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Judgment
8 paragraphs · 120 wordsS.A.Dharmadhikari, J
IA No. 16789/2021, an application for urgent hearing is allowed.
After arguing for sometime, when this Court was not inclined to grant bail, counsel for the appellant seeks leave of this Court to withdraw this second
criminal appeal preferred under Section 14-A of the Scheduled Castes and the Schedules Tribes Act, 1989, against the rejection of application under
Section 439 of the Cr.P.C by the Trial Court in connection with Crime No. 46/2021 registered at Police Station Myana District Guna (M.P.) for the
offence punishable under Sections 366, 376(3) and 341 of the IPC and Section 5/6 of the POCSO ACT and Section 3(1)(w)(ii), 3(2)(V), 3(2)(va) of
the SC/ST Act.
Accordingly, instant second appeal stands dismissed as withdrawn.