ABLAPL/16156/2020
2021 Latest Caselaw 1266 Ori

                                  ABLAPL NO.16156 OF 2020




  02. 03.02.2021     The matter is taken up by video conferencing mode.

                     Heard.

                     Learned counsel for the State is directed to take
                   instruction as to whether any criminal case concerning the
                   matrimonial dispute between Prallab Ranjan Rout and his
                   wife has been registered against the petitioners at Choudwar
                   Police Station, by the next date of listing.

                     As an interim, it is directed that no coercive action shall
                   be taken against the petitioners in connection with any
                   criminal case if so registered at Choudwar Police Station, in
                   relation to any matrimonial dispute between Prallab Ranjan
                   Rout and his wife until further order subject to the condition
                   that they will appear before the police as and when called
                   for in the above matter.

                     The matter be listed after three weeks.
                     As the restrictions due to the COVID-19 situation are
                   continuing, learned counsel for the parties may utilize a soft
                   copy of this order/judgment available in the High Court's
                   website or print out thereof at par with certified copy in the
                   manner prescribed, vide Court's Notice No.4587 dated 25th
                   March, 2020.


                                                            .......................
                                                             D. Dash, J.

Aks