Naba Kishore Das vs State Of Odisha
2022 Latest Caselaw 4270 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLMC No.4109 of 2012
                    Naba Kishore Das                           ....           Petitioner
                                                            Mr. S. Patnaik, Advocate
                                                 -versus-
                    State of Odisha                            ....          Opp. Party
                                           Mr. K.K. Das, Additional Standing Counsel

                              CORAM:
                              SHRI JUSTICE B. P. ROUTRAY
                                               ORDER

26.8.2022 Order No.

06. 1. The matter is taken up through hybrid mode.

2. It is submitted by Mr. S. Patnaik, learned counsel for the Petitioner as well as by Mr. K.K. Das, learned ASC that during pendency of the present application, the Petitioner has been acquitted in the meantime vide judgment dated 11th March, 2019. The Petitioner accordingly prays for withdrawal of the application.

3. Prayer is allowed.

4. The CRLMC is disposed of as withdrawn.

( B.P. Routray) Judge M.K.Panda