Das Renu @ Ranu vs State Of Odisha
2023 Latest Caselaw 7079 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    CRLMC No. 2139 of 2021

                               Das Renu @ Ranu                            ....          Petitioner
                                                                       Mr. S.S. Dash, Advocate
                                                           -versus-
                               State of Odisha                        ....     Opposite Party
                                         Mr. Prasanna Kumar Mohanty, Addl. Standing Counsel

                               CORAM:
                               THE CHIEF JUSTICE

                                                          ORDER

Order No. 21.06.2023

04. 1. Learned counsel for the Petitioner seeks leave to withdraw the present petition with liberty to approach the trial Court in the light of the judgment of this Court in Ashish RanjanMohanty v. State of Odisha 2022 (85) OCR 705.

2. The petition is disposed of as withdrawn with liberty as prayed for.

(Dr. S. Muralidhar) Chief Justice

SK Jena/Secy.

Signature Not Verified Digitally Signed Signed by: SANJAY KUMAR JENA Designation: SECRETARY Reason: Authentication Location: High Court of Orissa, Cuttack Date: 22-Jun-2023 20:32:25