Bhabendra Mohanty @ Dhunu vs Sabita Mohanty
2023 Latest Caselaw 7245 Ori

Citation : 2023 Latest Caselaw 7245 Ori
Judgement Date : 4 July, 2023

Orissa High Court

Bhabendra Mohanty @ Dhunu vs Sabita Mohanty on 4 July, 2023

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Junior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 05-Jul-2023 10:12:12


                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                RPFAM No. 179 OF 2018
                                               Bhabendra Mohanty @ Dhunu                 ....       Petitioner
                                                                                   Ms. Sradha Das, Advocate
                                                                        -versus-
                                               Sabita Mohanty                            ....    Opp. Party


                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                                    ORDER

                        Order No.                                  04.07.2023
                              5.          1.      This matter is taken up through hybrid mode.

2. The Petitioner in this RPFAM seeks to quash the proceeding in Cr.P.(Ex.) No.18 of 2018, which arose from the judgment dated 27th September, 2013 passed by learned Judge, Family Court, Jajpur in Cr.P. No.163 of 2011.

3. Ms. Das, learned counsel for the Petitioner submits that the judgment passed under Section 125 Cr.P.C. in Cr.P. No.163 of 2011 was challenged in RPFAM No.90 of 2013, which was disposed of by settlement vide order dated 30th June, 2016 on payment of Rs.8,00,000/-. The said amount has already been deposited. In that view of the matter, this RPFAM has become infructuous. She also files a memo to that effect, which is taken on record.

4. Accordingly, the RPFAM stands disposed of as infructuous.



                                                                          (K.R. Mohapatra)
                ms                                                              Judge