Duryodhana Das @ Durya vs Vrs
2021 Latest Caselaw 751 Ori

                                  CRLA No. 178 of 2019




                   Duryodhana Das @ Durya .......                    Appellant
                                                  -Vrs.-
                   State of Orissa                .......            Respondent




07.   21.01.2021           This    matter   is   taken     up   through   Video
                   Conferencing.
                           It appears that the appellant has preferred
                   another appeal challenging the impugned judgment and
                   order of conviction and that appeal has been registered
                   as CRLA No.766 of 2019.
                           Mr. Jugala Kishore Panda, learned counsel for the
                   petitioner submits that since another appeal has been
                   filed, he does not want to press this appeal.
                           Accordingly, the CRLA is disposed of.


                                                         .............................
                                                          S.K. Sahoo, J.

I.A. No.543 of 2019

08. 21.01.2021 In view of disposal of the appeal, the I.A. stands

disposed of.

............................. S.K. Sahoo, J.

Sisir