Dusmant Kumar Pradhan vs State Of Odisha & Another
2023 Latest Caselaw 1583 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   CRLMC No. 777 of 2022

            Dusmant Kumar Pradhan                        ....             Petitioner
                                                      Mr. D.K.Mohanty, Advocate


                                           -Versus-

            State of Odisha & Another                    ....        Opposite Parties
                                                          Mr.Sitikanta Mishra, ASC


                       CORAM:
                       MR. JUSTICE R.K. PATTANAIK

                                         ORDER

Order No.                               20.02.2023


08.         1.       Referring to a copy of the affidavit evidence of opposite

party No.2 in MAT Case No. 10 of 2019, learned counsel for the petitioner submits that the proceeding in connection with Criminal Misc. Case No. 38 of 2018 pending before the court of learned SDJM, Hindol is required to be quashed. It is submitted that the parties have dissolved their marriage having approached the learned court of Civil Judge (Sr.Division), Hindol, Dhenkanal in MAT Case No. 10 of 2019 by a judgment dated 6th December, 2019 and hence, in view of the understanding between the petitioner and opposite party No.2, the proceeding in connection with Criminal Misc. Case No. 28 of 2018 should be brought to an end and closed.

2. Mr. Mishra, learned counsel for the State-opposite party No.1, however, seeks an adjournment and listing of the matter day after tomorrow i.e. on 22nd February, 2023 as he is yet to receive instruction from the I.O. As a last chance, the matter is adjourned.

3. List on 22nd February, 2023 for final hearing and orders.

4. Interim order passed earlier shall continue till the next date of listing.

s

(R.K. Pattanaik) Judge

kabita s