AI Structured Summary
Not yet generated for this judgment
Judgment
Rajeev Kumar Shrivastava, J
Present appeal has been filed under Section 14-A of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the order dated 26/02/2020 passed by Special Judge, SC & ST Act, District Shivpuri, whereby the application of the appellant under Section 439 of Cr.P.C. seeking regular bail has been rejected.
Appellant has been arrested on 31/10/2019 by Police Station-Dehat, District Shivpuri (M.P.) in connection with Crime No.321/2019 registered for offence under Sections 302, 201 of I.P.C. and section 3(5) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short "the SC & ST Act").
At the very outset, learned counsel for the appellant prays for withdrawal of this first bail application filed under section 439 of Cr.P.C.
Prayer is allowed.
Accordingly, this bail application is dismissed as withdrawn.
Trial Court is hereby directed that the prosecution witnesses be recorded as early as possible within six months of this order.
Certified copy/e-copy as per rules/directions.