Debasis Patra vs Rachana Pothal .... Opposite Party
2025 Latest Caselaw 6641 Ori

Orissa High Court

Debasis Patra vs Rachana Pothal .... Opposite Party on 4 April, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             TRPCRL No.121 of 2024

            Debasis Patra                              ....           Petitioner
                                                Mr. Gopinath Mishra, Adovcate
                                          -versus-
            Rachana Pothal                             ....      Opposite Party

                                   CORAM:
                   HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

Order No.                                  ORDER
   03.                                    04.04.2025

This matter is taken up through Hybrid Mode.

2. This petition has been filed by the learned counsel appearing for the Petitioner-husband under Section 407 of the Code of Criminal Procedure, 1973 seeking for transfer of C.R.P. No.33 of 2024 filed under Section 125 of the Code of the Criminal Procedure, 1973, which was stated to be pending in the Court of the learned Judge, Family Court, Dhenkanal to the Court of the learned Judge, Family Court, Puri for hearing analogously with Civil Proceeding No.280 of 2024 pending in the files of learned Judge, Family Court, Puri.

3. Mr. Gopinath Mishra, learned counsel appearing for the Petitioner-husband filed a memo in Court today specifying that the Petitioner seeks permission to withdraw the transfer petition as the trial Court has already disposed of the matter in C.R.P No. 33 of 2024 (Rachana Pothal and Reyansh Patra Vs. Debashish Patra) vide Judgment dated 12.02.2025 passed by the learned Judge, Family Court, Dhenkanal. The said memo is taken on record along

with the photocopy of the certified copy of the aforesaid judgment dated 12.02.2025.

4. In view of the aforesaid judgement, TRPCRL No.121 of 2024 is allowed to be withdrawn as being rendered infructuous.

5. Accordingly, the TRPCRL stands disposed of.

(M.S. Raman) Judge Suchitra

Location: HIGH COURT OF ORISSA, CUTTACK Date: 04-Apr-2025 13:19:49