Citation : 2023 Latest Caselaw 10008 Ori
Judgement Date : 24 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMC No.2419 of 2021
Debabrata Mishra and others ... Petitioners
Mr. S.S. Ray, Advocate
-versus-
Swarupa Praharaj ... Opposite Party
Ms. S. Patnaik, Advocate
CRLREV No.78 of 2022
Swarupa Praharaj ... Petitioner
Ms. S. Patnaik, Advocate
-versus-
Debabrata Mishra and others ... Opposite Parties
Mr. S.S. Ray, Advocate
CORAM:
JUSTICE G. SATAPATHY
ORDER(ORAL)
24.08.2023 Order No.
03. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
2. Learned counsel for the petitioner brings to the notice of the Court that the petitioner has prayed to quash the CMC No.644 of 2020 pending before the learned S.D.J.M., Bhubaneswar as well as the judgment passed in Criminal Appeal No.03 of 2021, but both the proceeding relates to DV Act.
3. On the other hand, Ms. S. Patnaik, learned counsel for the OP submits that the OP has also challenged the order passed in CMC No.644 of 2020 in CRLREV No.78 of 2022. It is also found that the said
Criminal Revision is also being listed before this Bench, but this Bench is not assigned to deal with the Criminal Revision matters.
4. In view of the aforesaid facts, since both the CRLMC and CRLREV challenge one common order, D.R. (Judicial) is requested to do the needful for listing of the matter before the appropriate Bench with the kind approval of Hon'ble the Chief Justice.
(G. Satapathy) Judge
Subhasmita
Signature Not Verified Digitally Signed Signed by: SUBHASMITA DAS Designation: Jr.Stenographer Reason: Authentication Location: High Court of Orissa Date: 25-Aug-2023 12:55:27
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