LITUN PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode). I.A. No.608 of 2024

(2.) Learned counsel for the petitioner submits that the petitioner does not want to press the I.A. application.

(3.) Accordingly, the I.A. application is disposed of as not pressed. BLAPL No.4661 of 2024