Jashobanty Behera vs State Of Odisha (Vig.)
2024 Latest Caselaw 121 Ori

Orissa High Court

Jashobanty Behera vs State Of Odisha (Vig.) on 3 January, 2024

Author: S.K. Sahoo

Bench: S.K. Sahoo

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                          CRLA No.1322 of 2023

              Jashobanty Behera                   ....      Appellant

                                 Mr. Anirudha Das, Advocate

                                       -versus-

              State of Odisha (Vig.)              ....    Respondent

                                 Mr. Sanjay Kumar Das
                                 Standing Counsel (Vig.)

                                 CORAM:
                            JUSTICE S.K. SAHOO
                                   ORDER

Order No.                        03.01.2024

                           I.A.NO.3129 OF 2023

   04.           This   matter    is    taken     up   through   Hybrid

arrangement (video conferencing/physical mode).

This is an application for modification of the order of this Court dated 18.12.2023.

Learned counsel for the petitioner submitted that the impugned judgment was passed by the learned Special Judge, Vigilance, Phulbani on 30th November, 2023 in G.R. Case No.1/2007(v) / T.R. No.3 of 2020 but inadvertently in the order dated 18.12.2023 in I.A. No.2953 of 2023 so also I.A. No.2954 of 2023, instead of G.R. Case No.01 of 2017

(v) it has been wrongly mentioned as G.R. Case No.01 of 2007 (v) and the same may be corrected. Learned // 2 //

counsel further submitted that he may be permitted to make necessary correction in the prayer portion of the interim application relating to the G.R. Case number.

Mr. S. K. Das, learned Standing Counsel for the Vigilance Department, who has received the copy of the interim application, has no objection to such prayer.

Accordingly, the prayer is allowed. In the order no.02 dated 18.12.2023 passed in I.A. No.2953 of 2023 and order no.03 passed in I.A. No.2954 of 2023 where the case number has been mentioned as G.R. Case No.01 of 2007 (v), the same shall be read as G.R. Case No.01 of 2017 (v). The rest part of the order dated 18.12.2023 remains unaltered.

The I.A. is disposed of.

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

( S.K. Sahoo) Judge

M.K.Rout