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Orissa High Court

Pradip @ Pradeep Das & vs State Of Odisha .... Opp. Party on 3 January, 2025

         IN THE HIGH COURT OF ORISSA AT CUTTACK

                      CRLMC No.4676 of 2024

         Pradip @ Pradeep Das &           .... Petitioners
         another
                                             Mr. Suryakanta
                                             Dash, Advocate



                               -versus-
         State of Odisha                  .... Opp. Party
                                             Mr.S.J.Mohanty,
                                             ASC



        CORAM:
             JUSTICE SIBO SANKAR MISHRA

I.A. No.3435 of 2024 Order ORDER No. 03.01.2025

02. 1. This is an application for modification of the order dated 13.12.2024 passed by this court in the main petition. Mr. Dash, learned counsel for the petitioners submits that, in paragraph-5 of the order dated 13.12.2024, an inadvertent error has been caused. In fact, the interim bail application moved by the petitioner had already been disposed of. However, this court has directed the court below to dispose of the interim bail application Therefore, he needs to move a fresh interim bail application before the court below, which may be directed to be dispose of. He Page 1 of 1 seeks modification of the order dated 13.12.2024 in the aforementioned terms.

2. In view of the above submission, Paragraph-5 of the order dated 13.12.2024 may be replaced by the following para:

"Regard being had to the aforementioned, the execution of NBW issued by the learned Additional District & Sessions Judge, Umerkote in T.R. Case No.32 of 2020 against the petitioners on 04.10.2024 is stayed till 31.12.2024. The petitioners are granted liberty to move fresh interim bail application before the trial Court. If such interim bail application is moved, the same shall be considered on the basis of the materials available on record."

3. In view of the aforementioned, the execution of the NBW issued by the learned Additional District & Sessions Judge, Umerkote in T.R. Case No.32 of 2020 shall be stayed till 25.01.2025.

4. The learned trial Court is also directed to dispose of the interim bail application forthwith as the petitioner is stated to be terminally ill.

5. The I.A. is accordingly disposed of.



                                                                                (S.S. Mishra)
                                                                                 Judge
Signature Not Verified
Digitally Signed              Subhasis
Signed by: SUBHASIS MOHANTY

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 03-Jan-2025 18:57:36 Page 2 of 2