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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 “Actâ€).
Case diary is available.
This second criminal appeal under Section 14-A(2) of the Act has been filed for grant of bail. First criminal appeal was dismissed as withdrawn by
order dated 04.03.2021 passed in Cr.A. No.1402/2021.
The appellant has been arrested on 08.08.2020 in connection with Crime No.121/2020 registered by Police Station Karera Distt. Shivpuri for offence
punishable under Sections 363, 366, 376 of IPC and Sections 3(1)(w-ii), 3(2)(v) of the Act and Section 3/4 of POCSO Act.
It appears that the appellant has lost his interest in prosecuting this appeal.
It is, accordingly, dismissed for want of prosecution.