Dipak Kumar Mishra And vs State Of Orissa And Another .... Opp. ...
2025 Latest Caselaw 5940 Ori

Orissa High Court

Dipak Kumar Mishra And vs State Of Orissa And Another .... Opp. ... on 17 June, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                CRLMC No. 4110 of 2015

                 Dipak Kumar Mishra and           ....        Petitioners
                 Others
                                               Mr. G. C. Rout, Advocate
                                       -versus-
                 State of Orissa and another      ....       Opp. Parties
                                                Mr. S. J. Mohanty, ASC



                         CORAM:
       THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                       ORDER

Order No.                             17.06.2025
 14.        1.      Learned counsel for the Petitioner files the certified

copy of the charge-sheet submitted in connection with Kumbharapada P.S. Case No.88 (33) of 2012, wherein, the Petitioners have been implicated in the offences under Sections 498(A)/34 of the I.P.C. read with Section 4 of the D.P. Act and the cognizance has been taken thereunder, which is in challenge before this Court in the present application.

3. Learned counsel for the Petitioners submits that he does not have the copy of the joint petition in his possession as filed before the learned Judge, Family Court, pursuant whereof, the learned Judge Family Court, Puri passed the judgment in CT Case No.164 of 2015 dissolving the marriage between the parties under Section 13(B) of the Hindu Marriage Act. He submits for an adjournment to get the copy of the joint petition.

2. List this matter on 23.06.2025.

(Chittaranjan Dash) Judge

AKPradhan

Signed by: ANANTA KUMAR PRADHAN

Location: HIGH COURT OF ORISSA Date: 18-Jun-2025 17:55:25