Orissa High Court
Padman Naik vs State Of Odisha .... Opposite Party on 14 August, 2025
Author: V. Narasingh
Bench: V. Narasingh
IN THE HIGH COURT OF ORISSA AT CUTTACK
ABLAPL No. 5297 of 2025
Padman Naik .... Petitioner
Mr. A.S. Paul, Advocate
-versus-
State of Odisha .... Opposite Party
Mr. S. K. Lenka, ASC
CORAM: JUSTICE V. NARASINGH
ORDER
14.08.2025 I.A. No. 1464 of 2025 Order No.
02. 1. Heard learned counsel for the Petitioner and learned counsel for the State.
2. This I.A. has been filed by the Petitioner seeking modification of order dated 12.05.2025 and also extension of time to surrender.
3. Learned counsel for the Petitioner submits that inadvertently, in the brief description of the offences was wrongly stated as "68 of OMMC Rules" instead of "51 of OMMC Rules" and consequently, the same was reflected as such in the order dated 12.05.2025.
4. In view of the same, "68 of OMMC Rules"
mentioned in paragraph-2 of order dated 12.05.2025 be read as "51 of OMMC Rules".Page 1 of 2
5. The period for surrender of the Petitioner is extended for a further period of three weeks from today.
6. Rest part of the order dated 12.05.2025 remains unaltered.
7. Learned Court in seisin shall act in terms of the order dated 12.05.2025, paragraph-2 as modified and the order passed on this day (14.08.2025).
8. Accordingly, I.A. stands disposed of.
(V. NARASINGH) Judge Santoshi Signature Not Verified Digitally Signed Signed by: SANTOSHI LENKA Reason: Authentication Location: High Court of Orissa, Cuttack Date: 15-Aug-2025 09:33:05 Page 2 of 2