Orissa High Court
Mahesh Halba vs State Of Odisha .... Opp. Party on 28 July, 2021
Author: S.K. Sahoo
Bench: S.K. Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No. 2092 of 2021
Mahesh Halba .... Petitioner
Mr. A.K. Jena, Advocate
-versus-
State of Odisha .... Opp. Party
Mr. A.K. Beura,
Addl. Standing Counsel
CORAM:
JUSTICE S.K. SAHOO
ORDER
Order No. 28.07.2021
04. This matter is taken up by video conferencing mode.
The earlier bail application of the petitioner in BLAPL No.651 of 2020 was disposed of on 03.11.2020. While rejecting the said bail application, in view of the 164 Cr.P.C. statement of the victim who is a minor girl aged about fifteen years and her statement that the petitioner committed rape on her, liberty was granted to the petitioner to renew the prayer for bail after the examination of the victim in the trial Court.
Learned counsel for the petitioner submits that till date, the victim has not been examined and he wants to withdraw the application to renew the prayer for bail as per the order passed in BLAPL No.651 of 2020.
// 2 // Accordingly, the BLAPL is disposed of as withdrawn.
( S.K. Sahoo) sisir Judge Page 2 of 2