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Judgment
8 paragraphs · 195 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 'Act').
Case diary is available.
This fourth criminal appeal has been filed under Section 14-A (2) of the Act against the order dated 5.5.2022 passed by Special Judge (Atrocities Act) Bhind, rejecting the bail application. Third criminal appeal was dismissed by order dated 29.8.2022 passed in CRA No.7418/2022.
The appellant has been arrested on 24.03.2022 in connection with Crime No.8/2022 registered by Police Station Ron, District Bhind for offence punishable under Sections 304, 201, 34 of IPC, under Sections 49(A), 34(2) of M.P. Excise Act and under Section 3(2)(v) of the Act.
In view of the fact that the previous criminal appeals of the appellant have already been dismissed on merits and three persons had lost their life on account of consumption of illicit poisonous liquor, the counsel for the appellant seeks permission of this Court to withdraw this appeal.
It is, accordingly, dismissed as withdrawn.