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Judgment
6 paragraphs · 143 wordsAnil Verma, J
Status report has been received from the Special Judge, SC/ST (Prevention of Atrocities) Act, Ratlam.
As per the report, seven prosecution witnesses have been examined and the case is fixed for examination of the remaining prosecution witnesses.
After arguing for some time, at this stage, learned counsel for the appellant prays for withdrawal of the present appeal with a direction to the trial Court to conclude the trial at an early date.
Accordingly, the criminal appeal preferred under Section 14(A)(1) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 is dismissed as withdrawn. It appears that the appellant / accused is in custody for last more than three years. Therefore, the trial Court is directed to expedite the trial and shall make all possible endeavour to conclude the trial within six months.
Certified copy as per rules.