AJAY BALU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) At the very outset, learned counsel for the appellant seeks leave of this Court to withdraw this 4th criminal appeal preferred under Sec. 14(A)(2) of the Scheduled Castes and the Scheduled Tribes Act, 1989, against the rejection of application under Sec. 439 of Cr.P.C. by the trial Court in connection with Crime No.453/2021 registered at Police Station- Kotwali Ashoknagar, District- Ashoknagar (M.P.) for the offence punishable under Ss. 302, 341, 294, 147, 148, 149 and 365 of IPC and further added Ss. 3(2)(V), 3(1)(da)(dha) and 3(2)(va) of the SC/ST Act.

(2.) Prayer is allowed.

(3.) Accordingly, this 4th criminal appeal stands dismissed as withdrawn.