police Station Ron, District Bhind for offence punishable under Sections 304, 201, 34 of IPC, under Sections 49(a), 34(2) of Excise Act and Sections 3(2)(v) of the Act and Section 120-B of IPC.
After arguing the matter at length, counsel for appellant seeks permission of this Court to withdraw this appeal.
It is, accordingly, dismissed as withdrawn.