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Judgment
11 paragraphs · 212 wordsSavitri Ratho, J
This application under Section 439 of Cr.P.C. has been filed in connection with Rourkela Cyber P.S. Case No.08 of 2022 corresponding to G.R. Case No.962 of 2022, pending in the Court of the learned S.D.J.M. (P), Rourkela where chargesheet dated 27.05.2023 has been filed for commission of offence punishable under Sections 419, 420, 465, 468, 471, 120-B, 34 of IPC read with Section 66 (D) of the I.T. Act keeping the investigation open in terms of Section 173 (8) of Cr.P.C. and cognizance of offence has been taken on 27.05.2023.
Ms.Jemami Sarkar, learned counsel for the petitioner submits that a memo has been filed on 06.05.2024 for withdrawing this bail application.
Perused the memo dated 06.05.2024 where it has been stated as follows:
“The petitioner does not wants to press this application. Hence this BLAPL may kindly withdrawn as not press.”
Considering the contents of the memo, the BLAPL is dismissed as withdrawn.
This order is passed today (07.05.2024) at 4.39 p.m.
A copy of this order be sent to the learned S.D.J.M. (P), Rourkela.
List this matter on 17.05.2024.
In the meanwhile, Registry shall call for a report from the learned S.D.J.M. (P), Rourkela regarding status of the petitioner..
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