Alok Swain & Ors vs State Of Odisha & Ors. ....... Opposite ...
2026 Latest Caselaw 878 Ori

Orissa High Court

Alok Swain & Ors vs State Of Odisha & Ors. ....... Opposite ... on 2 February, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CRLMC No. 3656 of 2025

                              Alok Swain & Ors.                            ........    Petitioner(s)
                                                                           Mr. Arijeet Mishra, Adv.
                                                         -Versus-

                             State of Odisha & Ors.                     ....... Opposite Party(s)
                                                                            Mr. Sonak Mishra, ASC
                                                                       Mr. Siba Prasad Mishra, Adv.
                                                                                        (for O.P.2)

                                     CORAM:
                                     DR. JUSTICE SANJEEB K PANIGRAHI
                                                    ORDER

02.02.2026

Order No.

06.

1. This matter is taken up through hybrid arrangement.

2. Heard.

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

order dated 19.01.2026 passed by this Court in CRLMC No.3656

of 2025.

4. Learned counsel for the Petitioner submits that in paragraphs 2

and 11 of the aforesaid order, the name of the court below has

inadvertently been typed as "Additional Sessions Judge-cum-

Special Judge, Kendrapara" instead of "District and Sessions

Judge-cum-Special Judge, Kendrapara".

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 name of the court below

wrongly reflected as "Additional Sessions Judge-cum-Special

Judge, Kendrapara" in paragraphs-2 and 11 of the aforesaid order

be read as "District and Sessions Judge-cum-Special Judge,

Kendrapara".

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

7. This I.A. is disposed of.

( Dr. Sanjeeb K Panigrahi) Judge

Murmu