Durga Das Panigrahi And Others vs Sweta Mishra
2022 Latest Caselaw 6734 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      CRLMC No.597 of 2022
               Durga Das Panigrahi and Others        ....             Petitioners
                                           Mr. Brahmananda Tripathy, Advocate

                                              -Versus-

               Sweta Mishra                              ....         Opposite Party
                                Mr. Bibhu Prasad Tripathy, Advocate for sole O.P
                          CORAM:
                          MR. JUSTICE R.K. PATTANAIK

                                             ORDER

       Order                                18.11.2022
       No.
       05.     1.       Heard learned counsel for the petitioners and learned

counsel for the opposite party.

2. Mr. Tripathy, learned counsel for the opposite party produces certified copy of the FIR and chargesheet besides statements of the witnesses recorded under Section 161 Cr.P.C in connection with Mahila P.S. Case No.17 of 2022 registered at the instance of the opposite party and the same be kept in record.

3. Hearing concluded. Order is reserved.

4. Learned counsel for the respective parties if wishes for may submit convenience reports which shall be filed within a week from today.

5. Interim order passed by this Court earlier shall remain in force till delivery of judgment.

(R.K. Pattanaik) Judge TUDU