Venkat Balaji Patra vs State Of Odisha ... Opposite Party
2025 Latest Caselaw 9305 Ori

Orissa High Court

Venkat Balaji Patra vs State Of Odisha ... Opposite Party on 23 October, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       BLAPL No.6776 of 2025

     Venkat Balaji Patra                  ...        Petitioner
                   Mr. B.K. Sharma, Sr. Advocate along with
                                   Ms. I. Tripathy, Advocate
                            -versus-
     State of Odisha                  ...     Opposite Party
                                     Mr. A. Pradhan, Addl. PP
                              CORAM:
                       JUSTICE G. SATAPATHY
                            ORDER(ORAL)

Order No. 23.10.2025

05. IA No.1026 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.6776 of 2025.

3. Heard, Mr. Bigyana Kumar Sharma, learned Senior Counsel, who is being assisted by Ms. I. Tripathy, learned counsel for the petitioner and Mr. A. Pradhan, 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