Snigdha Chhotaray vs Dillip Kumar Biswal
2023 Latest Caselaw 2060 Ori

                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                RPFAM No. 164 of 2016
                                 Snigdha Chhotaray                          ....       Petitioner
                                                                      Mr. D.K.Mishra, Advocate
                                                           -versus-
                                 Dillip Kumar Biswal                        ....        Opp. Party

                                          CORAM:
                                          JUSTICE K.R. MOHAPATRA
                                                        ORDER

                Order No.                              10.03.2023
                 6.         1.      This matter is taken up through Hybrid mode.

2. Judgment dated 30th June, 2016 passed by learned Judge, Family Court, Khurda in Criminal Petition No.164 of 2012 is under challenge in this RPFAM, whereby the application filed under 125 Cr.P.C. has been rejected.

3. Learned counsel for the Petitioner by filing a memo submits that the matter has become infructuous and therefore, he does not want to press the RPFAM.

4. In view of the memo filed, the RPFAM is dismissed as not pressed. Memo so filed be kept on record.

(K.R. Mohapatra) Judge s.s.satapathy