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Judgment
5 paragraphs · 143 wordsSanjeev S Kalgaonkar, J
The appellant has filed this third criminal appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 being aggrieved by order dated 15.09.2023 passed by the Special Judge [Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989], Gwalior (M.P.) whereby bail application under Section 439 of Cr.P.C. of appellant has been rejected.
Learned counsel for the appellant requests not to prosecute this appeal in view of the circular issued by High Court with regard to maintainability of appeal again the same order and requests that learned Trial Court may be directed to consider fresh application of the appellant, on merits.
Prayer is considered.
Present appeal is dismissed and learned Trial Court is directed to consider the application of appellant for grant of bail, if filed, on its merits.