Lalit Mohan Sahoo And Others vs State Of Odisha And Another
2022 Latest Caselaw 2629 Ori

      IN THE HIGH COURT OF ORISSA AT CUTTACK

                      CRLMC No.3527 of 2019

      Lalit mohan Sahoo and others          ....           Petitioners
                                    Mr. Bidyadhar Mansingh, Advocate
                                 -versus-

      State of Odisha and another           ....      Opposite Parties


             CORAM:
             JUSTICE A.K.MOHAPATRA

Order No.                            ORDER
                                    14.05.2022

04.    1.    This matter is taken up today in the 2nd National Lok
       Adalat.

2. Heard Mr. Bidyadhar Manasingh, learned counsel for Petitioners.

3. Petitioner No.1-Lalit Mohan Sahoo and Informant, Opposite Party No.2-Ms. Supriya Sahoo, appeared in persons in Court today and file their identity proof by furnishing xerox copy of Aadhar Cards, the same are kept on record.

4. She submits that the matter has been amicably settled between the parties. Due to misunderstanding, the case was registered at her instance. Accordingly, she submits that she does not want to press this matter. A copy of the judgment dated 03.01.2020, passed by the Judge, Family Court, Cuttack, in Civil Proceeding No.683 of 2017 is produced before this Court, whereby the Informant as Petitioner had initiated a Civil Proceeding against the Petitioner No.1-Lalit

// 2 //

Mohan Sahu and in the said proceeding, learned Judge has been pleased to award permanent alimony of a sum of Rs.10,00,000/- (Rupees Ten lakhs) and the Informant who is present in Court today submits that she has already received the permanent alimony from the Petitioner No.1.

5. In such view of the matter and keeping in view the larger interest of justice and the fact that the amount of Rs.10,00,000/- (Rupees Ten lakhs) towards permanent alimony has already been received by the Informant, this Court is of the considered opinion that no useful purpose would be served in allowing continuance of the criminal proceeding. Accordingly, the criminal proceeding pending against the Petitioners in Cuttack Mahila P.S. Case No.104 of 2017, corresponding to G.R. Case No.1974 of 2017, pending in the court of learned S.D.J.M. Sadar, Cuttack is hereby quashed by exercising inherent jurisdiction of Section 482 Cr.P.C.

6. CRLMC is accordingly allowed.

(A.K. Mohapatra, J.) nd 2 National Lok Adalat

U.K.Sahoo