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Judgment
Savitri Ratho, J
CRLMP 1163 of 2021 & I.A. No. 237 of 2021
The matter is taken up in hybrid mode.
This I.A. has been filed for amendment sought for in Schedule A of the I.A. and for substituting page-1 of the CRLMP incorporating the change in the nomenclature. In other words the application is for conversion of CRLMP which is an application under Articles 226 and 227 of the Constitution of India to a CRLMC which is an application under Section 482 Cr.P.C.
Heard Ms. Amrita Panda, learned counsel for the petitioner, Mr. S. Nayak, learned Spl. Public Prosecutor (CBI) and Mr. K.K. Nayak, learned Additional Standing Counsel.
Mr. K.K. Nayak, learned Additional Standing Counsel states that he has no objection for the prayer made in the application for amendment.
Mr. S. Nayak, learned Spl. Public Prosecutor (CBI) however submits that he may be permitted to obtain instructions in the matter.
In view of the nature of prayer, I am of the view that no useful purpose will be served by adjourning the case for obtaining instructions.
The I.A. is allowed, the CRLMP is converted to a CRLMC I.A. is accordingly disposed of.
Office shall re-register the CRLMP as a CRLMC.
Learned counsel for the petitioner is directed to file a consolidated petition incorporating the necessary changes in the petition.
The CRLMC be listed after fresh stamp report.
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