Ambuj Sharma vs ) State Of Odisha ..... Opposite Parties
2025 Latest Caselaw 9330 Ori

Orissa High Court

Ambuj Sharma vs ) State Of Odisha ..... Opposite Parties on 23 October, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLMC No.2198 of 2025

                 Ambuj Sharma                         .....                Petitioner
                                                               Represented By Adv. -
                                                               Bigyan Kumar Sharma,
                                                               (Sr. Adv.)

                                              -versus-

                 1) State Of Odisha                 .....           Opposite Parties
                 2) Victim                                    Represented By Adv. -
                                                              M/s. Dipak Kumar Sahoo,
                                                              M/s. P. P. Pradhan

                                                              Mr. U.R. Jena, AGA


                                      CORAM:
                        THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                    MOHAPATRA

                                              ORDER

23.10.2025 Order No.

06. 1. This matter is taken up through Hybrid mode.

2. Pursuant to the order passed by this Court, the Victim appeared before this Court through virtual mode.

3. On being asked by this Court, the Victim stated that she does not want to proceed further in this case. When this Court specifically asked with regard to the reason why she does not want to proceed further, the Victim stated before this Court that she has a mother and a younger sister and that since the trial has not progressed substantially since 2020, she is no more interested to pursue the

present litigation. This Court again asked another question with regard to her relationship with the accused Petitioner, she said she had no relationship with the Petitioner now other than the relationship which has been narrated in the FIR.

4. Heard learned senior counsel for the Petitioner as well as learned counsel for the State.

5. Hearing concluded and order/judgment is reserved.

                                                      ( Aditya Kumar Mohapatra )
                                                                 Judge

S.K. Rout





            Digitally Signed                                              Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 27-Oct-2025 13:30:42