Nitesh Kumar Sahoo vs Krushnapriya Sahoo .... Opposite Party
2025 Latest Caselaw 10909 Ori

Orissa High Court

Nitesh Kumar Sahoo vs Krushnapriya Sahoo .... Opposite Party on 10 December, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                             RPFAM No.185 of 2025

                 Nitesh Kumar Sahoo                 ....          Petitioner
                                                         Mr. J. Sahoo, Adv.

                                         -versus-
                 Krushnapriya Sahoo                 ....    Opposite Party

                                                 Mr. S. Chakravarty, Adv.


                  CORAM: JUSTICE SANJAY KUMAR MISHRA


                                        ORDER

10.12.2025 Order No.

05. This matter is taken up through hybrid mode.

2. Learned Counsel for the parties are present.

3. The Mediation Report dated 28.11.2025 on record indicates that the mediation became successful.

4. The contents of the paragraph Nos.1-5 of the Deed of Mutual Separation of Marriage, which form part of the said report, being relevant, are extracted below:-

"1. That the Parties hereby deliberately declared to be separated from the matrimonial bonding on mutual negotiation and consent themselves as well as their respective guardians.

2. That Second Party has already received all her articles, jewelries and other house hold articles and also received a sum of Rs.1,00,000/- (Rupees One Lakh Only) on 10.11.2025 as and a part payment towards permanent alimony and she also

agreed to receive rest Rs.2,70,000/- (Rupees Two Lakhs Seventy Thousand Only) towards full and final settlement from the 1st Party before the date of disposal of the mutual divorce, which they are going to file within in seven days before the Judge Family Court, Jajpur.

3. That both of the Parties hereby agreed that they have no future claim in any manner whatsoever against each other henceforth in respect of their matrimonial dispute /marriage.

4. That the Second Party will not file any criminal/civil case against the first Party in future in any jurisdiction to entertain the same and both the Parties shall withdraw their respective cases by the Co-operation with each other before final disposal of the mutual divorce case.

5. That no Party will discuss at any point of time before electronic media or any social media about their previous family matters and dispute at any point of time. IN WITNESS WHEREOF both the Parties have set their respective hands to this agreement on this day, month and year first above mentioned, being present at Court Premises, Jajpur."

5. It is submitted at the Bar that, pursuant to the Mediation Report and Deed of Mutual Separation of Marriage, the parties have already acted in terms of the said Deed and have moved a joint application for mutual divorce under Section 13(B) of the Hindu Marriage Act, before the learned Judge, Family Court, Jajpur, which has been registered as CP No.401 of 2025.

6. Hence, the impugned Judgment dated 21.04.2025 passed in Criminal Proceeding No.51 of 2024 is set aside.

7. The parties are directed to act further in terms of the Mediation Report, so also Deed of Mutual Separation of Marriage.

8. Accordingly, the Revision Petition stands disposed of.

(S.K. Mishra) Judge Mona

Location: High Court of Orissa