VIKRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant appeal has been filed under Sec. 14-A of SC/ST Act, on behalf of the appellants, who are in custody in connection with F.I.R. No.262/2023, Police Station Sadar, District Sriganganagar for the offence under Ss. 307, 323, 341, 143 of IPC, and Ss. 3(1)(S), 3(2)(V) and Sec. 3(1)(r), 3(2)(VA) and 3(1)(s) of SC/ST Act against the order dtd. 23/8/2023 passed by the learned Special Judge, SC/ST (Prevention of Atrocities Act) Cases, Sriganganagar, whereby, the bail application preferred under Sec. 439 Cr.P.C. on behalf of the appellants was rejected.

(2.) Counsel for the appellants wants to withdraw the appeal qua the appellant Nos.2 and 3.

(3.) Hence, the appeal is hereby dismissed as withdrawn qua appellant Nos.2-Ravi Singh and 3-Vickky.