Bijaya Kumar Dunguri vs State Of Odisha
2021 Latest Caselaw 6770 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLREV No. 487 of 2020

              Bijaya Kumar Dunguri               ....        Petitioner

                                   Ms. Deepali Mahapatra,
                                   Advocate

                                      -versus-
              State of Odisha                    ....       Opp. Party

                                   Mr. S.S. Pradhan,
                                   Addl. Government Advocate
                                     CORAM:

                              JUSTICE S.K. SAHOO
                                     ORDER

Order No. 01.07.2021

02. This matter is taken up by video conferencing mode.

The petitioner Bijaya Kumar Dunguri has filed this revision petition challenging the impugned order dated 09.12.2020 passed by the learned Sessions Judge, Jharsuguda in S.T. Case No.34 of 2014 in rejecting the petition filed by the petitioner for correction of his father's name in the cause title of the judgment to "Jagannath Dungri" in place of "Raghunath Bag".

Learned counsel for the petitioner submitted that the learned Sessions Judge, Jharsuguda has directed for holding an inquiry in terms of the order passed by this Court in W.P.(C) No.27737 of 2020 and even though the inquiry report was received in favour of the petitioner to the effect that his father's name is Jagannath Dungri but all // 2 //

the same, the learned trial Court has rejected the petition in correcting the father's name in the cause title of the judgment mainly in view of the bar under section 362 of Cr.P.C. and held that the Court cannot correct such error after pronouncement of the judgment.

Issue notice on the question of admission indicating therein that the matter shall be disposed of at the stage of admission.

Since the State of Odisha is the sole opposite party and Mr. S.S. Pradhan, learned Addl. Govt. Advocate has already received the copy of the revision petition, list this matter on 08.07.2021 for final disposal.

Instruction, if any be obtained in the meantime. Mr. Pradhan shall also apprise this Court about the case laws as to whether this Court by exercising revisional jurisdiction or inherent power under section 482 of Cr.P.C. can order for making necessary correction regarding the father's name of the petitioner in the cause title of the judgment passed by the learned trial Court.

( S.K. Sahoo) Judge

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