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Judgment
Learned counsel for the Appellant as well as Accused are present. Learned counsel for the Appellant submitted that they filed a memo seeking permission to withdraw the Criminal Appeal as the matter is settled out of Court. Learned counsel for the Appellant further would submit that he had also appended letter addressed by the Appellant.
Perused the memo as well as letter addressed by the Appellant, in which it is stated that she intends to withdraw the Criminal Appeal.
As seen from the record, the Accused/Respondent No.2 was acquitted of the offences punishable under Sections 417 and 420 read with Section 34 of the Indian Penal Code and Section 3(1)(xii) of the SCs & STs (PoA) Act, 1989. Feeling aggrieved by the said judgment of acquittal, the defacto complainant preferred the instant appeal and is now seeking permission to withdraw the Appeal.
Recorded the submissions of both the learned counsel as well as memo and letter of the Appellant.
In the result, the Criminal Appeal is dismissed as Withdrawn. As a sequel thereto, pending miscellaneous petitions, if any, in this Criminal Petition shall stand closed.