Sujit Kumar Patra vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 9963 Ori

Orissa High Court

Sujit Kumar Patra vs State Of Odisha ... Opposite Party on 13 November, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        BLAPL No.6798 of 2025

     Sujit Kumar Patra                      ...        Petitioner
                                      Ms. S. Sarangi, Advocate
                              -versus-
     State of Odisha                     ...    Opposite Party
                                       Mr. R.B. Mishra, Addl. PP
                               CORAM:
                        JUSTICE G. SATAPATHY
                              ORDER(ORAL)

Order No. 13.11.2025

05. IA No.1046 of 2025

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

2. This is an application by the petitioner for waiving out the condition No.(iii) and modify the condition No.(iv) of paragraph-5 of the judgment dated 24.09.2025 passed in BLAPL No.6798 of 2025.

3. Heard, Ms. S. Sarangi, learned counsel for the petitioner and Mr. R.B. Mishra, learned Additional Public Prosecutor in the matter and perused the record.

4. After having considered the rival submissions and on going through the averments taken in the IA and considering the same in the light of difficulty experienced by the petitioner, this Court completely waives out the condition No.5(iii), but slightly modifies the condition No.5(iv) to the extent that "the petitioner shall report attendance before the Jurisdictional Police Station once in a month preferably on a Sunday in

between 10 AM to 12 Noon for six(06) months from the actual date of release from custody". Rest part of the order remains unaltered.

5. Hence, the IA stands disposed of.

(G. Satapathy) Judge Subhasmita

Location: High Court of Orissa