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Judgment
15 paragraphs · 224 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.
Case Diary is available.
This second appeal has been filed under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the
order dated 11.10.2021 passed by the Special Judge (Atrocities), Sheopur (M.P.) rejecting the bail application.
The first criminal appeal filed by the appellant under Section 14-A (2) of the Act was dismissed by order dated 26.11.2021 passed in Cr.A.
No.6856/2021 as withdrawn.
The appellant has been arrested on 30.09.2021 in connection with Crime No. 26/2021 registered by Police Station Ochhapura Distt. Sheopur for
offence punishable under Sections 326, 323, 294, 506 of IPC and under Section 3(2)(va) of SC/ST Act.
It is submitted by Counsel for appellant that the charge-sheet has been filed.
Per contra, it is submitted by Counsel for State that the upper part of the finger of hand was amputated.
In view of the nature of injuries sustained by the complainant, Counsel for appellant seeks permission of this Court to withdraw this appeal with liberty
to revive the prayer after undergoing some reasonable period of detention.
With aforesaid liberty, the appeal is dismissed as withdrawn.