Rama Krushna @ Ram vs State Of Odisha (Vig.)
2023 Latest Caselaw 12290 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLA No.1059 of 2023

              Rama Krushna @ Ram                ....   Appellant/
              Krishna Sahoo                          Petitioner

                                 Mr. D.K. Mohapatra, Advocate.

                                     -versus-

              State of Odisha (Vig.)            ....Respondent/
                                                 Opp. Party
                                 Mr. Sanjay Kumar Das,
                                 Standing Counsel, Vigilance.


                                   CORAM:
                              JUSTICE S.K. SAHOO
                                    ORDER

Order No. 10.10.2023

I.A. No.2433 of 2023

04. This matter is taken up through Hybrid Arrangement (Video Conferencing/Physical Mode).

This is an application modification of order dated 03.10.2023 passed in I.A. No.2316 of 2023.

Learned counsel for the petitioner submitted that inadvertently it is mentioned in paragraph-4 of the order no.2 dated 3.10.2023 that after the impugned order of conviction and the sentence was passed, the appellant was on bail and therefore, he was asked to surrender before the learned trial Court in the operative part of the judgment, but in fact after the impugned judgment and order of conviction, the appellant was taken into judicial custody and therefore, the order may accordingly be modified.

// 2 //

Learned counsel for the Vigilance Department has no objection.

In paragraph no.4 of order no.2 dated 03.10.2023 in place of 8after the impugned order of conviction and the sentence was passed, he is also on bail9, the same shall be read as 8after the impugned order of conviction and the sentence was passed, he is taken into judicial custody9. Similarly in the operative part of the order no.2, the words 8on surrendering9 shall stand deleted.

The rest part of the order no.2 dated 03.10.2023 remains unaltered.

The I.A. is accordingly disposed of.

A free copy of this order be supplied to the learned counsel for the Vigilance Department.

(S.K. Sahoo) Judge

amit

Signature Not Verified Digitally Signed Signed by: AMIT KUMAR MOHANTY Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Oct-2023 17:22:19