Narayan Sahoo vs Sandip Mohanty ..... Opposite Party
2025 Latest Caselaw 3396 Ori

Orissa High Court

Narayan Sahoo vs Sandip Mohanty ..... Opposite Party on 12 August, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLMC No.1923 of 2025
            Narayan Sahoo               .....          Petitioner
                                                              Represented By Adv. -
                                                              Mr. Panchanan Panigrahi

                                           -versus-
            Sandip Mohanty                            .....          Opposite Party
                                                              Represented By Adv. -

                                                              Mr. U.R. Jena, AGA

                                 CORAM:
            THE HON'BLE MR. JUSTICE ADITYA KUMAR MOHAPATRA

                                           ORDER

12.08.2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2. Heard the learned counsel for the Petitioner as well as learned counsel for the State-Opposite Party. Perused the application.

3. The present application has been filed under Section 482 of Cr.P.C. with a prayer to quash the order dated 03.02.2025 passed by the learned S.D.J.M., Puri in I.C.C. Case No.34 of 2022.

4. Learned counsel for the Petitioner, at the outset, contended that in I.C.C. case, the Petitioner moved an application seeking correction in the petition itself. Drawing attention of this Court to the petition at Annexure-3, learned counsel for the Petitioner contended that in the sake of amendment, the Petitioner has sought for correction of certain inadvertent errors crept into the petition at the time of drafting of such petition. However, the learned trial

court, vide impugned order dated 03.02.2025, has rejected such application. In the aforesaid context, learned counsel for the Petitioner referred to the latest judgment in Bansal Milk Chilling Centre v. Rana Milk Food Private Ltd and Another (Special Leave Petition (Crl.) No.15699 of 2024 decided on 25th July, 2025), reported in 2025 SCC OnLine SC 1509. In support of his contention that the prayer for amendment in complaint petition can very well be entertained by the learned trial court.

5. In view of the aforesaid position, issue notice to the sole Opposite Party by registered post with A.D. by fixing a short returnable date. Requisites be filed within three working days hence.

6. List this matter in the week commencing 15th September, 2025.

7. Heard the learned counsel for the Petitioner.

8. As an interim measure, it is directed that further proceeding in I.C.C. Case No.34 of 2022 pending in the court of learned S.D.J.M., Puri shall remain stayed for a period of six weeks.

( A.K. Mohapatra) Judge Debasis