Manas @ Manas Ranjan Baral And vs State Of Odisha And Another
2023 Latest Caselaw 2356 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     CRLMC No.4956 of 2011

             Manas @ Manas Ranjan Baral and ....                   Petitioners
             others
                                                  Ms. Bini Mishra, Advocate
                                         -versus-
             State of Odisha and another           ...       Opposite Parties
                                         Mr. Debakanta Mohanty, AGA for State

             CORAM:
             THE CHIEF JUSTICE
                                             ORDER

Order No. 22.03.2023

17. 1. The copy of the judgment dated 13th March, 2018 of the Judge, Family Court, Jajpur in CP. No.27 of 2014 dissolving the marriage between the son of Petitioner No.2 and Opposite Party No.2 has been placed on record. The terms of the compromise arrived at between the said parties have also set out in the said judgment.

2. In that view of the matter, G.R. Case No.432 of 2010 pending in the Court of learned S.D.J.M., Kamakhyanagar including the order of cognizance dated 25th August, 2011 and all proceedings consequent thereto are hereby quashed.

3. The petition is disposed of. A copy of this order be communicated to the Court below forthwith.

(Dr. S. Muralidhar) Chief Justice M. Panda