PRATAP KUMAR PAIKRAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

(2.) Learned counsel for the Petitioner submits that the 3rd Paragraph of the order dtd. 19/3/2024 the case details have been wrongly mentioned as 'G.R. Case No.20 of 2024 arisisng out of Biramitrapur P.S. Case No.13 of 2024, pending in the court of learned J.M.F.C., Biramitrapur for alleged commission of offence punishable under Ss. 376(2)(n)/506 of the I.P.C.'. Instead he submitted that the case details should be mentioned as 'Khandagiri PS Case 599/2023 corresponding to C.T. Case No. 1803/23 pending before the learned JMFC-V, BBSR for alleged commission of offence punishable under Ss. 420/379/294/506 of the I.P.C.'. Further it is also submitted that in page-3 4th line from top of the order dtd. 19/3/2024 it has been wrongly mentioned as 'one month', instead it should have been mentioned as 'three months",

(3.) Accordingly, the expression 'G.R. Case No.20 of 2024 arisisng out of Biramitrapur P.S. Case No.13 of 2024, pending in the court of learned J.M.F.C., Biramitrapur for alleged commission of offence punishable under Ss. 376(2)(n)/506 of the I.P.C.' in Paragraph-3 of the order dtd. 19/3/2024 be corrected as 'Khandagiri PS Case 599/2023 corresponding to C.T. Case No. 1803/23 pending before the learned JMFC-V, BBSR for alleged commission of offence punishable under Ss. 420/379/294/506 of the I.P.C.' and the expression in in page-3 4th line from top of the order dtd. 19/3/2024 be corrected as 'three months".