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Judgment
Savitri Ratho, J
This application under Section 439 of Cr.P.C. has been filed in connection with Aul P.S. Case No.469 of 2023 corresponding to G.R. Case No.751 of 2023, pending in the file of the learned J.M.F.C., Aul which has been registered for commission of offences punishable under Sections 450/394 of IPC on 25.05.2023 against unknown persons.
Perusal of the rejection order dated 20.11.2023 passed in B.A.No.310 of 2023 by the learned Assistant Sessions Judge, Pattamundai reveals that in the first paragraph, it has been stated that the application has been filed by accused petitioner, Sukuti @ Hemanta Malik while the name of the petitioner has been mentioned in the cause title.
As there is a discrepancy in the cause title and in the 1st paragraph of the rejection order dated 20.11.2023, Registry is directed to call for a report/clarification from the learned Asst. Sessions Judge, Pattamundai as to whether Bail Application No.310 of 2023 had been filed by the present petitioner- Chaita @ Chaitanya Malik or one Sukuti @ Hemanta Malik. In case there is any mistake in the order dated 20.11.2023 passed in Bail Application No.310 of 2023, the learned Court below is requested to make necessary correction in the said order sheet and send a corrected copy to this Court.
List this matter on 19.01.2023.
Mr. S.S.Pradhan, learned Addl. Government Advocate is directed to obtain the case diary and criminal antecedents of the petitioner in the meanwhile.
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