Satyaprakash Sahoo vs State Of Odisha & Anr. ....... Opposite ...
2026 Latest Caselaw 875 Ori

Orissa High Court

Satyaprakash Sahoo vs State Of Odisha & Anr. ....... Opposite ... on 2 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  CRLMC No. 2567 of 2025

                              Satyaprakash Sahoo                          ........     Petitioner(s)
                                                                          Mr. Sitikant Mishra, Adv.
                                                        -Versus-

                             State of Odisha & Anr.                 ....... Opposite Party(s)
                                                                         Mr. Sonak Mishra, ASC

                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

02.02.2026

I.A. No.317 of 2026 Order No.

05.

1. This matter is taken up through hybrid arrangement.

2. Heard.

3. This I.A. has been filed by the Petitioner for modification of the

order dated 16.01.2026 passed by this Court in CRLMC No.2567

of 2025.

4. Learned counsel for the Petitioner submits that in the 3rd line of

paragraphs 3 and 10 of the aforesaid order, the case number "G.R.

Case No.94(A) of 2024" has inadvertently been typed instead of

"G.R. Case No.94(B) of 2024".

5. Considering the submissions made by the learned counsel for the

Petitioner and the averments made in the I.A, prayer is allowed.

Accordingly, it is directed that, the case number "G.R. Case

No.94(A) of 2024" wrongly reflected in the 3rd line of paragraphs-

2 and 10 of the aforesaid order be read as "G.R. Case No.94(B) of

2024".

6. All other parts of the original order shall remain unaltered.

7. This I.A. is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu