- (1.)This is an appeal under Sec. 14(A) of the The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. On 28/07/2021, interim order was granted in favour of the appellants.
(2.)Today, when the matter was called out, learned counsel for the appellants submits that during pendency of the appeal, the Investigating Officer has filed charge-sheet before the trial Court. In that view of the matter, he wishes to withdraw the present appeal in order to file the application afresh before the Trial Court in the light of filing of charge-sheet.
(3.)His statement is accepted.