Manoj Swain vs State Of Odisha And Others ..... ...
2025 Latest Caselaw 11287 Ori

Citation : 2025 Latest Caselaw 11287 Ori
Judgement Date : 16 December, 2025

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Orissa High Court

Manoj Swain vs State Of Odisha And Others ..... ... on 16 December, 2025

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      CRLMC No.4557 of 2025

                 Manoj Swain                           .....                 Petitioner
                                                                 Represented by Adv. -
                                                                 Khirod Kumar Swain

                                                -versus-

                 State Of Odisha and others            .....          Opposite Parties
                                                                Smt. S. Nayak, ASC


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

                                               ORDER

16.12.2025 Order No.

02. 1. This matter is taken up through Hybrid mode.

2. It is stated by learned counsel for the Petitioner that the name of the Opposite Party No.4 has been wrongly mentioned in the cause title.

3. In view of the judgment of the Hon'ble Supreme Court the name of the Victim should not be furnished in the cause title. Let the corrected copy of the cause title be filed by 18.12.2025.

4. Extra copy of the application be served on learned counsel for the State, who shall ensure service of the notice on the Informant/Victim through the local police and convey the confirmation of such service to this Court.

5. List this matter in the week commencing 19.01.2026.

( Aditya Kumar Mohapatra ) Judge

S.K. Rout

Signed by: ANIL KUMAR SAHOO Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 19-Dec-2025 10:10:55