Pradeep Kumar Rout vs State Of Odisha (Vig.)
2026 Latest Caselaw 1651 Ori

Orissa High Court

Pradeep Kumar Rout vs State Of Odisha (Vig.) on 20 February, 2026

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   CRLA No. 90 of 2026
          Pradeep Kumar Rout               .....                          Appellant
                                             Ms. D. R. Nanda, Advocate on behalf of
                                                     Mr. Debasis Sarangi, Advocate
                                        -versus-
          State of Odisha (Vig.)           .....                         Respondent
                                                       Mr. S. K. Das, SC (vigilance)

                             CORAM:
                                   HON'BLE MISS JUSTICE SAVITRI RATHO
                                                 ORDER

20.02.2026 Order No. (Through hybrid Mode)

02. I.A. No. 500 of 2026

1. This I.A has been filed for modification of order dated 22.01.2026 passed in I.A. No. 223 of 2026, where the appellant have been directed to deposit the fine amount within a period of four weeks.

2. Mr. S. K. Das, learned Standing Counsel, Vigilance submits that the copy of the I.A has not been served upon him.

3. Hence, the learned counsel for the appellant is directed to serve a copy of the I.A on Mr. S. K. Das, learned Standing Counsel, Vigilance by 23.02.2026 to enable him to file an objection.

4. Considering the said submission, list this matter on 12.03.2026. Objection, if any shall be filed by 09.03.2026 after serving copy on the learned counsel for the Appellant.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI SAHOO Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack