Chhotu @ Sk. Jamir vs State Of Odisha .... Opposite Party (S)
2026 Latest Caselaw 3065 Ori

Orissa High Court

Chhotu @ Sk. Jamir vs State Of Odisha .... Opposite Party (S) on 31 March, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                                   Signature Not Verified
                                                                   Digitally Signed
                                                                   Signed by: BHABAGRAHI JHANKAR
                                                                   Reason: Authentication
                                                                   Location: ORISSA HIGH COURT, CUTTACK
                                                                   Date: 31-Mar-2026 19:11:18




                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                            CRLA No.553 of 2023
                                Along with
                            CRLA No. 573 of 2023


              Chhotu @ Sk. Jamir                ....           Appellant (s)
              For CRLA No. 553 of 2023
              Prabhat @ Pravat Kumar Sethi
              For CRLA No. 573 of 2023
                                              Mr. Amulya Ratna Panda, Adv.
                                              Mr. Chandan Samantaray, Adv.
                                         -versus-
              State of Odisha                   ....      Opposite Party (s)
                                                  Ms. Sarita Moharana, ASC



                      CORAM:
                        DR.JUSTICE SANJEEB K PANIGRAHI
Order No.                                 ORDER
 21.                                     31.03.2025
        1.

Both the matters are taken up through hybrid arrangement.

2. Though these matters were not listed today, for rectification/

correction of some typographical error, the same are taken up

through Special Notice.

3. Learned counsel for the parties are present.

4. It appears that both the CRLAs have been disposed of vide

common judgment dated 13.03.2026. However, after uploading

of the said judgment, it came to the notice of this Court that

certain facts and law points have not been highlighted which

are required to be added in the judgment. In such premises, the

Location: ORISSA HIGH COURT, CUTTACK

judgment is required some addition. However, such addition is

formal in nature.

5. In such view of the matter, the judgment already uploaded on

24.03.2026 be deleted from the website of the Court and the

modified/ rectified judgment be uploaded. The parties are

requested to utilize the copy of the judgment to be uploaded

today and not to utilize the copy of the judgment uploaded

earlier on 24.03.2026.

(Dr. Sanjeeb K Panigrahi) Judge B. Jhankar