Siba Narayan vs Rajalaxmi Panda .... Opposite Party
2025 Latest Caselaw 6768 Ori

Orissa High Court

Siba Narayan vs Rajalaxmi Panda .... Opposite Party on 7 April, 2025

Author: Murahari Sri Raman

Bench: Murahari Sri Raman

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               TRPCRL No.5 of 2025
            Siba Narayan                             ....          Petitioner
                                          Mr. Ashok Kumar Behera, Advocate
                                         -versus-
            Rajalaxmi Panda                           ....     Opposite Party
                                               Ms. Ashwariya Dash, Advocate
                                 CORAM:
                 HON'BLE MR. JUSTICE MURAHARI SRI RAMAN

Order No.                                ORDER
   05.                                  07.04.2025

This matter is taken up through Hybrid Mode.

2. This application has been filed by the learned counsel for the Petitioner under Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for transfer of the Criminal Proceeding No.64 of 2024, filed by the Opposite Party-Wife under Section 144 of the Bharatiya Nagarik Suraksha Sanhita, which is stated to be pending in the Court of the learned Judge, Family Court, Rayagada to the Court of the learned Judge, Family Court, Cuttack on the ground that the divorce proceeding, being C.P. No.264 of 2024, filed by the Petitioner-husband is pending before the Court of the learned Judge, Family Court, Cuttack.

3. Learned counsel appearing for the Opposite Party-wife furnishing a copy of Judgment dated 25.02.2025 passed in Cr.P No.64 of 2024 by the learned Judge, Family Court, Rayagada and serving a copy thereof on the counsel for the petitioner, submitted that in view of final order being passed in said criminal proceeding,

the transfer petition has been rendered infructuous. The said copy of the Judgment dated 25.02.2025 is taken record.

4. In view of the above position, the TRPCRL stands disposed of as infructuous. Accordingly, pending I.A., if any, shall stand disposed of.

(M.S. Raman) Judge Laxmikant

Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Apr-2025 17:44:42