Ranjit Kumar Bindhani vs State Of Odisha And Another
2021 Latest Caselaw 11575 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                            CRLMC No.2186 of 2021


            Ranjit Kumar Bindhani                   ....         Petitioner

                                            Mr. Anjan Kumar Biswal,
                                            Advocate


                                      -versus-
            State of Odisha and another         ....      Opposite Parties
                                            Mr.M.K.Mohanty,
                                            Addl. Standing Counsel
            CORAM:

                      JUSTICE SASHIKANTA MISHRA


                                       ORDER

11.11.2021.

Order No.

01. 1. This matter is taken up through hybrid mode.

2. Heard Mr. Anjan Kumar Biswal, learned counsel for the Petitioner, and Mr.M.K.Mohanty, learned Addl. Standing Counsel for the State.

3. It is submitted that there is possibility of settlement of the dispute between the parties. It is further submitted that an application filed by the Petitioner-husband under Section 9 of the Hindu Marriage Act for restitution of conjugal rights has

// 2 //

been allowed vide judgment passed by learned Judge, Family Court, Baripada, enclosed as Annexure-3 in the CRLMC.

4. Issue notice to the Opposite Party No.2 by Registered Post with A.D. making it returnable within a period of four weeks. Postal requisites shall be filed within three working days.

4. List this matter on 19th January, 2022.

(Sashikanta Mishra) Judge

I.A. No.1681 of 2021

02. Issue notice as above. It is directed that operation of the order dated 5th October, 2021(Annexure-5) passed by the Judge, Family Court, Keonjhar in Crl.P.Case No.09/2020 shall remain stayed subject to deposit of Rs.25,000/-(Rupees twenty five thousand) and payment of current monthly dues till the next date.

Urgent certified copy of this order be granted on proper application.

(Sashikanta Mishra) Judge

AKB