Supreme Court - Daily Orders
Basudev Behera vs The State Of Odisha on 10 February, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.4 COURT NO.16 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 3060/2023
(Arising out of impugned final judgment and order dated 02-12-2020
in IA No. 554/2020 in BLAPL No. 1951/2019, IA No. 553/2020 in
BLAPL No. 1063/2019, IA No. 550/2020 in BLAPL No. 1953/2019, IA
No. 551/2020 in BLAPL No. 1050/2019, IA No. 552/2020 in BLAPL No.
1057/2019 passed by the High Court Of Orissa At Cuttack)
BASUDEV BEHERA Petitioner(s)
VERSUS
THE STATE OF ODISHA Respondent(s)
( IA No.21674/2023-CONDONATION OF DELAY IN FILING and IA
No.21677/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.21679/2023-EXEMPTION FROM FILING O.T. )
Date : 10-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Shivendra Singh, Adv.
Mr. Javedur Rahman, AOR
Mr. Soumen Bannerjee, Adv.
Mr. Bikram Dwivedi, Adv.
Mr. Mudassir, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shivendra Singh, learned counsel for the petitioner seeks permission to withdraw the present petition(s) with liberty to avail other legal options. The matter(s) accordingly shall stand, dismissed as withdrawn with liberty as prayed for.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.02.14 16:21:20 IST Reason: (SONIA BHASIN) (KAMLESH RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)