Saubhagya Kumar Swain vs State Of Orissa & Another .... Opp. ...
2025 Latest Caselaw 11258 Ori

Orissa High Court

Saubhagya Kumar Swain vs State Of Orissa & Another .... Opp. ... on 16 December, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLMC No.334 of 2021

             Saubhagya Kumar Swain             ....      Petitioner


                                Mr. Tapas Kumar Acharya,
                                Advocate

                                  -versus-
             State of Orissa & another     ....         Opp. Parties


                                               Mr. R.B. Dash, ASC

             CORAM: JUSTICE SIBO SANKAR MISHRA

Order                             ORDER
 No.                            16.12.2025
                           I.A. No.2665 of 2025

 24.    1.    This is an application for modification of the

judgment dated 19.08.2025 passed in CRLMC No.334 of 2021.

2. Learned counsel for the petitioner submits that in paragraph-5 of the said judgment, it has been mentioned that the registration of the F.I.R. was delayed for about five months from the alleged incident. In fact, it is 863 days delay in registration of the F.I.R. To that extent, he seeks correction of the said judgment.

3. Regard being had to the submission made by the learned counsel for the petitioner, in paragraph-5 of the said judgment, in place of the words "Significantly, the F.I.R. was filed after a prolonged and unexplained delay of

over five months from the alleged incident", it may be read as "significantly, the F.I.R. was filed after a prolonged and unexplained delay of 863 days from the alleged incident." The other parts of the said judgment shall remain unaltered.

4. With the aforementioned modification, the I.A. is disposed of.

(S.S. Mishra) Judge

Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 16-Dec-2025 17:36:32