Orissa High Court
Padmanav Prusty vs State Of Odisha .... Opposite Party on 6 April, 2022
Author: A.K.Mohapatra
Bench: A.K.Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.8715 of 2021
Padmanav Prusty .... Petitioner
Mr. Manas Chand, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. K.K. Nayak, ASC for State
CORAM:
JUSTICE A.K.MOHAPATRA
ORDER
06.04.2022 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Learned counsel for the Petitioner seeks leave to withdraw the bail application.
3. BLAPL is disposed of as withdrawn.
(A.K. Mohapatra) Judge U.K.Sahoo