SHAKTIDHAR NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) I.A. No.694 of 2023 : Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This I.A. has been filed by the petitioner for modification of order dtd. 3/5/2023.

(3.) It is submitted by the learned counsel that there is patent incongruity in paragraph-5 and paragraph-10 of the order dtd. 3/5/2023 inasmuch as in paragraph-5, it has been noted that the petitioner has been remanded in the case at hand.