Sadananda Behera And Others vs State Of Odisha And Another
2022 Latest Caselaw 1514 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                          CRLMC No.484 of 2021


             Sadananda Behera and others       ....          Petitioners
                                        Mr.Bijayananda Dash, Advocate

                                       Versus
             State of Odisha and another            ....            Opp. Parties

                                                     Mr. P.K.Mohanty, ASC
                                                             (for O.P.No.1)
                                            Mr. Nityabrata Beuria, Advocate
                                                               (for O.P.N.2)

                   CORAM:
                      JUSTICE SAVITRI RATHO
                                 ORDER

Order No. 23.02.2022

01. This matter is taken up through hybrid mode.

This is an application under Section 482 Cr.P.C. filed for quashing the criminal proceeding arising out of I.C.C. No.603 of 2012 pending before the learned J.M.F.C., Cuttack.

Issue notice.

Notice on behalf of State of Odisha is accepted by Mr. P.K.Mohnaty, learned Addl. Standing Counsel.

Since Mr. Nityabrata Beuria, learned counsel and associates have instruction to appear on behalf of opp. party No.2, a copy of the brief be handed over to Mr. Beuria, learned counsel to enable him to file an affidavit in this case.

Learned counsel for the petitioner submits that the marriage of petitioner No.1- Sadananda Behera and opp. party No.2-Nandita Sethi has ended in mutual divorce by judgment dated 20.01.2022.

// 2 //

Hence, the parties do not want to proceed with other criminal cases which are pending against each other.

List this matter on 17.03.2022 along with CRLMC No.1517 of 2021 for final disposal.

...........................

(Savitri Ratho) Judge

Bichi