PRASANTA SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the Petitioner and learned Addl. Standing Counsel for the State.

(3.) Mr. A. Das, learned counsel appearing for the Petitioner submits that the Petitioner has withdrawn the ABLAPL No.1344/2023 being permitted by a coordinate Bench of this Court as per order dtd. 10/4/2023. Considering such submission, the CRLMC is taken up for hearing.