Rama Chandra Nayak vs State Of Odisha & Another
2021 Latest Caselaw 6782 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           CRLREV No. 438 of 2020

                 Rama Chandra Nayak             ....       Petitioner

                                   Mr.Biraja Prasanna Satpathy,
                                   Advocate

                                    -versus-
                 State of Odisha & another ....         Opp. Parties

                                   Mr.Priyabrata Tripathy,
                                   Addl.Standing Counsel

                                   CORAM:
                               JUSTICE S.K. SAHOO
                                    ORDER

Order No. 01.07.2021

02. 1. This matter is taken up by video conferencing mode.

2. Learned counsel for the petitioner intends to obtain instruction from the petitioner as to whether he is ready and willing to challenge the impugned judgment and order dated 30.01.2019 passed by the learned J.M.F.C., Betnoti in CMC Case No. 09 of 2018 before the learned appellate Court under section 29 of the Protection of Women from Domestic Violence Act, 2005.

3. As prayed for, list this matter on 8th July 2021.

( S.K. Sahoo) Judge PKSahoo // 2 //