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Judgment
8 paragraphs · 147 wordsGurpal Singh Ahluwalia, J
None for the respondent No. 2/complainant.
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 “Actâ€).
Case diary is available.
This first appeal has been filed under Section 14-A (2) of the Act against the order dated 20.6.2022 passed by Special Judge (Atrocities Act) Bhind, rejecting the bail application.
The appellant has been arrested on 31.5.2022 in connection with Crime No.104/2022 registered by Police Station Mehagaon, District Bhind for offence punishable under Sections 376, 376D, 506, 450 of IPC and under Sections 3(1) (W-ii), 3(2)(va), 3(2)(v) of the Act.
At the outset, the counsel for the appellant seeks permission of this Court to withdraw this criminal appeal.
It is, accordingly, dismissed as withdrawn.