(1.) Status report has been received from the Special Judge, SC/ST (Prevention of Atrocities) Act, Ratlam.
(2.) As per the report, seven prosecution witnesses have been examined and the case is fixed for examination of the remaining prosecution witnesses.
(3.) After arguing for some time, at this stage, learned counsel for the appellant prays for withdrawal of the present appeal with a direction to the trial Court to conclude the trial at an early date.