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Judgment
8 paragraphs · 212 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 not available.
This third criminal appeal has been filed under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act against the order dated 12.05.2021 passed by Special Judge, Atrocities, Ashok Nagar, rejecting the bail application.
The second criminal appeal filed by appellant under section 4-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act was dismissed by order dated 13.12.2021 passed in Cr.A. No.7178/2021.
The appellant has been arrested on 18.08.2019 in connection with Crime No.424/2019 registered by Police Station Chanderi, Ashok Nagar, District Ashok Nagar for offence punishable under Sections 302, 307, 323, 34 of IPC and Section 3(2)(v) of SC & ST Act and Section 25 (B) of Arms Act.
It is fairly conceded by Counsel for appellant that some of the material witnesses have not been examined so far. Accordingly, he seeks permission of this Court to withdraw this appeal with liberty to revive the prayer after the examination of all material witnesses.
With aforesaid liberty, the appeal is dismissed.