Pawan Prasad vs State Of Odisha
2023 Latest Caselaw 6782 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 BLAPL No. 3045 of 2023

                        Pawan Prasad                               ....                  Petitioner
                                                                               Mr. M. Padhy, Adv.
                                                              -Versus -
                        State of Odisha                           ....              Opposite Party
                                                                           Addl. Standing Counsel

                                         CORAM:
                                           JUSTICE SASHIKANTA MISHRA

ORDER_ 19.05.2023

Order No. 1. This matter is taken up through hybrid mode.

2. 2. Learned counsel for the petitioner seeks permission to withdraw the bail application with liberty to renew his prayer before the Court below citing certain judgments of the Apex Court as well as of this Court.

3. Permission is granted with liberty as aforesaid.

4. The BLAPL stands disposed of as withdrawn.

(Sashikanta Mishra) Judge A.K. Rana

Signature Not Verified Digitally Signed Signed by: AJAYA KUMAR RANA Designation: PERSONAL ASSISTANT Reason: Authentication Location: HIGH COURT OF ORISSA Date: 19-May-2023 19:09:36