Bhabagrahi Sahoo @ Bhalu And vs State Of Orissa
2025 Latest Caselaw 9131 Ori

Orissa High Court

Bhabagrahi Sahoo @ Bhalu And vs State Of Orissa on 16 October, 2025

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                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     CRA No. 48 of 1996
                 Bhabagrahi Sahoo @ Bhalu and             ....                  Appellant(s)
                 another
                                                             Ms. Chetna Prakash, Advocate

                                                  -versus-

                 State of Orissa                          ....                Respondent(s)

Mr. S.J. Mohanty, ASC

CORAM:

JUSTICE SIBO SANKAR MISHRA Order No. ORDER 16.10.2025 ,

11.

1. Perused the office note.

2. Registry has pointed out that inadvertently the case number has been mentioned at the top of the judgment dated 25.09.2025 as "CRLA No. 48 of 1996" instead of "CRA No. 48 of 1996".

3. This being a typographical error, the same be corrected and read as "CRA No. 48 of 1996" instead of "CRLA No. 48 of 1996". The rest part of the said judgment shall remain unaltered. The certified copy of the judgment, if already taken, be produced before the Copying Section for necessary correction, if so required.

4. In view of the correction of the judgment dated 25.09.2025, as detailed above, Registry is directed to delete the judgment dated 25.09.2025 from the website and upload the corrected judgment in the

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website of this Court at the earliest.

(S.S. Mishra) Judge Ashok

Signed by: ASHOK KUMAR JAGADEB MOHAPATRA

Location: High Court of Orissa Date: 17-Oct-2025 11:58:37