VIKASH OJHA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This application under Sec. 439 of Cr.P.C. has been filed in connection with Rourkela Cyber P.S. Case No.08 of 2022 corresponding to G.R. Case No.962 of 2022, pending in the Court of the learned S.D.J.M. (P), Rourkela where chargesheet dtd. 27/5/2023 has been filed for commission of offence punishable under Ss. 419, 420, 465, 468, 471, 120-B, 34 of IPC read with Sec. 66 (D) of the I.T. Act keeping the investigation open in terms of Sec. 173 (8) of Cr.P.C. and cognizance of offence has been taken on 27/5/2023.

(2.) Ms.Jemami Sarkar, learned counsel for the petitioner submits that a memo has been filed on 6/5/2024 for withdrawing this bail application.

(3.) Perused the memo dtd. 6/5/2024 where it has been stated as follows: