Pagal @ Rajib Tarai & vs State Of Odisha .... Opposite Party(S)
2026 Latest Caselaw 2727 Ori

Orissa High Court

Pagal @ Rajib Tarai & vs State Of Odisha .... Opposite Party(S) on 20 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           CRLMC No.478 of 2026

                                           Pagal @ Rajib Tarai &
                                           Ors.                            ....             Petitioner(s)

                                                                          Mr. Netrananda Biswal, Adv.

                                                                       -versus-
                                           State of Odisha                 ....        Opposite Party(s)

                                                                                Ms. Gayatri Patra, ASC

                                                 CORAM:
                                                 HON'BLE DR.JUSTICE SANJEEB K PANIGRAHI

                                                                       ORDER

20.03.2026 Order No.

1. This matter is taken up through hybrid arrangement.

2. This is an application for modification of the order dated

11.02.2026 passed by this Court in CRLMC No.478 of 2026.

3. Learned counsel for the Petitioners submits that

inadvertently, in the order dated 11.02.2026, the case

number has been wrongly mentioned as "G.R. Case No.57

of 2011" instead of "C.T. Case No.57 of 2011" and,

accordingly, the same may be corrected.

4. Learned counsel for the State has no objection to such

prayer.

Designation: Senior Stenographer

and taking into account the averments made in the I.A., it is

directed that the case number shall be read as "C.T. Case

No.57 of 2011" instead of "G.R. Case No.57 of 2011".

6. In view of the above, the date of surrender of the

Petitioners is extend for a period of 15 days from today.

7. With these modifications, the rest part of the order dated

11.02.2026 remains unaltered.

8. Accordingly, the I.A. stands disposed of.

9. Issue urgent certified copy of this order as per Rules.

(Dr. Sanjeeb K Panigrahi) Judge

Sipun