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Judgment
10 paragraphs · 220 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, 1989 ).
Case diary is available.
This third repeat appeal has been filed under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dated 07/01/2022 passed by Special Judge, Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, Guna rejecting the bail application. The second criminal appeal was dismissed by order dated 30.06.2022 passed in Cr.A. No.5517/2022.
The appellant has been arrested on 21/12/2021 in connection with Crime No.1070/2021 registered by Police Station Cantt, District Guna (M.P.) for offence punishable under Sections 366, 376 & 506 of IPC and Sections 3(2) (va) & 3(1)(w)(ii) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
This repeat appeal has been filed merely on the ground of delay in trial.
The prosecutrix has supported the prosecution case.
From the copies of the order sheets of the Trial Court, it is clear that the witnesses are appearing before the Trial Court....
At this stage, counsel for appellant seeks permission of this Court to withdraw this appeal.
It is, accordingly, dismissed as withdrawn.