Ramesh Chandra Sethi vs State Of Orissa .... Opposite Party
2025 Latest Caselaw 1833 Ori

Orissa High Court

Ramesh Chandra Sethi vs State Of Orissa .... Opposite Party on 29 July, 2025

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLMC No. 2879 of 2022

                 Ramesh Chandra Sethi                      ....        Petitioner(s)
                                          Mr. Tirtha Kumar Sahoo, Advocate
                                             -versus-
                 State of Orissa                       .... Opposite Party


                                                       Ms. Suvalaxmi Devi, ASC

                                            CORAM:

                              JUSTICE SIBO SANKAR MISHRA

                                           ORDER

Order No.                                 29.07.2025
                 I.A. No. 1736 of 2025

   08.           1.         The application for modification is misconceived.
                 Hence, the same is rejected.



                                                        (S.S. Mishra)
                                                           Judge



   09.      1.        In   this   application,   the    petitioner    is   seeking

modification of paragraph-12 of the judgment and order dated 04.03.2025 passed in CRLMC No. 2879 of 2022 to the effect that the observation made by this Court

regarding the departmental proceeding be waived or expunged.

2. Mr. Sahoo, learned counsel for the petitioner submits that because of the observation made in paragraph-12 of the judgment and order dated 04.03.2025, even if the department had not initiated any proceeding, but it is construed as if this Court directed the department to initiate the proceeding. Therefore, he seeks clarification.

3. Regard being had to the reasons given in the application, the same is allowed. It is made clear that while allowing the Criminal Misc. Case filed by the petitioner, the criminal prosecution against the petitioner was quashed, however, the observation made by this Court leaving it open to the department to proceed against the petitioner departmentally, is not to be considered as a direction by this Court.

4. The I.A. stands disposed of.

(S.S. Mishra) Judge

Ashok

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA

Location: High Court of Orissa