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Judgment
7 paragraphs · 97 wordsG.S. Ahluwalia, J
This first criminal appeal under Section 14-A of the Act has been filed for grant of anticipatory bail.
The appellant apprehends his arrest in connection with Crime No.80/2021 registered by Police Station Tharet, District Datia for offence punishable
under Sections 323, 324, 294, 506 of IPC and under Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention
of Atrocities) Act.
In view of the allegations made against the appellant, the counsel for the appellant seeks permission of this Court to withdraw this criminal appeal.
It is, accordingly, dismissed as withdrawn.