Citation : 2023 Latest Caselaw 5687 Ori
Judgement Date : 10 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLA No.107 of 2017
Gangadhar Das Appellant
Mr.D.Panda,
Advocate
-versus-
State of Odisha .... Respondent
Mr.S.S. Kanungo, AGA
CORAM:
MR. JUSTICE D.DASH
DR. JUSTICE S.K.PANIGRAHI
ORDER
Order No. 10.05.2023
05. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. On instruction, Mr.Panda, learned counsel for Appellant submits that the Appellant has in the meantime been already released from custody prematurely by the order of the Government and, therefore, the Appellant does not want to further pursue the Appeal in challenging the judgment of conviction and order of sentence passed by the Trial Court. He, therefore, prays for withdrawal of this Appeal.
3. The documents, regarding the premature release of the Appellant from custody being received from the Directorate of Prisons and Correctional Services, Odisha, Bhubaneswar, are taken on record.
4. In view of the above, when the Appellant does not want to further pursue this Appeal in challenging the judgment of conviction and order of sentence imposed upon him in C.T. (Special
// 2 //
Act) Case No.11 of 2014/C.T.(SA) Case No.27 of 2014 by the learned Additional Sessions Judge-Cum-Special Judge, Dharamgarh and he prays for its withdrawal through his learned counsel; this Appeal stands disposed of as withdrawn.
(D. Dash)
Judge
(Dr.S.K.Panigrahi)
Digitally signed
BASUD by BASUDEV
Judge
NAYAK
EV
Basu
Date:
2023.05.11
NAYAK 16:52:49
+05'30'
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