Anusaya Samal And Another vs Jitendra Kumar Samal
2022 Latest Caselaw 7224 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      RPFAM No. 34 of 2008
                     Anusaya Samal and another           ....      Petitioners
                                        M/s. Akashya Kumar Pandey, Advocate
                                                -versus-
                     Jitendra Kumar Samal                    ....    Opp. Party

                          CORAM:
                          JUSTICE K.R. MOHAPATRA
                                           ORDER

   Order No.                              08.12.2022
      02.       1.      This matter is taken up through Hybrid mode.

2. This RPFAM has been filed assailing the judgment and order dated 1st May, 2007 passed by learned Sub-Divisional Judicial Magistrate, Hindol in Criminal Misc. Case No.22 of 2006, whereby an application filed by the present Petitioners under Section 125 Cr.P.C. has been allowed directing the Opposite Party to pay maintenance at the rate of Rs.500/- per month to Petitioner No.1 and Rs.400/- per month to Petitioner No.2 from the date of the order. Petitioners also challenge the order dated 24th May, 2008 passed by learned Additional Sessions Judge, FTC, Dhenkanal in Criminal Revision No.27 of 2007(14 of 2007) confirming the order passed by learned SDJM, Hindol.

3. Mr. Pandey, learned counsel for the Petitioners submits that he has no instruction in the matter.

4. Accordingly, the RPFAM is disposed of for non- prosecution.

                                               (K.R. Mohapatra)
s.s.satapathy                                       Judge