Biswajit Bera vs Republic Of India ... Opposite Party
2025 Latest Caselaw 3425 Ori

Citation : 2025 Latest Caselaw 3425 Ori
Judgement Date : 13 August, 2025

Orissa High Court

Biswajit Bera vs Republic Of India ... Opposite Party on 13 August, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        BLAPL No.3031 of 2024

        Biswajit Bera                     ...         Petitioner
                                          Ms. A. Pal, Advocate
                               -versus-
        Republic of India                 ...   Opposite Party
                                 Mr. S. Nayak, Advocate (CBI)

                               CORAM:
                        JUSTICE G. SATAPATHY
                               ORDER(ORAL)

13.08.2025 Order No. I.A. No. 851 of 2025

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

2. This is an application by the petitioner to rectify his father's name as "Pravat Bera" instead of incorrect name "Pravat Behera" and also the case No. "SPE No. 24 of 2014" instead of incorrect case No. "SPE No.24 of 2011" in the cause title as well as paragraph-1 of the judgment dated 01.07.2025.

3. Heard, Ms. A. Pal, learned counsel for the petitioner and Mr. S. Nayak, learned counsel for the CBI in the matter and perused the record.

4. Accordingly, the petitioner is permitted to rectify the name of the father of the petitioner as "Pravat Bera" in place of incorrect one "Pravat

Behera" and also the case No. "SPE No. 24 of 2014" in place of incorrect one "SPE No.24 of 2011" in the cause title. Further, the paragraph-1 of the judgment be corrected by reflecting "SPE No. 24 of 2014" in place of "SPE No.24 of 2011".

5. Ms. A. Pal, learned counsel for the petitioner, however, files an amended cause title of the bail application which is taken on record. Office is also requested to rectify the judgment by incorporating necessary correction in paragraph No.1 of the judgment as stated above.

6. Accordingly, the I.A. stands disposed of.

(G. Satapathy) Judge

S.Sasmal

Location: HIGH COURT OF ORISSA