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Judgment
7 paragraphs · 172 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 (in short "Act").
Case diary is available.
This appeal has been filed under Section 14-A (2) of the Act against the order dated 04/08/2021 passed by Special Judge (Atrocities Act) Dabra, District Gwalior, rejecting the bail application.
The appellant has been arrested on 28/05/2021 in connection with Crime No.69/2021 registered by Police Station Belgada, District Gwalior for offence punishable under Sections 307, 294, 506 and 34 of IPC and Sections 3(1)(r), 3(1)(s), 3(2)(v) and 3(2) (va) of the Act.
In view of the allegation that the appellant had fired a gunshot causing pellet injuries to the injured persons, the counsel for the appellant seeks permission of this Court to withdraw this appeal with liberty to revive the prayer after examination of the complainant.
With aforesaid liberty, the appeal is dismissed as withdrawn.