Orissa High Court
Dr. Ananda Chandra Sarangi vs State Of Odisha Cid (Cb) .... Opp. Party on 11 February, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.755 of 2022
Dr. Ananda Chandra Sarangi .... Petitioner
Mr.Digambara
Mishra,
Advocate
-versus-
State of Odisha CID (CB) .... Opp. Party
Mrs.Sarita
Maharana, ASC
CORAM:
JUSTICE SIBO SANKAR MISHRA
Order ORDER No. 11.02.2025 15. 1. Mr. Mishra, learned counsel appearing for the
petitioner argued the matter at length. He submits that, since the charge sheet has only been filed and the charge has not yet been framed in the present case, he would prefer to move appropriate application before the trial Court for discharge and urge all the points as has been taken in this petition. With this liberty, he seeks to withdraw the present application and move appropriate application before the trial Court.
Page 1 of 22. The CRLMC is disposed of with the liberty as prayed.
(S.S. Mishra) Judge Subhasis Signature Not Verified Digitally Signed Signed by: SUBHASIS MOHANTY Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 12-Feb-2025 11:13:23 Page 2 of 2