Kabita Behera vs State Of Odisha
2023 Latest Caselaw 6068 Ori

Citation : 2023 Latest Caselaw 6068 Ori
Judgement Date : 15 May, 2023

Orissa High Court

Kabita Behera vs State Of Odisha on 15 May, 2023

                                                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                                CRLMC No.1039 of 2021

                                           Kabita Behera                               ....          Petitioner
                                                                              Mr. A.N. Pattanayak, Advocate
                                                                        -versus-
                                           State of Odisha                            ....     Opposite Party
                                                                       Mr. P.K. Mohanty, A.S.C. for the State

                                                      CORAM:
                                                      THE CHIEF JUSTICE


                                                                        ORDER

Order No. 15.05.2023

07. 1. Learned counsel appearing for the Petitioner states that he will withdraw the present petition with liberty to file a fresh application under Section 457 Cr.P.C. for it to be considered in accordance with law as explained by this Court Ashis Ranjan Mohanty (Adv.) v. State of Odisha 2022 (I) OLR 555.

2. If such application is filed, it will be considered afresh by the concerned court independent of the impugned order and in accordance with the aforesaid mentioned judgment of this Court as expeditiously as possible.

3. The CRLMC is disposed of as withdrawn with liberty as prayed for in the above terms.

(Dr. S. Muralidhar) Chief Justice

S.K. Guin

Signature Not Verified Digitally Signed Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 16-May-2023 10:30:31