SRICHARAN MINZ Vs. STATE OF ODISHA

JUDGEMENT

(1.) Learned counsel for petitioner submits that as per the instruction received from the petitioner, petitioner does not want to press the petition.

(2.) On 7/11/2023 none had appeared for the petitioner and the following order was passed : "1. The mother of the victim (name withheld) being present at the virtual court of the Orissa High Court, Rourkela at Sundergarh being identified by the Court staff opposes the prayer for bail of the petitioner. 2. This Court has the occasion to go through the statement of the victim recorded by the learned J.M.F.C. under Sec. 164 Cr.P.C. 3. Since no one is appearing for the petitioner, to grant another opportunity to the petitioner, list on 14/11/2023."

(3.) On 14/11/2023 following order was passed when adjournment was sought for on behalf of the learned counsel for the petitioner :