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Judgment
7 paragraphs · 139 wordsG.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 "Act").
Case diary is available.
This first criminal appeal under Section 14-A (2) of the Act has been filed for grant of anticipatory bail.
The appellant apprehends his arrest in connection with Crime No.780/2021 registered by Police Station Kotwali Distt. Morena for offence punishable under Sections 294, 323, 327, 342, 506 of IPC and Sections 3(1)(r), 3 (1)(s), 3(2)(v-a) of the Act.
In view of the specific allegations made in the FIR that the complainant was humiliated, the counsel for the appellants seeks permission of this Court to withdraw this appeal.
It is, accordingly, dismissed as withdrawn.