Sangram Keshari Ota vs State Of Odisha
2023 Latest Caselaw 5367 Ori

                                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                    ABLAPL No.4060 of 2023

                                   Sangram Keshari Ota                    ....             Petitioner
                                                                    Mr. Byomakesh Tripathy, Advocate
                                                               -versus-
                                  State of Odisha                         ....        Opposite Party
                                                                          Mr. Debasish Biswal, A.S.C.


                                            CORAM:
                                            JUSTICE CHITTARANJAN DASH
                                                          ORDER

Order No. 05.05.2023

01. 1. The Petitioner apprehends arrest in connection with the matrimonial dispute with his wife.

2. If that be so and the offences would not be of grave in nature other than the matrimonial discord, the Investigating Agency may resort to the provision of Section 41-A, Cr.P.C, if permissible under the law and within the ambit of the Judgment of the Apex Court in the matter of Arnesh Kumar vs. State of Bihar and another, (2014) 8 SCC 273.

3. With the above observation, the Petitioner is permitted to withdraw this application with liberty to file, if fresh cause of action arises.

4. The ABLAPL stands disposed of accordingly.

                                                                          ( Chittaranjan Dash )
                                                                                 Judge
   SAMIR    Digitally signed
            by SAMIR
   KUMAR KUMAR PARIDA
            Date: 2023.05.08
   PARIDA 12:41:23 +05'30'
     S.K. Parida