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Judgment
5 paragraphs · 101 wordsAnil Verma, J
This is the first criminal appeal filed by the appellant under Section 14-A(2) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 for grant of anticipatory bail relating to Crime No. 595/2023 registered at Police Station Petlawad District Jhabua (M.P.) for the offence under Sections 344, 376(2)(N), 376(D), 506 of IPC and 3(1)(w), 3(2)(5) SC ST Act.
2 Counsel for appellant seeks permission to withdraw this criminal appeal with liberty to surrender before the trial court and apply for regular bail.
3 Prayer allowed.
4 Criminal appeal is dismissed as withdrawn with liberty as prayed.