Sanjay Rana vs State Of Odisha
2021 Latest Caselaw 12209 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                           CRLA No.847 of 2019

             Sanjay Rana                            ....             Appellant
                                              Mr.T.P.Mohapatra, Advocate
                                         Versus
             1.State of Odisha                    ....        Respondents
             2.Shantilata Tiria
                                                           Mr.P.C.Das, ASC
                                                      (for Respondent No.1)

                     CORAM:
                      JUSTICE SAVITRI RATHO


                                        ORDER

Order No. 26.11.2021

07. This matter is taken up through hybrid mode.

Mr. T.P.Mohapatra, learned counsel for the appellant states that the appellant does not want to press this CRLA, and as such, the same may kindly be permitted to be withdrawn. To that effect, a memo has been filed in Court today. The memo be kept on record.

This appeal has been preferred by the appellant, namely, Sanjay Rana under Section 18 (2) of SC & ST (POA) Act against the judgment and order dated 07.11.2019 passed by the learned 1st Addl. Sessions Judge-cum-Presiding Officer Children's Court, Mayurbhanj in C.T. Case No.114 of 2019 corresponding to Karanjia P.S. Case No.120 of 2019 for commission of offence under Sections 363/376 (3) of I.P.C. read with Section 6 of POCSO Act and Section 3 (2) (VI) of S.C. and S.T. (POA) Act.

In view of the submission made and memo filed, the CRLA is disposed of, as withdrawn.

A copy of this order be sent to the learned 1st Addl. Sessions Judge-cum-Presiding Officer, Children's Court, Mayurbhanj.

1 of 2 // 2 //

Urgent certified copy of this order be granted on proper application.

(Savitri Ratho) Judge

Bichi