Orissa High Court
Jatia @ Ramesh Patra vs State Of Odisha ... Opp Party on 12 February, 2021
Author: Savitri Ratho
Bench: Savitri Ratho
BLAPL No.7760 of 2020
Jatia @ Ramesh Patra ... Petitioner
-vs-
State of Odisha ... Opp Party
03. 12.02.2021 This matter is taken up through video conferencing
mode.
This is an application under Section 439 Crl.P.C for bail in
connection with Byree P.S case No. 1345 of 2020
corresponding to C.T.case No 1345 of 2020 in the file of the
J.M.F.C Chandikhole registered for commission of offences
under Sections 417 /420/482/483/485/487 of the I.P.C read
with Sections 63 , 65 of the Copy right Act 1957 and Sections
103 /104 of the Trade Mark Act , 1999 and Sections 20 of the
Cigarettes and other Tobacco Products ( Prohibition of
Advertsiment and regulation of Trade and Commerce
Prasant
,Production, Supply and Distribution ) Act 2003 .
Mr. Suryakanta Dwibdi, learned counsel for the petitioner
states that the petitioner does not want to press this bail
application and he had filed a memo for withdrawal of the bail
application in the month of November, 2020 and another Memo
on 04.02.2021 . There is no memo of November 2020 in the
record . However, memo dated 04.02.2021 filed for withdrawal
of the bail application indicates that the petitioner does not
want to press the bail application.
The BLAPL is accordingly dismissed as not pressed.
.......................
Savitri Ratho, J.
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