Orissa High Court
Prasanta Kumar Behera vs State Of Orissa .... Opp.Party on 5 October, 2023
Author: M.S.Sahoo
Bench: M.S.Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.5374 of 2023
Prasanta Kumar Behera .... Petitioner
Mr. R.C. Mohanarana, Advocate
-versus-
State of Orissa .... Opp.party
Mr.S.S. Mohapatra, ASC
Mr. S.C. Devdas, Advocate for
informant
CORAM:
JUSTICE M.S.SAHOO
ORDER
05.10.2023 Order No. Hybrid Mode
06. 1. Learned counsel for the petitioner submits that he has not yet received any instruction from the petitioner regarding withdrawal of the petition.
On perusal of the Memo dated 03.10.2023 at Flag-K, it is indicated that one Sashiprabha Behera, who also indicated her mobile number has stated thus :
"That I am the mother of the accused Prasanta Kumar Behera, who is the petitioner in this case. That I am looking after this case on behalf of my son-That, being instructed by my son Prasanta Kumar Behera, I do hereby submit that the petitioner does not want to proceed with this case. Accordingly this case may be dropped as not pressed."
2. Learned counsel for the petitioner seeks accommodation to obtain up-to-date instruction.
As prayed for, list on 10.10.2023.
Signature Not VerifiedDigitally Signed ( M.S.Sahoo)
Signed by: GAGAN BIHARI SAMAL Judge
Reason: Authentication
Location: ohc
Date: 10-Oct-2023 12:04:51
Gs