Orissa High Court
Begar Marndi @ Begtar vs State Of Orissa .... Opposite Party on 24 July, 2023
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.7631 of 2023
Begar Marndi @ Begtar .... Petitioner
Mr. K. Mohanty, Advocate
-versus-
State of Orissa .... Opposite Party
Mr. P.K. Maharaj, A.S.C.
CORAM: JUSTICE V. NARASINGH
ORDER
24.07.2023 Order No.
01. 1. Learned counsel for the petitioner files a memo stating therein that he prays for withdrawal of the bail application.
2. Prayer is allowed.
3. The BLAPL accordingly stands disposed of as withdrawn.
(V. NARASINGH) Judge Soumya Signature Not Verified Digitally Signed Signed by: SOUMYA RANJAN SAMAL Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa Date: 25-Jul-2023 20:14:06 Page 1 of 1